N.N. Mathur, J. - (1.) Heard Mr. G.K. Vyas learned counsel for the petitioner and Mr. Jagdish Vyas learned counsel for the respondents.
(2.) By way of this writ petition under Article 226 of the Constitution of India. The petitioner seeks directions to the respondent Mohanlal Sukhadia University to consider his candidature for regular appointment on the post of Lecturer (Assistant Professor) in Physics w.e.f. his initial appointment.
(3.) The petitioner was appointed on the post of Lecturer on purely ad hoc basis for the Session 1988-89 or till the duly selected candidates are made available. The petitioner was given such ad hoc appointment for the different sessions. The last appointment was made vide Annexure-14 dated 30th June, 1993. On expiry of the term, he was not given fresh appointment for the Sessions 1994-95 as the regularly selected candidates were made available. It may be stated that the service conditions of a Teacher in the respondent University is governed by Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1984 (hereinafter referred to as the Act of 1984). As per the provisions of the Act of 1984, no teacher can be appointed on regular basis unless he is selected by the Statutory Selection Committee constituted under the Act. The petitioner also appeared before the Selection Board and he was found unsuitable.;