- (1.) THE petitioner was engaged as Survivor in a project viz. "Matra-Shishu Kalyan Pariyojna" under an order dated 13.9.1985 passed by the Registrar, Sukhadia University, Udaipur. The project aforesaid came to be completed in the month of October, 1986, therefore, the petitioner was accommodated as Lady Extension Worker in Extension Wing of the Department of Extension Education, Rajasthan College of Agriculture, Udaipur under an order dated 25.10.1986 passed by the Registrar, Sukhadia University, Udaipur.
(2.) SUFFICE to mention that on creation of Rajasthan Agriculture University, Bikaner, the Rajasthan College of Agriculture, Udaipur was kept under the control of the university aforesaid. The Professor and Head, Extension, Rajasthan Agriculture University, Bikaner Camp Udaipur under a letter dated 28.12.1987 made a recommendation for regular appointment of the petitioner in the prescribed pay scale looking to the experience and expertise available with her. Acting upon an application submitted by the petitioner dated 24.12.1987, the Dean, Rajasthan College of Agriculture, Udaipur vide order dated 10.5.1988 appointed the petitioner on adhoc basis as Lady Extension Officer in the pay scale prescribed for the post aforesaid. The appointment was given after interviewing the petitioner. The adhoc appointment so given was extended time to time by the competent officers of the Rajasthan Agriculture University, Bikaner. The Board of Management of the Rajasthan Agriculture University on 22.1.1998 resolved that the persons who have passed the prescribed job test/interview and are found qualified for the post on which adhoc appointment was given to them, their services shall be regularised from the date of joining the post through a screening committee to be appointed by the Vice Chancellor. The petitioner as such became eligible to be considered for regularisation of her service, however, no such order of regularisation was passed in view of the fact that the services of the petitioner were placed at the disposal of the Agriculture University, Udaipur on its creation. The Agriculture University, Udaipur was subsequently named as Maharana Pratap University of Agriculture and Technology, Udaipur. The respondent university then screened the petitioner in pursuant to the resolution dated 22.1.1998 and regularised her in service as Lady Extension Worker w.e.f. 18.8.2000. The grievance of the petitioner is that the respondent university has made regularisation of her service w.e.f. 18.8.2000, though in light of the resolution dated 22.1.1998 she is entitled for the same w.e.f. 10.5.1988.
(3.) IN reply to the writ petition filed on behalf of the respondents the facts of the case are not much disputed. As per the respondents, the petitioner came to be appointed with Maharana Pratap University of Agriculture and Technology only in the year 2000, therefore, no relief as claimed for can be given. It is asserted that the liability for regularisation of service prior to the year 2000 was with Rajasthan Agriculture University, Bikaner and not with the respondent university.;