P.K. Lohra, J. - (1.) HEARD . By the instant writ petition the petitioner has sought following directions against the respondents: - (i) The respondents may kindly be directed to regularize the services of the petitioner on the post of Class IV with effect from the date of his initial appointment i.e. 3.3.1978, with all consequential benefits. (ii) The respondents may kindly be directed to allow the benefit of third selection grade to the petitioner while counting his service from the date of his initial appointment, and further the respondents may kindly be directed to allow the difference of arrears to the petitioner with interest @ 18% per annum to the petitioner. (iii) Any other relief to which the petitioner is entitled, may be granted in his favour. (iv) The writ petition may be allowed with costs.
(2.) FOR claiming the aforesaid reliefs the petitioner has inter alia alleged in the writ petition that at the threshold of his service career, he was appointed as Class -IV employee on temporary basis vide order dt. 2.3.1978 and since then he is continuously serving the respondent university. As per the averments in the writ petition, the petitioner is serving the respondent university uninterruptedly since inception of his service career and he has to credit his unblemished service record. The petitioner has further averred in the writ petition that he has ventilated his grievance before the competent authority form time to time for regularizing his services but his genuine requests have not been paid any heed till date. The petitioner has also stated in the writ petition that the matter was also considered by the Pre Litigation Cell for regularizing his services keeping in view longevity of the services but the final decision has not been taken in this regard. By placing on record office order dt. 14.3.2013 (Annexure/1) the petitioner has invited attention of this Court that he will be superannuated with effect from 31.5.2013. The reasonable apprehension of the petitioner is that in want of there being regular status as an employee of the University, he would not be entitled for the retrial benefits. The petitioner has also annexed the representations which he has submitted before the competent authority form time to time for considering his request for regularizing his services. In this behalf three representations in cumulative are filed as Annexure/10 and thereafter one more detailed representation was submitted by him on 09.9.2011 (Annexure/12). Lastly, the petitioner has once again approached the competent authority/Pre Litigation Committee on 12.12.2011 (Annexure/16) exposing the same cause. However, according to the petitioner, till date, there is no communication from the respondents. From the facts emerged out, it is crystal clear that the petitioner is serving university since 1978 and he is likely to attain the age of superannuation within a short duration. In the peculiar facts and circumstances of the case, I deem it just and proper to dispose of this writ petition with a directions to the respondents to decide representation of the petitioner objectively for regularization of his services. The petitioner may file his detailed representation within a period of one week from today. The respondents are directed to ensure disposal of his representations in an objective and benevolent manner within the period of three weeks form the date of receipt of representation along with certified copy of this order.;