GOPAL KRISHAN VYAS,J. - (1.) Heard learned counsel for the parties.
(2.) Upon application filed by the petitioner, the name of respondent No.2, against which no relief is claimed, is hereby deleted from the array of the respondents. Amended cause-tile has already been filed, the same is hereby taken on record.
(3.) The instant writ petition has been filed by the petitioner Dr. Rajshree Ranawat, who was selected on the post of Assistant Professor (English) and provided appointment vide order dated 13.2.2013 on probation for two years by the respondent University for seeking following direction:- "(i) Issue a writ order or direction in the nature thereof thereby respondents be directed to fix the petitioner in regular pay scale since her joining and also directed to provide all consequential benefits like regular employees. (ii) Issue a writ order or direction in the nature thereof thereby the respondents be directed to art give arrears since initial appointment, (iii) Issue any other writ order or direction, which this Hon'ble Court deems fit and proper, may kindly be passed in favour of the petitioner." ;