- (1.) Being aggrieved of non-inclusion of the name of petitioner in Bill No.4/2008/Ordinance to provide for absorption/regularization on the post of Assistant Engineer, the petitioner had filed this writ petition seeking direction to consider his case for regularization on the said post. Further, it is prayed to suitably amend the Bill No.04/2008/ Ordinance to include officers for providing absorption. After filing of the writ petition, issuance of the notice to the respondents and the respondents have been seeking time for filing reply to the writ petition, that an order came to be passed by the respondent University on 28.11.2008 (Annexure-12) whereby the service of the petitioner came to be terminated. The petitioner sought amendment of the writ petition which was allowed on 10.12.2008. Accordingly, an additional prayer was added to quash and set aside the impugned order dated 28.11.2008 (Annexure-12) passed by the respondent No.3- University of Rajasthan and directions were sought for the respondents to allow the petitioner to continue on the post of Assistant Engineer during the pendency of the writ petition.
(2.) The petitioner has the qualification of B.E. (Civil) in First Division passed in the year 1992 from J.N. Vyas University, Jodhpur. He had also done his M.B.A. In the year 1995 from R.A. Poddar Institute of Management, University of Rajasthan, Jaipur.
(3.) The petitioner was given appointment by the respondent - University of Rajasthan vide order dated 23.12.1996 on the post of Assistant Engineer (Civil) in the pay scale as mentioned in the order, for a period of six months or till the regularly selected candidate joins or till further orders, whichever is earlier with effect from the date of joining. The petitioner joined on 23.12.1996. On 17.05.1997, respondent University passed an order for continuing the service of the petitioner as Assistant Engineer w.e.f. 23.06.1997 till further orders or till the duly selected candidates join or till further orders which-ever is earlier, on the existing terms and conditions.;