PUSHPENDRA SINGH BHATI,J. - (1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "i) By an appropriate writ, order or direction, the order dated 23.07.2013 (Annex-21) passed by the respondent University may kindly be declared illegal and be quashed and set aside. ii) By an appropriate writ, order or direction, the respondent University be directed to absorb the petitioner in the regular cadre and confer him the regular pay scale and regularize his service in accordance with the decision taken by the Syndicate in its meeting held on 6.10.2005, with all consequential benefits. iii) Any other appropriate order or direction which this Hon'ble Court may deem fit just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. iv) Costs of the writ petition may kindly be awarded to the petitioner."
(2.) Brief facts of these cases, as noticed by this Court, are that the petitioners have been appointed by a regular process of selection on the post of Assistant Coordinator (petitioner-Khama Ram Vishnoi), Steno-cum-Typist (petitioner-Narendra Surana) and Assistant-cum-Accountant (petitioner-Prem Chand Mehta). The petitioners were appointed in pursuance of the advertisement of the year 2015 on different dates i.e. vide orders dated 11.01.1995 (petitioner-Khama Ram Vishnoi), dated 04.08.1990 (petitioner-Prem Chand Mehta) and dated 18.11.1991 (petitioner-Narendra Surana).
(3.) The MBM Engineering College, Jodhpur, after approval being taken from the University, sent a proposal to the Department of Science to establish the Entrepreneurship Development Cell (EDC) in the MBM Engineering College. After the said proposal having been sanctioned, the advertisement was issued to recruit the incumbents, like the present petitioners, and these were the sanctioned posts to run the project and formed part and parcel of the Core Staff, which is requisite for each Entrepreneurship Development Cell in the beginning.;