Azeem Akhter vs Union Of India & Ors.
2013 Latest Caselaw 2312 Del

*            IN THE HIGH COURT OF DELHI AT NEW DELHI

+                         W.P.(C) No. 3798/2012
%                                                           17th May, 2013

AZEEM AKHTER                                                     ......Petitioner
                          Through:       Mr. Rana Ranjit Singh and Mr. Jasmeet
                                         Singh, Advocates.


                          VERSUS

UNION OF INDIA & ORS.                                               ...... Respondents
                   Through:              Mr. Saqib, Adv. for R-1.
                                         Mr. Mushtaq Ahmad and Mr. Shaikh Chand
                                         Saheb, Advocates for R-2.
                                         Mr. Amitesh Kumar, Adv. for R-3/ UGC.
CORAM:
HON'BLE MR. JUSTICE VALMIKI J.MEHTA

To be referred to the Reporter or not?


VALMIKI J. MEHTA, J (ORAL)

1.           This writ petition is filed by the petitioner Sh. Azeem Akhter seeking

direction to the respondent-2-University/Jamia Hamdard Deemed University for

regularizing the service of the petitioner to the post of Security Inspector in terms

of the decision of Executive Council of the respondent no.2 dated 4.11.2006.

2.           The facts of the case are that the petitioner was appointed initially on

contractual basis for a period of two years in terms of the appointment letter dated

3.12.2004. Actually, the appointment in terms of the advertisement pursuant to
WPC-3798/2012                                                                 Page 1 of 5
 which the petitioner was appointed was to be for five years and not for two years,

and therefore, the appointment letter provides for extensions for completing a total

period of five years after review of performance. The petitioner completed the

original period of two years of service and further period of three years of service.

Petitioner's service has thereafter been extended from time to time by ad hoc

appointments of six months. Petitioner claims that the Executive Council of the

respondent no.2 in its 55th Meeting held on 4.11.2006 passed a Resolution for

regularizing the appointments of contractual employees such as the petitioner, but

the petitioner has not been regularized though other employees such as one Ms.

Aisha, Staff Nurse has been regularized vide respondent no.2's letter dated

27.3.2008. Petitioner claims implementation of the Resolution of the Executive

Council of the respondent no.2 dated 4.11.2006 and seeks parity with Ms. Aisha.

3.           A reading of the counter-affidavit shows that there is no dispute that

the Executive Council of the respondent no.2 has passed the Resolution dated

4.11.2006 for regularization of contractual appointees. So far as Ms. Aisha is

concerned, the counter-affidavit only conveniently states that she was regularized

on the basis of her individual merit. Though, it is stated that her case is different

from the petitioner, it is not pleaded as to how her case is different from that of the

petitioner. I may note that the counter-affidavit though mentions that Ms. Aisha

was found fit by the Appointment Committee for regularization, however, it is not
WPC-3798/2012                                                                Page 2 of 5
 stated in the counter-affidavit that petitioner has been found unfit by any

Appointment Committee.

4.           Since the language of the relevant part pertaining to regularization of

contractual employees in the Resolution of the 55th Meeting of the Executive

Council of the respondent no.2 dated 4.11.2006 is relevant, the same is reproduced

as under:-

        "ES55(10)  RECOMMENDATIONS OF THE COMMITTEE
        CONSTITUTED TO LOOK INTO THE PROPOSED
        GUIDELINES OF CONTRACTUAL APPOINTMENT IN THE
        LIGHT OF THE OBSERVATIONS OF THE EXECUTIVE
        CONCIL.
        Prof. mohd. Amin pointed out that the Executive Council had
        already approved conversion of existing contractual appointments
        into regular once. The emphasized that the cases for regularization
        of those employees who are already working as contractual basis
        be taken up as early as possible he further stressed that these
        employees should not become junior to those employees who are
        now being appointed by the university on regular basis and that the
        interests of the existing employees should be taken care of.
        The Secretary clarified that as per the recommendations of Prof.
        Amin Committee. Assessment Committees for teaching and non-
        teaching employees have been constituted and their reports are
        being processed. He further clarified that if the services of an
        employee working on contractual basis is regularized his/her
        seniority will not be affected.
        Thereafter the following Resolution was adopted
        "resolved that the action taken on the minutes of the 55 th meeting
        of EC held on 04/11/06 are noted and approved wherever
        necessary"


WPC-3798/2012                                                              Page 3 of 5
 5.           A reading of the aforesaid Resolution quite clearly shows that

contractual appointees such as the petitioner were to be regularized. Therefore,

Ms. Aisha, Staff Nurse was regularized in terms of the letter dated 23.7.2008 of the

respondent no.2.     Petitioner has however been discriminated against by the

arbitrary action of the respondent no.2 in not converting his contractual

appointment to a regular appointment. Though counsel for the respondent no.2 has

argued that it is the absolute privilege of the respondent no.2 to decide when,

whether and how decision of the Executive Council dated 4.11.2006 has to be

implemented, I find that the argument totally lacks substance and the same flies in

the face of fundamental duty of the respondent no.2 as a State under Article 12 of

the Constitution of India. A State cannot act arbitrarily and whimsically, and if it is

allowed to do so, the flag post of the Constitution being Article 14 would be

squarely hit. Respondent no.2 cannot be allowed to pick and choose its employees

for regularization and also at what point of time it will regularize them since the

categorical position is that the 55th Meeting of the Executive Council dated

4.11.2006 has become final and binding. It may be noted that it is nowhere stated

in the counter-affidavit of respondent no.2 that the decision taken by the Executive

Council in its 55th Meeting held on 4.11.2006 is not final.

6.           In view of the above, action of the respondent no.2 is arbitrary and

discriminatory in not regularizing the employment of the petitioner as Security
WPC-3798/2012                                                                Page 4 of 5
 Inspector. Petitioner has been unnecessarily forced to resort to this litigation, and

that too for implementation by the respondent no.2 of the decision of its own

Executive Council dated 4.11.2006.

7.           The writ petition is therefore allowed. Respondent no.2 is directed to

regularize the services of the petitioner as Security Inspector in terms of the

Resolution passed by the Executive Council in its 55th Meeting dated 4.11.2006.

The respondent no.2 is also restrained from carrying forward the advertisement of

May,2012 (Annexure P-26) for appointing a Security Inspector.

8.           The writ petition is accordingly allowed and disposed of, leaving the

parties to bear their own costs.




MAY 17, 2013                                        VALMIKI J. MEHTA, J.

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