Dr Mithu Maiti Jana And Others vs Board Of Governors, Dr. B.R.Ambedkar ...
2024 Latest Caselaw 6533 P&H

Punjab-Haryana High Court

Dr Mithu Maiti Jana And Others vs Board Of Governors, Dr. B.R.Ambedkar ... on 21 March, 2024

MOHIT

2024:PHHC:041163
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
220
CWP-27564-2017 (O&M)
Date of decision: 21.03.2024
Dr. Mithu Maiti Jana and Others

....Petitioners
Versus
Board of Governors, Dr. B.R. Ambedkar National Institute
of Technology, Jalandhar and Another
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
KKEKRE
Present: | Mr. Ajay Kumar, Advocate for
Mr. Rishu Mahajan, Advocate for the petitioners
Mr. Vivek Singla, Advocate for the respondents
KReRREK
AMAN CHAUDHARY. J. (ORAL)

1. The present civil writ petition has been filed under Articles 226/227

of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the action of the respondents where the advertisement No.09/2017 has been issued for Assistant Professor on contract.

2. Learned counsel for the respondents on instructions submits that since the petitioners had worked upto 02.06.2017 and were replaced by regular

employees and not contractual, the present petition has been rendered infructuous.

3. Learned counsel for the petitioners is unable to controvert the aforesaid.

4. The present petition is disposed of as having been rendered infructuous.

(AMAN CHAUDHARY) JUDGE

21.03.2024

M.Kamra

Whether speaking/reasoned : Yes / No

Whether reportable : Yes / No

2024.04.05 16:22 | attest to the accuracy and authenticity of this order/judgment