Dr. Neetika Chauhan And Ors vs Board Of Governors , National Institute ...
2024 Latest Caselaw 9979 P&H

Punjab-Haryana High Court

Dr. Neetika Chauhan And Ors vs Board Of Governors , National Institute ... on 8 May, 2024

                                Neutral Citation No:=2024:PHHC:063813




CWP-9195-2024             1

122
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                        CWP-9195-2024
                                        Date of Decision:08.05.2024

DR. NEETIKA CHAUHAN AND ORS                               ......... Petitioners

                                    Versus

BOARD OF GOVERNORS , NATIONAL INSTITUTE OF
TECHNOLOGY KURUKSHETRA AND ORS
                                     ..... Respondents

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL


Present :   Mr. Prateek Pandit, Advocate
            for the petitioners.

            Mr. A.S. Virk, Advocate
            for the respondents.

                   ****

JAGMOHAN BANSAL, J. (Oral)

1. On 24.04.2024, the following order was passed:

"Learned counsel for the petitioner inter alia contends that vide impugned advertisement (Annexure P-24), the respondent has invited applications for recruitment to the post of Assistant Professor Grade-I (Level-12) and Assistant Professor Grade-II (Level-10).Level 10 post is a contractual post. The respondent cannot make regular appointment of said post, thus, advertisement is prejudicial to present status of petitioner.

Mr. A.S. Virk, Advocate submits that respondent has not invited applications for contractual posts whereas advertised post is a regular post. He seeks time to file affidavit in support of his contention.

On his request, adjourned to 06.05.2024."

2. Mr. A.S. Virk, Advocate submits that issue involved in the

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Neutral Citation No:=2024:PHHC:063813

present petition stands adjudicated by this Court vide judgment dated

01.05.2024 passed in Civil Writ Petition 25837 of 2023 titled as 'Ruby

Chauhan Vs. National Institute of Technology'.

3. On being confronted with aforesaid judgment, Mr. Prateek

Pandit, Advocate expressed his inability to controvert the applicability of

said judgment to the present case.

4. Dismissed in terms of judgment dated 01.05.2024.

( JAGMOHAN BANSAL ) JUDGE 08.05.2024 Ali Whether speaking/reasoned Yes/No

Whether Reportable Yes/No

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