Uttarakhand High Court

WPSB/241/2021 on 7 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                2025:UHC:3581-DB
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSB No. 242 of 2021
                               with
                               WPSB No. 241 of 2021
                               WPSB No. 245 of 2021
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Mr. M.C. Pant, Advocate for the petitioners.

2. Mr. Sushil Vashistha, Standing Counsel for the State of Uttarakhand.

3. Mr. Bhupesh Kandpal, Advocate for respondent nos. 2, 3 & 4.

4. Ms. Anjali Bhargava, Advocate for the University Grants Commission/ respondent no.5.

5. Mr. Harshit Bisht, holding brief of Mr. Siddhartha Sah, Advocate for respondent no. 6.

6. Since common questions of law and fact are involved in these writ petitions, therefore they are heard together and are being decided by a common judgment.

7. Petitioners are serving on contract in Institute of Technology, Gopeshwar, which was a constituent college of Uttarakhand Technical University.

8. Mr. Bhupesh Kandpal, learned counsel appearing for the University on instructions submits that the said institute has now been declared as campus college of Uttarakhand Technical University.

9. In these writ petitions, petitioners have challenged the advertisement, whereby applications were invited for regular selection against available teaching 2025:UHC:3581-DB posts in Institute of Technology, Gopeshwar. Petitioners have also challenged the order, whereby members of the Screening Committee were nominated.

10. Mr. Bhupesh Kandpal, learned counsel appearing for the University submits that the impugned advertisement was issued in 2021, no selection was held pursuant to the said advertisement and now no selection is going to be held based on the advertisement impugned in these petitions, as the status of the college has undergone a change and it has now become a campus college of the University.

11. This Court finds substance in the submission made by learned counsel for the University. Since no selection was held till now based on the impugned advertisement and because of change of status of the college, the selection process will have to be initiated de novo, therefore, no useful purpose would be served by keeping this writ petition pending.

12. Accordingly, we dispose of the writ petitions by directing the petitioners to approach the competent authority by making representation(s) for redressal of their other grievance, as highlighted in the writ petition. If petitioners make representation(s) within two weeks from today, competent authority shall examine the same and take informed decision, within four months from the date of receipt of representation(s), with certified copy of this order.

(Ashish Naithani, .J.) (Manoj Kumar Tiwari, .J.) 07.05.2025 Navin