BHAGWATI LAL Vs. MAHARANA PRATAP UNIVERSITY OF AGRICULTURE AND TECHNOLOGY

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THE petitioner is claiming relief of third selection grade and that has been denied by the respondents merely on the ground that according to the respondents, the petitioner yet is not a regularly appointee.

(3.) LEARNED Counsel for the respondent University vehemently submitted that the first and second selection grades were given to the petitioner wrongly as he was not a regular appointee and, therefore, he was not entitled to first and second selection grade whereas the respondents themselves have treated the petitioner's appointment as regular appointment and gave benefit about 18 years ago and thereafter about 9 years ago and when the petitioner has completed 27 years of service, the respondents cannot say that the petitioner's appointment was not regular appointment.