Jammu & Kashmir High Court - Srinagar Bench
Qurat Ul Ain vs University Of Kashmir And Others on 9 May, 2022
Author: Moksha Khajuria Kazmi
Bench: Moksha Khajuria Kazmi
Page 1 of 7
Sr. No. 68
IN THE HIGH C0URT 0F JAMMU & KASHMIR AND LADAKH
AT SRINAGAR
SWP No.1295/2018
IA No.01/2018
Qurat Ul Ain ...Petitioner/Appellant(s)
Through: Mr. Sofi Manzoor, Advocate
Vs.
University of Kashmir and others ...Respondent(s)
Through: Mr. T.H. Khawja, Advocate
CORAM:
HON'BLE MS. JUSTICE MOKSHA KHAJURIA KAZMI, JUDGE
ORDER
09.05.2022
01. In the instant petition, petitioner herein has challenged the Notification No.F (Casual/Contra-Gen-Adm) KU/14 dated 03.09.2014 forming (Annexure-E) to the writ petition and also order No.F (Regularization/Cont.) GA/KU/2017 dated 16.06.2017 (Annexure-F) to the extent it regularizes the petitioner as helper instead of Lab. Assistant/Assistant.
02. Petitioner has also challenged advertisement Notification No.02 of 2018, whereby the post of Lab Assistant was advertised. The petitioner has further sought direction to the respondents to regularize the services of petitioner strictly in terms of the roadmap as has been approved and issued by the respondent No.2 in the same manner as has been done by Jammu University and on the analogy the similarly circumstanced contractual employees were regularized against their own post. The petitioner has also sought her regularization with effect from the date she had completed her 7(seven) years of service against the post of Lab Assistant. SWP No.1295/2018 IA No.01/2018 Page 2 of 7
03. In terms of advertisement No.Gen. 120 dated 14.05.2009; applications were invited by University of Kashmir, Department of Electronics and Instrumentation Technology for the post of Lab Assistant. The petitioner applied for the said post and was duly selected in the year 2009. The petitioner continued to discharge her duties as Lab Assistant against the vacant post on contractual basis in the department of Electronics and Instrumentation Technology in the Kashmir University.
04. The Kashmir University pursuant to the resolution passed by the University Council of University of Kashmir and a Roadmap approved and communicated by Financial Advisor (Universities) viz University of Jammu and University of Kashmir vide No.FA-KU/JU/202-204.com/13 dated 20.08.2013 also worked out the roadmap along-with time lines, for operationalizing the frame work. The relevant paras of the aforesaid communication are quoted hereinbelow: -
"..........IV. There will be complete ban on engagement of casual/contractual workers.
V. All the cases of casual workers presently engaged in the two universities will be processed and put up to an empowered committee (one each for the two universities) comprising of the concerned vice-chancellor, Registrar, Director General Accounts and Treasuries, Director Budget (both from the Finance Department) and an officer to the General Administration Department (not below the rank of additional secretary) strictly as per the provisions of statutes and regulations for regularizing all " engagees who have completed seven years of uninterrupted service after the date of first engagement and who have been paid regularly by the University from available non plan resources. Upon regularization such of the engagees as can't "Helpers" and be given the pay scales applicable to the lowest class iv or class III level of employees in the Universities, as the case may be. For such a process of regularization, supernumerary and temporary posts of the "Helpers" shall be created outside the normal/existing hierarchy of the University.
VI. Helpers could subsequently move to the clear posts/vacancies in the formal organizational hierarchy as and when these become available and the supernumerary/temporary posts of helpers vacated by the incumbents will automatically abolished.SWP No.1295/2018 IA No.01/2018 Page 3 of 7
VII. In case of contractual employees also, a similar dispensation could be followed with the difference that the designation could be "Assistants" in place of "Helpers" in case of class III posts.
05. The University of Jammu vide notification No.Estab/13/477-576 11.04.2014 framed the roadmap in terms of notification No.FA-KU/JU/202-
204.com/13 dated 20.08.2013, the persons engaged on casual/contractual basis were to be regularized on the basis of following guidelines: -
I. That he/she has been engaged in the Main Campus/Offsite Campuses of the University of Jammu by the establishment Section on the approval of the Competent Authority.
II. That he/she is continuously working on casual basis/consolidated/contractual/adhoc basis without any break (other than the usual breaks/leave sanctioned by the Authority i.e., Director/Head of the Department/Branch Officer).
III. That he/she possessed the requisite qualifications and eligibility criteria required or the past (as given at Annexure) on the date of his/her initial engagement on casual or adhoc or contractual or consolidated basis.
IV. That no disciplinary or criminal proceedings are pending against him/her on the appointed day i.e., the date on which he/she is considered for regularization.
V. That he/she has completed seven years or more service as such on the appointed day i.e., the day of regularization.
4. (a). The Committee shall consider the cases of all the casual/contractual engages who have completed seven years of uninterrupted service after the date of first engagement and who have been paid regularly by the University from available resources.
Upon regularization, such of the engages as cannot be regularized suitably against available posts, could be designated as "Helpers "and be given the pay scales applicable to the lowest Class-IV or Class-III level of employees in the University and temporary posts of "Helpers" shall be created outside the normal/existing hierarchy of the University.
b. Helpers could subsequently move to clear posts/vacancies in the formal organizational hierarchy as and when these become available and the supernumerary/temporary posts of Helpers vacated by the incumbents shall automatically get abolished. SWP No.1295/2018 IA No.01/2018 Page 4 of 7 c. In case of contractual employees also, a similar dispensation could be followed with the difference that the designations could be "Assistants" in place of " Helpers" in case of Class III posts."
06. The University of Kashmir vide notification No.F (Casual/Contra- Gen-Adm) KU/14 dated 03.09.2014 issued guidelines on the basis of which persons engaged on casual/contractual basis shall be regularized on the following lines:-
"........3. Procedure for regularization
a) The Committee shall consider the cases of all the casual/contractual engagees who have completed seven years of uninterrupted service after the first engagement and who have been paid regularly by the University from available resources. Upon regularization, such of the engagees as cannot be regularized suitably against available posts, could be designated as "Helper"
and be given the pay scales applicable to the lowest Class-IV of employees in the University as the case may be. For such a process of regularization, supernumerary and temporary posts of "Helpers" shall be created outside the normal/existing hierarchy of the University.
b). Helper could subsequently move to clear posts/vacancies in the format organizational hierarchy as and when these become available and the supernumerary/temporary posts of Helpers by the incumbents shall automatically get abolished.......".
07. The contention of the petitioner that the roadmap of the University of Kashmir which has been issued vide notification dated 03.09.2014 pursuant to which petitioner has been regularized as Helper is in violation of the aforesaid roadmap. The petitioner has been regularized as Helper instead of a Lab Assistant/Assistant. The petitioner was regularized in terms of order No. F/Regularization/Cont) GA/KU/17 dated 16.06.2017, wherein she figures at serial No.322 and has also joined against the post of Helper. The petitioner states that she has been working on contractual basis for more than seven years that too against the clear vacancy, had to be regularized on the basis of roadmap approved and issued by respondent No.2 for both the Universities SWP No.1295/2018 IA No.01/2018 Page 5 of 7 i.e., Jammu and Kashmir University. The employees of both the universities within the state are working under one employer i.e., State of Jammu and Kashmir and therefore casual/contractual employees of both the Universities are supposed to be treated at par and forms a single class. The petitioner states that she deserves to be regularized against the post of Lab Assistant from the date she completed her seven years of service.
08. The Notification dated 03.09.2014 not only refers to the resolution dated 11.10.2013 of the University Council but it also refers to the advice of the Financial Advisor communicated vide his letter dated 20.08.2013. The aforesaid letter clearly envisages in para (v) as well as in para (vii) the regularization of engagees not only to the lowest class IV but also to Class III level posts. This advice and opinion of the Financial Advisor has been adopted and approved by the University Council in its resolution dated 11.10.2013. Therefore, it does not lie in the mouth of University of Kashmir to contend that the resolution adopted by the Council envisages regularization of engagees only against Class IV posts.
09. Respondents have filed their reply and have stated that petitioner has been regularized against the supernumerary post of Helper pursuant to policy of regularization adopted by university for adoption of all the contractual and casual employees engaged from time to time.
10. It is further stated in the reply that the petitioner is not entitled to any of the reliefs claimed in the writ petition as she has been engaged on contractual basis on consolidated salary with the provision that the wages shall be drawn by debit to local funds. Petitioner having been appointed as Lab Assistant in 2009 claims regularization against the post in terms of policy adopted by the University. The scheme referred by the petitioner has been SWP No.1295/2018 IA No.01/2018 Page 6 of 7 primarily made for regularizing casual workers working against the post of class IV who are supposed to be regularized against the similar class IV post available in the University against the supernumerary post of Helper that may be created, as such, the petitioner is not entitled to regularization against higher post including that of Lab Assistant.
CONCLUSION
11. Heard learned counsel for the parties and perused the record. The counsel for the petitioner has placed on record the judgment passed by Division Bench of this Hon'ble Court on 26.08.2021 on the same issue. Paras 29, 30 and 33 are relevant to be quoted herein: -
............." 29. Thus the finding of the writ court that regularization of casual/contractual engagees has to be considered against the posts in respect of which they have been performing their duties is further strengthened by the road map formulated by the Financial Advisor as approved by the University Council vide its resolution dated 11.10.2013. We are, therefore, of the considered opinion that the notification dated 03.09.2014 envisages regularization of engagees not only against Class IV posts but against Class III posts provided the engagees fulfill the requisite conditions postulated in the aforesaid notification
30. It is not the case of respondent-University that aforementioned four writ petitioners do not fulfill the requirements postulated in notification dated 03.09.2014 for their regularization. Therefore, the authorities of the University of Kashmir cannot deny accord of consideration of above named four writ petitioners for their regularization against the posts of Junior Professional Assistants as they have been regularly performing the duties as such against these posts. We, therefore, do not find any infirmity or illegality in the finding recorded by the learned writ court in this regard.
33. In view of the directions passed in the preceding para, we are not going into the issue with regard to legality of the policy of regularization issued by the University vide its notification dated 03.09.2014."
12. Counsel for the respondents has also conceded to the fact that the judgment of the Division Bench has attained finality and has not been challenged by respondent-University so far.
SWP No.1295/2018 IA No.01/2018 Page 7 of 7
13. In view of judgment passed by the Division Bench, the writ petition of the petitioner is hereby allowed and the respondent-University is directed to accord consideration to the regularization of the petitioner to any of vacant post of Lab Assistant/Assistant subject to its availability and also to consider the regularization of the petitioner from the date she completed her seven years of service.
14. Disposed of.
(MOKSHA KHAJURIA KAZMI) JUDGE SRINAGAR 09.05.2022 Shameem H. SWP No.1295/2018 IA No.01/2018