108    IN THE HIGH COURT OF PUNJAB AND HARYANA 

        AT CHANDIGARH 

          **** 

                      CWP-26899-2025 

Date of Decision: 06.11.2025 

Nishi and Another                           

 ...Petitioners 

Versus 

Panjab University and Others                                 

...Respondents 

CORAM:-  HON'BLE MR. JUSTICE JAGMOHAN BANSAL  

Present:-  Mr. Sarthak Gupta, Advocate   

    for the petitioners. 

Mr. Subhash Ahuja, Advocate 

for the respondent-University. 

Mr. Aman Dhir, DAG, Punjab. 

**** 

JAGMOHAN BANSAL, J. (ORAL) 

1.   The  petitioners  through  instant  petition  under  Articles 

226/227  of  the  Constitution  of  India  are  seeking  setting  aside  of 

Advertisement  No.1/2025  dated  12.04.2025  whereby  post  of Assistant 

Professors  have  been  advertised. They  are  further  seeking  direction  to 

respondents to regularize them. 

2.   Respondent  No.1-Panjab  University  issued  advertisement 

No.9/2012 inviting applications for various posts of Assistant Professors 

on temporary basis for its constituent colleges. Petitioners appeared for 

interview  and  came  to  be  selected.  Petitioner  No.1 was  appointed  as 

Assistant  Professor  (Commerce)  and  No.2  as  Assistant  Professor 

(Computer  Science).  They  joined  service  in  September’  2012.  The 

respondent for the last 12 years is renewing contract of the petitioners. 

CWP-26899-2025                 -2-

The  posts  held  by  the  petitioners  are  sanctioned  posts  and  meant  for 

direct  recruitment.  The  respondent  has  issued  impugned  advertisement 

inviting applications for the posts of Assistant Professor. The advertised 

posts include posts of petitioners. They are claiming that respondent No.1 

has  advertised  posts  by  unlawfully  bypassing  Punjab  Public  Service 

Commission. The respondent is bound to follow recruitment procedure 

for constituent colleges as per Punjab Government Rules. 

3.   Learned  counsel  representing  the  petitioners  submits  that 

petitioners  were  appointed  against  sanctioned  post.  They  are  working 

since 2012. Their appointment was made against an advertisement. They 

were subjected to  interview. They  are  getting  regular pay  scale. There 

may be  some irregularity in their  appointment,  however,  there  was no 

illegality  in  their  appointment.  They  were  concededly  appointed  on 

temporary  basis,  however,  their  tenure  was  regularly  extended.  Their 

remuneration was also increased. They deserve to be regularized. Their 

claim  is  squarely  covered  by  judgments of  Hon’ble  Supreme  Court  in 

Jaggo Versus Union of India and Others, 2024 SCC Online SC 3826, 

Shripal and Another  Versus  Nagar  Nigam,  Ghaziabad  2025  (4)  SLR 

467, State of Karnataka and Others Versus Umadevi and Others, 2006 

AIR SC 1806 and State of Karnataka and Others Versus M.L. Kesari 

and Others, 2010 AIR SC 2587 as well as judgment passed by Orissa 

High Court in Sushant Kumar and Others Versus Central University of 

Odisha, Koraput and Others, 2025 (2) ILR Cuttack 1256.    

4.   Per contra, learned counsel for the respondents submits that 

petitioners were appointed on temporary basis. Their initial appointment 

was for one academic session. As there were no regular appointments, 

CWP-26899-2025                 -3-

tenure of petitioners was extended from time to time. In view of order of 

Supreme  Court  in Hargurpratap  Singh  Versus  State  of  Punjab  and 

Others, 2007 (13) SCC 292 as well as order dated 02.08.2017 passed by 

this Court in CWP No.2625 of 2017 titled as Monika Prabhakar Versus 

Panjab University  and  Others, the  petitioners  were  not  substituted  by 

another  set  of  temporary  employees.  The  respondent extended  their 

tenure and every extension was for an academic session. They accepted 

terms and conditions of the contract, thus, cannot claim regularization. 

Act  of  respondent  amounts  to  approbation  and  reprobation  of  contract 

executed  between  the  parties.  Stand  of  respondent  is  covered  by 

judgments  of  Supreme  Court  in State  of  Rajasthan  versus  Daya  Lal, 

2011 (2) SCC 429, Bombay High Court in Sudhir and Others Versus 

The State of Maharashtra and Others, 2025(2) BCR 754, Mohd. Shafi 

Pandow Versus State of Jammu & Kashmir and Others, 2001(10) SCC 

447, Dhananjay  Malik  and  Others  Versus  State  of  Uttaranchal  and 

Others, 2008 AIR (SC) 1913, P. Chitharanja Menon and Others Versus 

A. Balakrishnan and Others, 1977 AIR (SC) 1720, Umadevi (supra). 

5.   I have heard learned counsel for the parties and perused the 

record with their able assistance. 

6.   The  conceded  position  emerging  from  the  record  is that 

petitioners  are  holding  post  of  Assistant  Professors  since  September’ 

2012.  They  were  appointed  against  an  advertisement.  They  were 

subjected to interview and selected against sanctioned post lying vacant. 

They are working since 2012 without any interruption. There is no stay in 

their  favour.  The  respondent  has  not  framed  any  policy  regarding 

regularization  of  its  employees.  The  petitioners  are  possessing 

CWP-26899-2025                 -4-

qualifications prescribed by University Grants Commission (UGC). They 

are not involved in any criminal activity or misconduct. No departmental 

inquiry  is  pending  against  them.  There  was  no  illegality  in  their 

appointment. 

7.   Different  High  Courts  as  well  as  Hon’ble  Supreme  Court 

prior to 2006 in many cases directed States/Union of India to regularize 

part  time/work  charged/adhoc/contractual/daily  wage  employees.  The 

foundation  of  all  the  judgments  was  length  of  service.  In  2006,  a 

Constitution  Bench  in Uma  Devi  (supra),  adverted  to  the  question  of 

regularization of temporary/part time/adhoc/daily wage employees. The 

Apex  Court  deprecated  practice  of  employing  temporary/part  time  or 

contractual employees though it held that in exigency, State can make 

appointment  on  contract  basis.  The  Court  held  that regularization  of 

contractual  or  part  time  employees  would  amount  to legalisation  of 

backdoor entrants. The regularization of part time employees is violative 

of Articles 14, 16 & 309 of the Constitution of India. The employees who 

are working on daily wage cannot claim discrimination on the ground that 

they have been paid less than regularly recruited employees. The High 

Court should not ordinarily issue directions for absorption, regularization 

or continuance unless the recruitment itself was made regularly and in 

terms  of  the  constitutional  scheme. The  High  Court is  not  justified  in 

issuing interim orders in such cases. There is no fundamental or vested 

right in those who have been employed on daily wages or temporary or 

contract basis to claim that they have a right to be absorbed in service. 

Merely  because  a  temporary  employee  or  a  casual  wage  worker  is 

continued for a time beyond the term of his appointment, he would not be 

CWP-26899-2025                 -5-

entitled to be absorbed in regular service or made permanent, merely on 

the  strength  of  such  continuance,  if  the  original  appointment  was  not 

made by following a due process of selection as envisaged by the relevant 

Rules.  Merely  because  an  employee  had  continued  under  cover  of  an 

order of the Court, he would not be entitled to any right to be absorbed or 

made permanent in the service. It would not be appropriate to jettison the 

constitutional scheme of appointment and to take the view that a person 

who has temporarily or casually got employed should be directed to be 

continued permanently. By doing so, it will be creating another mode of 

public  appointment  which  is  not  permissible.  If  the  contractual 

employment  is  declared  void  on  the  ground  that  the parties  were  not 

having equal bargaining power, it too would not enable the Court to grant 

any relief to that employee. The claim acquired by him in the post on 

which he is temporarily employed or the interest in that post cannot be 

considered to be of such a magnitude so as to enable the giving up of the 

procedure established for making regular appointments to available posts 

in the services of the State. 

8.   A two Judge Bench of Apex Court in Union of India v. Ilmo 

Devi, (2021) 20 SCC 290 considered question of regularization of part 

time employees of Union of India. The Apex Court while setting aside 

judgment of this Court has held that High Court in exercise of its writ 

jurisdiction cannot ask State to regularize part time employees. The Court 

has further held that part time employees cannot claim pay parity with 

regular employees. The Court has noticed judgment of this Court in Para 

3.4 and returned findings in Para 16-19 which are reproduced as below:  

CWP-26899-2025                 -6-

“3.4.   By  the  impugned  common  judgment  and 

order  [Union  of  India v. Ilmo  Devi,  2015  SCC  OnLine 

P&H 5144], the High Court has disposed of the aforesaid 

writ  petitions  with  the  following  directions  :  (Ilmo  Devi 

case [Union of India v. Ilmo Devi, 2015 SCC OnLine P&H 

5144] , SCC OnLine P&H paras 22-23) 

“22.  We,  thus,  direct  the  petitioner 

authorities  to  revisit  the  whole  issue  in  its  right 

perspective  and  complete  the  exercise  to 

reformulate  their  policy  and  take  a  decision  to 

sanction  the  posts  in  phased  manner  within  a 

specified  time  schedule.  Let  such  a  decision  be 

taken within a period of six months from the date of 

receiving a certified copy of this order. 

23.  Till  the  exercise  as  directed  above,  is 

undertaken,  the  respondents  shall  continue  in 

service with their current status but those of them 

who  have  completed  20  years  as  part-time  daily 

wagers, shall be granted “minimum” basic pay of 

Group “D” post(s) w.e.f. 1-4-2015 and/or the date 

of  completion  of  20  years  contractual  service, 

whichever is later.” 

              XXXX             XXXX             XXXX       XXXX 

16.   Thus, as per the law laid down by this Court 

in  the  aforesaid  decisions  part-time  employees  are not 

entitled  to  seek  regularisation  as  they  are  not  working 

against  any  sanctioned  post  and  there  cannot  be  any 

permanent continuance of part-time temporary employees 

as held. Part-time temporary employees in a Government 

run institution cannot claim parity in salary with regular 

employees  of  the  Government  on  the  principle  of  equal 

pay for equal work. 

     17.   Applying the law laid down by this Court in 

the aforesaid decisions, the directions issued by the High 

Court  in  the  impugned  judgment  and  order  [Union  of 

India v. Ilmo Devi, 2015 SCC OnLine P&H 5144], more 

particularly,  directions  in  paras  22  and  23  are 

CWP-26899-2025                 -7-

unsustainable and beyond the power of the judicial review 

of the High Court in exercise of the power under Article 

226 of the Constitution. Even otherwise, it is required to 

be  noted  that  in  the  present  case,  the  Union  of 

India/Department  subsequently  came  out  with  a 

regularisation policy dated 30-6-2014, which is absolutely 

in  consonance  with  the  law  laid  down  by  this  Court 

in Umadevi (3) [State of Karnataka v. Umadevi (3), (2006) 

4 SCC 1], which does not apply to the part-time workers 

who do not work on the sanctioned post. As per the settled 

preposition of law, the regularisation can be only as per 

the  regularisation  policy  declared  by  the 

State/Government  and  nobody  can  claim  the 

regularisation  as  a  matter  of  right  dehors  the 

regularisation  policy.  Therefore,  in  absence  of  any 

sanctioned  post  and  considering  the  fact  that  the 

respondents were serving as  a contingent paid part-time 

Safai Karamcharies, even otherwise, they were not entitled 

for the benefit of regularisation under the regularisation 

policy dated 30-6-2014. 

     18.   Though, we are of the opinion that even the 

direction  contained  in  para  23  for  granting  minimum 

basic  pay  of  Group  ‘D’  posts  from  a  particular  date  to 

those,  who  have  completed  20  years  of  part-time  daily 

wage  service  also  is  unsustainable  as  the  part-time 

wagers, who are working for four to five hours a day and 

cannot  claim  the  parity  with  other  Group  ‘D’  posts. 

However, in view of the order passed by this Court dated 

22-7-2016 [Union of India v. Ilmo Devi, 2016 SCC OnLine 

SC 1933] while issuing notice in the present appeals, we 

are  not  quashing  and  setting  aside  the  directions 

contained in para 23 in the impugned judgment and order 

[Union  of  India v. Ilmo  Devi,  2015  SCC  OnLine  P&H 

5144] so far as the respondents' employees are concerned. 

     19.   In  view  of  the  above  and  for  the  reasons 

stated  above,  both  the  appeals  succeed.  The  impugned 

judgment  and  order  [Union  of  India v. Ilmo  Devi,  2015 

CWP-26899-2025                 -8-

SCC OnLine P&H 5144] passed by the High Court and, 

more  particularly,  the  directions  contained  in  paras  22 

and  23  in  the  impugned  judgment  and  order  [Union  of 

India v. Ilmo  Devi,  2015  SCC  OnLine  P&H  5144]  are 

hereby quashed and set aside. However, it is observed that 

quashing and setting aside the directions issued in terms 

of para 23 in the impugned judgment and order [Union of 

India v. Ilmo  Devi,  2015  SCC  OnLine  P&H  5144]  shall 

not  affect  the  case  of  the  respondents  and  they  shall  be 

entitled  to  the  reliefs  as  per  para  23  of  the  impugned 

judgment  and  order  [Union  of  India v. Ilmo  Devi,  2015 

SCC OnLine P&H 5144] passed by the High Court.” 

9.   A two Judge bench of Supreme Court in Nihal Singh v. State 

of Punjab, (2013) 14 SCC 65 had the occasion to consider question of 

regularization of Special Police Officers (SPOs) appointed under Section 

17 of Police Act, 1861.  A Division Bench of this Court relying upon an 

earlier judgment of this court dismissed petitions of 20 SPOs and matter 

travelled up to Apex Court which turned down claim of the respondent-

State of Punjab that there are no sanctioned posts to absorb appellants 

despite their service of decades. The Court held that State cannot take 

undue advantage of judgment of Supreme Court in Uma Devi (supra). 

The said judgment cannot become licence for exploitation by the State. 

After availing services for decades, it is not justified on the part of the 

State to take a defence that there are no sanctioned posts to absorb the 

appellants.  

10.   In State of Karnataka Vs. M.L. Kesari, (2010) 9 SCC 247, 

the  Supreme  Court noticed  misuse by the  State  and  its  agencies, non-

compliance  of  order  of  the  Apex  Court  and  denying  benefits  to  the 

employees.  The  Court  noticed  that  the  object  as  such  was  two  folds. 

CWP-26899-2025                 -9-

Firstly, those persons who had put in more than 10 years of services were 

to be considered for regularization in view of the long service. Secondly, 

it  was  to  ensure  that  departments  do  not  perpetuate  the  practice  of 

employing persons on daily wage, adhoc or casual basis. It was held that 

persons  who  had  worked  for  more  than  10  years  on  10.04.2006  were 

entitled for regularization and necessary directions were issued in the said 

case and those not entitled because of lack of educational qualifications 

were to be regularized on a lower post.  

11.   Supreme Court recently in Jaggo (supra), noticing judgment 

of Constitutional Bench in Uma Devi (supra) has held that no employee 

can be kept temporary for an indefinite period. An employee has right to 

be considered for regularization.  The relevant extracts of the judgment 

read as:

  “ 10.  Having  given  careful  consideration  to  the 

submissions advanced and the material on record, we find 

that  the  appellants’  long  and  uninterrupted  service,  for 

periods  extending  well  beyond  ten  years,  cannot  be 

brushed  aside  merely  by  labelling  their  initial 

appointments as part-time or contractual. The essence of 

their employment must be considered in the light of their 

sustained contribution, the integral nature of their work, 

and  the  fact  that  no  evidence  suggests  their  entry was 

through any illegal or surreptitious route. 

XXX    XXX    XXX    XXX    XXX 

  16. The  appellants'  consistent  performance  over 

their  long  tenures  further  solidifies  their  claim  for 

regularization.  At  no  point  during  their  engagement did 

the  respondents  raise  any  issues  regarding  their 

competence  or  performance.  On  the  contrary,  their 

services  were  extended  repeatedly  over  the  years,  and 

their  remuneration,  though  minimal,  was  incrementally 

CWP-26899-2025                 -10-

increased which was an implicit acknowledgment of their 

satisfactory performance. The respondents' belated plea of 

alleged  unsatisfactory  service  appears  to  be  an 

afterthought and lacks credibility. 

XXX    XXX    XXX    XXX    XXX 

  19. It  is  evident  from  the  foregoing  that  the 

appellants'  roles  were  not  only  essential  but  also 

indistinguishable from those of regular employees. Their 

sustained  contributions  over  extended  periods,  coupled 

with  absence  of  any  adverse  record,  warrant  equitable 

treatment  and  regularization  of  their  services.  Denial  of 

this  benefit,  followed  by  their  arbitrary  termination, 

amounts to manifest injustice and must be rectified. 

  20. It  is  well  established  that  the  decision  in Uma 

Devi (supra)  does  not  intend  to  penalize  employees  who 

have rendered long years of service fulfilling ongoing and 

necessary  functions  of  the  State  or  its  instrumentalities. 

The said judgment sought to prevent backdoor entries and 

illegal  appointments  that  circumvent  constitutional 

requirements.  However,  where  appointments  were  not 

illegal but possibly “irregular,” and where employees had 

served  continuously  against  the  backdrop  of  sanctioned 

functions for a considerable period, the need for a fair and 

humane  resolution  becomes  paramount.  Prolonged, 

continuous,  and  unblemished  service  performing  tasks 

inherently required on a regular basis can, over the time, 

transform what was initially ad-hoc or temporary into a 

scenario  demanding  fair  regularization.  In  a  recent 

judgment  of  this  Court  in Vinod  Kumar  and 

others v. Union of India and others (2024) 1 SCR 1230, it 

was  held  that  procedural  formalities  cannot  be  used  to 

deny  regularization  of  service  to  an  employee  whose 

appointment was termed “temporary” but has performed 

the  same  duties  as  performed  by  the  regular  employee 

over a considerable period in the capacity of the regular 

employee. The relevant paras of this judgment have been 

reproduced below: 

CWP-26899-2025                 -11-

“6. The application of the judgment in Uma 

Devi (supra)  by  the  High  Court  does  not  fit 

squarely with the facts at hand, given the specific 

circumstances  under  which  the  appellants  were 

employed  and  have  continued  their  service.  The 

reliance  on  procedural  formalities  at  the  outset 

cannot  be  used  to  perpetually  deny  substantive 

rights that have accrued over a considerable period 

through  continuous  service.  Their  promotion  was 

based on a specific notification for vacancies and a 

subsequent  circular,  followed  by  a  selection 

process  involving  written  tests  and  interviews, 

which  distinguishes  their  case  from  the 

appointments through back door entry as discussed 

in the case of Uma Devi (supra). 

7.  The  judgment  in  the  case  Uma  Devi 

(supra) also distinguished between “irregular” and 

“illegal”  appointments  underscoring  the 

importance  of  considering  certain 

appointments even  if  were  not  made  strictly  in 

accordance  with  the  prescribed  Rules  and 

Procedure,  cannot  be  said  to  have  been  made 

illegally  if  they  had  followed  the  procedures  of 

regular  appointments  such  as  conduct  of  written 

examinations  or  interviews  as  in  the  present 

case…” 

XXX      XXX    XXX    XXX 

  22. The pervasive misuse of temporary employment 

contracts, as exemplified in this case, reflects a broader 

systemic  issue  that  adversely  affects  workers'  rights  and 

job  security.  In  the  private  sector,  the  rise  of  the  gig 

economy has led to an increase in precarious employment 

arrangements, often characterized by lack of benefits, job 

security,  and  fair  treatment.  Such  practices  have  been 

criticized for exploiting workers and undermining labour 

standards.  Government  institutions,  entrusted  with 

upholding the principles of fairness and justice, bear an 

CWP-26899-2025                 -12-

even  greater  responsibility  to  avoid  such  exploitative 

employment practices. When public sector entities engage 

in misuse of temporary contracts, it not only mirrors the 

detrimental trends observed in the gig economy but also 

sets a concerning precedent that can erode public trust in 

governmental operations. 

XXXXX       XXXXX      XXXXX 

  25.  It  is  a  disconcerting  reality  that  temporary 

employees,  particularly  in  government  institutions,  often 

face  multifaceted  forms  of  exploitation.  While  the 

foundational  purpose  of  temporary  contracts  may  have 

been to address short-term or seasonal needs, they have 

increasingly  become  a  mechanism  to  evade  long-term 

obligations owed to employees. These practices manifest 

in several ways: 

•  Misuse  of  “Temporary”  Labels  : 

Employees  engaged  for  work  that  is  essential, 

recurring,  and  integral  to  the  functioning  of  an 

institution  are  often  labelled  as  “temporary”  or 

“contractual,” even when their roles mirror those 

of  regular  employees.  Such  misclassification 

deprives  workers  of  the  dignity,  security,  and 

benefits  that  regular  employees  are  entitled  to, 

despite performing identical tasks. 

•  Arbitrary  Termination  :  Temporary 

employees  are  frequently  dismissed  without  cause 

or notice, as seen in the present case. This practice 

undermines  the  principles  of  natural  justice  and 

subjects  workers  to  a  state  of  constant  insecurity, 

regardless  of  the  quality  or  duration  of  their 

service. 

•  Lack  of  Career  Progression  :  Temporary 

employees  often  find  themselves  excluded  from 

opportunities for skill development, promotions, or 

incremental  pay  raises.  They  remain  stagnant  in 

their  roles,  creating  a  systemic  disparity  between 

CWP-26899-2025                 -13-

them  and  their  regular  counterparts,  despite  their 

contributions being equally significant. 

• Using Outsourcing as a Shield : Institutions 

increasingly resort to outsourcing roles performed 

by  temporary  employees,  effectively  replacing  one 

set of exploited workers with another. This practice 

not  only  perpetuates  exploitation  but  also 

demonstrates  a  deliberate  effort  to  bypass  the 

obligation to offer regular employment. 

•  Denial  of  Basic  Rights  and  Benefits  : 

Temporary employees are often denied fundamental 

benefits  such  as  pension,  provident  fund,  health 

insurance, and paid leave, even when their tenure 

spans decades. This lack of social security subjects 

them  and  their  families  to  undue  hardship, 

especially  in  cases  of  illness,  retirement,  or 

unforeseen circumstances. 

  26. While the judgment in Uma Devi (supra) 

sought  to  curtail  the  practice  of  backdoor  entries 

and ensure appointments adhered to constitutional 

principles,  it  is  regrettable  that  its  principles  are 

often  misinterpreted  or  misapplied  to  deny 

legitimate  claims  of  long-serving  employees.  This 

judgment  aimed  to  distinguish  between  “illegal” 

and “irregular” appointments. It categorically held 

that employees in irregular appointments, who were 

engaged  in  duly  sanctioned  posts  and  had  served 

continuously  for  more  than  ten  years,  should  be 

considered  for  regularization  as  a  one-time 

measure.  However,  the  laudable  intent  of  the 

judgment is being subverted when institutions rely 

on its dicta to indiscriminately reject the claims of 

employees, even in cases where their appointments 

are  not  illegal,  but  merely  lack  adherence  to 

procedural  formalities.  Government  departments 

often  cite  the  judgment  in Uma  Devi (supra)  to 

argue  that  no  vested  right  to  regularization  exists 

CWP-26899-2025                 -14-

for  temporary  employees,  overlooking  the 

judgment's explicit acknowledgment of cases where 

regularization  is  appropriate.  This  selective 

application  distorts  the  judgment's  spirit  and 

purpose,  effectively  weaponizing  it  against 

employees  who  have  rendered  indispensable 

services over decades.” 

12.

   The  Hon’ble  Supreme  Court  in “Union  of  India  Vs.  K. 

Velajagan And Ors.”, 2025 SCC OnLine SC 837 decided on 04.02.2025 

has  observed  that  decision  in Uma  Devi  (supra)  cannot  be  used  as  a 

shield to justify exploitative engagements persisting for years without the 

employer  undertaking  legitimate  recruitment  process  to  deny  relief  of 

regularization.  

13.   The  respondent  has  heavily  placed  reliance  on State  of 

Rajasthan  and  others  v.  Daya  Lal  and  others,  (SC)  2011  (2)  SCC  429. 

Extracts of the judgments pointed out by learned counsel read as: 

“8. We may at the outset refer to the following well settled 

principles  relating  to  regularisation  and  parity  in  pay, 

relevant in the context of these appeals : 

(i)  High  Courts,  in  exercising  power  under 

Article 226 of  the  Constitution  will  not  issue 

directions  for  regularization,  absorption  or 

permanent  continuance,  unless  the  employees 

claiming  regularisation  had  been  appointed  in 

pursuance  of  a  regular  recruitment  in  accordance 

with relevant rules in an open competitive process, 

against  sanctioned  vacant  posts.  The  equality 

clause  contained  in  Articles  14  and  16  should  be 

scrupulously followed and courts should not issue a 

direction  for  regularisation  of  services  of  an 

employee which would be violative of constitutional 

scheme. While something that is irregular for want 

of  compliance  with  one  of  the  elements  in  the 

CWP-26899-2025                 -15-

process of selection which does not go to the root of 

the process, can be regularized, back door entries, 

appointments contrary to the constitutional scheme 

and/or appointment of ineligible candidates cannot 

be regularized. 

(ii) Mere continuation of service by an temporary or 

ad  hoc  or  daily-wage  employee,  under  cover  of 

some interim orders of the court, would not confer 

upon him any right to be absorbed into service, as 

such service would be 'litigious employment'. Even 

temporary, ad hoc or daily-wage service for a long 

number  of  years,  let  alone  service  for  one  or  two 

years,  will  not  entitle  such  employee  to  claim 

regularization,  if  he  is  not  working  against  a 

sanctioned post. Sympathy and sentiment 8 cannot 

be grounds for passing any order of regularisation 

in the absence of a legal right. 

(iii)  Even  where  a  scheme  is  formulated  for 

regularisation with a cut off date (that is a scheme 

providing that persons who had put in a specified 

number  of  years  of  service  and  continuing  in 

employment as on the cut off date), it is not possible 

to others who were appointed subsequent to the cut 

off date, to claim or contend that the scheme should 

be applied to them by extending the cut off date or 

seek  a  direction  for  framing  of  fresh  schemes 

providing for successive cut off dates. 

(iv)  Part-time  employees  are  not  entitled  to  seek 

regularisation as they are not working against any 

sanctioned  posts.  There  cannot  be  a  direction  for 

absorption,  regularisation  or  permanent 

continuance of part time temporary employees. 

(v) Part time temporary employees in Government 

run institutions cannot claim parity in salary with 

regular  employees  of  the  Government  on  the 

principle  of  equal  pay  for  equal  work.  Nor  can 

employees  in  private  employment,  even  if  serving 

CWP-26899-2025                 -16-

full  time,  seek  parity  in  salary  with  Government 

employees.  The  right  to  claim  a  particular  salary 

against  the  State  must  arise  under  a  contract  or 

under a statute. 

(See  : Secretary,  State  of  Karnataka  v.  Uma  Devi, 

2006(2)  S.C.T.  462  :  2006(4)  SCC  1, M.  Raja  v. 

CEERI Educational Society, Pilani, 2006(4) S.C.T. 

777 : 2006(12) SCC 636, S.C. Chandra v. State of 

Jharkhand,  2007(4)  S.C.T.  76  :  2007(8)  SCC 

279, Kurukshetra Central Co-operative Bank Ltd v. 

Mehar  Chand,  2007  (15)  SCC  680, and Official 

Liquidator v. Dayanand, 2008(10) SCC 1.” 

14.   Odisha High Court in Sushant Kumar v. Central University of 

Odisha,  Koraput,  (Orissa),  2025(2)  ILR  Cuttack  1256 noticing  aforecited 

judgments of Supreme Court has held: 

  “2.20.  It  is  contended  that  in  view  of  the 

continuance  of  the  petitioners  for  more  than  7  years  in 

each  of  the  cases  and  their  continuance  as  against 

sanctioned regular post, in view of the decisions as cited 

(supra),  petitioners  are  eligible  and  entitled  to  get  the 

benefit  of  absorption  in  their  posts  in  the  respective 

departments. It is accordingly contended that appropriate 

direction  be  issued  to  the  University  to  absorb  the 

petitioners against regular post in different departments in 

which petitioners are so continuing in terms of the order of 

engagement issued under Annexure-1 series. 

XXX       XXX      XXX    XXX 

  7.  Having heard  learned  counsel  for  the  parties,  

considering the submissions made and after going through 

the materials available in the record, this Court finds that 

pursuant  to  the  notifications  issued  by  the  University  at 

different  point  of  time  vide  Annexure-E  series  to  the 

counter  affidavit  so  filed  by  the  University,  petitioners 

were  all  engaged  as  Guest  Faculty/Junior 

Consultant/Lecturer  on  Contract  vide  different  orders 

issued  under Annexure-1  series  starting  from  15.07.2015 

CWP-26899-2025                 -17-

to 05.06.2018. 

XXX       XXX      XXX    XXX 

  7.4. All the petitioners were engaged on temporary 

basis  as  Lecturer  on  Contract  pursuant  to  the  selection 

process initiated by the University vide Annexure-E series 

to the counter affidavit. Taking into account the fact that 

the petitioners  were all engaged as  Lecturer on contract 

against sanctioned  regular post in terms of the selection 

process initiated under Annexure-E series and petitioners 

since possess the required qualification to hold the post of 

Asst. Professor on regular basis,  placing  reliance on the 

decisions  so  cited  (supra), this  Court  is  of  the  view 

that petitioners are eligible and entitled to get the benefit 

of  absorption  in  their  respective  posts  in  which  they  are 

engaged vide orders issued under Annexure-1 series. 

  7.5. Therefore, this Court while disposing the Writ 

Petition, directs the University to take steps for absorption 

of  the  petitioners  in  their  respective  posts.  This Court 

directs  the  University  to  issue  appropriate  order  in  that 

regard within a period of 2 (two) months from the date of 

receipt of this order. Till such order of absorption is issued, 

petitioners save and except petitioner No.6 be allowed to 

continue  as  Lecturer  on  Contract  in  their  respective 

departments.” 

15.   Reading of afore-cited judgments leads to the conclusion that 

Courts have rejected plea of regularization because claimants were not 

recruited in accordance with procedure as contemplated by Article 14 and 

16 of the Constitution of India. The Courts formed opinion that executive 

has made appointment of these employees without following procedure 

prescribed  for  regular  appointment.  On  account  of  contractual/daily/ad 

hoc appointment, meritorious candidates do not participate and mediocre 

come forward. The executive in violation of procedure ensures backdoor 

entry of favourite and less meritorious candidates. The regularization of 

CWP-26899-2025                 -18-

these backdoor entrants would encourage executive and jettison of rule of 

law as well as mandate of Articles 14 and 16 of the Constitution. Unless 

the  appointment  is  in  terms  of  the  relevant  rules  and  after  a  proper 

competition  among  qualified  persons,  the  same  would  not  confer  any 

right on the appointee.  The High Courts acting under Article 226 of the 

Constitution  should  not  ordinarily  issue  directions  for  absorption, 

regularization, or permanent continuance unless the recruitment itself was 

made regularly and in terms of the constitutional scheme. It would not be 

appropriate to jettison the constitutional scheme of appointment and to 

take the view that a person who has temporarily or casually got employed 

should be directed to be continued permanently. By doing so, it will be 

creating another mode of public appointment which is not permissible. A 

total embargo on such casual or temporary employment is not possible, 

given the exigencies of administration and if imposed, would only mean 

that some people who at least get employment temporarily, contractually 

or casually, would not be getting even that employment when securing of 

such employment brings at least some succour to them.  

16.   The  States/U.T.  have  made  hay  from  the  findings  of  the 

Constitution  Bench.    They  have  started  making  appointment  on 

contract/ad-hoc/temporary/part time basis in every department including 

education  which  is  a  character  and  nation  building department.  Many 

teachers appointed on contract basis are getting miniscule salary even in 

comparison to regularly appointed peons. The exchequer is siphoned off 

for subsidies instead of appointing regular employees and paying regular 

pay scale. The Supreme Court, in case of exigencies, had permitted to 

make  appointment  on  contract  basis  and  did  not  permit  States  and  its 

CWP-26899-2025                 -19-

agencies to make it a routine practice. The Court had emphasized to make 

appointments in public employment after following procedure prescribed 

for regular recruitment and in accordance with mandate of Articles 14 and 

16 of the Constitution of India. Intention and imprimatur of the court was 

to  inhibit  and  discourage  backdoor  entry. The  Court  did  not  permit  to 

make contractual recruitment for infinity and pay minimum of pay scale. 

The State being a model employer neither can exploit its citizen nor take 

advantage of mass unemployment. It is expected to make recruitment in 

accordance with prescribed procedure and on permanent basis. It cannot 

keep hanging sword of termination. 

17.   The claim of the petitioners needs to be examined in the light 

of aforesaid judgments.  The petitioners are not backdoor entrants.  Their 

appointment  was  made  after  following  procedure.    There  was 

advertisement.  The petitioners filed applications.  They were subjected to 

interview.  In the advertisements, maximum age as well as qualification 

was prescribed.  No candidate was selected who was not possessing UGC 

prescribed  qualifications.  The  appointments  were  made  against 

sanctioned posts.  They are uninterruptedly working with University since 

2012.   

18.   The  case  of  petitioners  is  squarely  covered  by  recent 

judgment of Hon’ble Supreme Court in Jaggo (supra).  In view of said 

judgment,  reliance  placed  by  respondents  upon  other  judgments  of 

Supreme Court is misplaced.  It is apt to notice that during the course of 

hearing,  despite  being  repeatedly  asked,  learned  counsel  for  the 

respondent could not point out any judgment where regularization was 

denied in spite of appointment after following due procedure and against 

CWP-26899-2025                 -20-

sanctioned posts.  All the cited judgment advert to the part time/adhoc or 

contractual employees who were backdoor entrants.  Facts of the instant 

case are entirely different.  The petitioners are not backdoor entrants and 

they were appointed against sanctioned posts.  The respondent in the teeth 

of  judgment  of  Supreme  Court  in Uma  Devi  (supra)  in  2006  made 

contractual  appointments  in  2012.    Judgments  cited by  respondents 

criticize irregular  and  backdoor  entry.    By  placing  reliance upon Uma 

Devi  (supra) and  similar  judgments,  the  respondents  have  raised self-

contradictory stand.  On one hand, the respondent did not make regular 

appointments in the teeth of Supreme Court judgments and on the other 

hand  despite  following  due  appointment  procedure  has  kept  the 

petitioners contractual for more than 12 years.     

19.   As  per  judgment  of  this  Court  as  well  as  Supreme  Court, 

adhoc, temporary, part time, daily wage or contractual workers cannot be 

regularize if their appointment was not made as per procedure prescribed 

for regular appointments.  The petitioners were appointed after following 

due  procedure.    They  are  fully  qualified.    They  are  working  with  the 

University since 2012 and that too without any protection of this Court or 

any  other  Court.    They  were  selected  against  sanctioned  posts.    Few 

sanctioned posts may be filled up through impugned advertisement even 

if petitioners are regularized.    

20.   In the wake of above discussion and findings, this Court is of 

the considered opinion that the instant petition deserves to be allowed. 

21.   The  respondents  are  hereby  directed  to  regularize the 

petitioners within six weeks from today.  If no order of regularization is 

passed  within  6  weeks  from  today,  they  shall  be  deemed  to  be 

CWP-26899-2025                 -21-

regularized.  They would be entitled to seniority and regular pay from the 

expiry of aforesaid period.  

22.   The  respondent  would  be  free  to  fill  other  posts  against 

impugned advertisement. During the course of hearing, it was revealed 

that there are other teachers who are working for more than 10 years as 

contractual. The respondent, to avoid litigation, may consider claim of 

other teachers in the light of instant judgment. 

              (JAGMOHAN BANSAL)  

                  JUDGE  

06.11.2025 

Prince Chawla

Whether Speaking/reasoned  Yes/No 

Whether Reportable  Yes/No