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Judgment
Amreshwar Pratap Sahi, J.—The Petitioner has come up before this Court with a 2 fold prayer in respect of a claim to the post of Librarian in a Post Graduate aided College.
Firstly, that there cannot be 100% reservation on the post in question. According to the learned Counsel himself the counter-affidavit brings on record the relevant notification withdrawing the said reservation for 100% reservation. In view of this, the first prayer becomes redundant.
The second prayer of the Petitioner is that the Petitioner is entitled to an appointment on regular basis as he has been discharging his duty w.e.f. 30th November, 1996. The aforesaid relief which claims regular appointment cannot be extended inasmuch as no Rule, Regulation or relevant law has been pointed out by Sri Goyal which may entitle the Petitioner to claim regularization of his services. In the absence of any such rule, the aforesaid relief cannot be granted.
The residuary prayer of Sri Manish Goyal is that the post is lying vacant and, therefore, in case the Petitioner is eligible, he can also apply for the same if proceedings for selection are initiated.
The Petitioner may represent to the Respondent No. 2 for the said purpose which shall be considered in accordance with law.
In view of this, there is no merit in the writ petition. The writ petition is, accordingly, dismissed.