MAITREYEE CHAKRABORTY Vs. TRIPURA UNIVERSITY

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal calls in question the correctness of the judgment of the High Court of Tripura at Agartala dtd. 20/6/2022 in W.A. No. 5 of 2020. By virtue of the said judgment, the Division Bench of the High Court confirmed the judgment of the learned Single Judge dtd. 4/12/2019 dismissing the writ petition of the Appellant.

(3.) The facts lie in a narrow compass. One Dr. Praveen Kumar Mishra was working as an Associate Professor in Law in the Respondent-University. On 27/11/2015, the Executive Council of the Respondent-University granted a lien for one year to Dr. Praveen Kumar Mishra to enable him to join the post of Associate Professor in Law in Sikkim University. On 2/12/2015, Dr. Praveen Kumar Mishra joined Sikkim University.