SITIKANATHA MISHRA Vs. UNION OF INDIA (UOI)

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been preferred against the final judgment and order dated 27th March, 2012 in Writ Petition No. 2331 of 2010 and order dated 10th October, 2012 in Review Petition No. 212 of 2012 of the High Court of Orissa at Cuttack.

(3.) The question raised for our consideration is whether the appointment of the Appellant to the post of Professor in the Indian Institute of Tourism and Travel Management ("IITTM"), an autonomous body under the Ministry of Tourism, Government of India from 27th January, 1997 could be treated to be on regular basis and whether his appointment to the post of Director in the same Institute with effect from 8th June, 2006, on contractual basis, had the effect of relinquishing his lien to the post of Professor, in absence of his resignation and in absence of filling up of the said post of Professor.