VIKAS Vs. PRINCIPAL

JUDGEMENT

(1.) The petitioner, who claims to be working as an Assistant Professor in respondent No.1-Institution has preferred this writ petition seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties and also perused the materials available on record.

(3.) It is the case of the petitioner that, he was appointed as an Assistant Professor in respondent No.1- Institution by respondent No.2 on 1/8/2008. Thereafter, though he has been continuously serving in the Institution, respondent Nos.1 to 3 had not paid salary to him and on the other hand they were demanding his resignation. It is under these circumstances, he had approached the Educational Appellate Tribunal, Chikkodi and had filed a petition, which is numbered as EAT No.6/2018, against respondent Nos.1 to 3 with a prayer to retain his services in the Institution till he attains the age of superannuation and also further direct the respondents therein to allot work to him.