RAMSIDH Vs. PRINCIPAL

JUDGEMENT

(1.) The petitioner, who claims to have worked as a Guest Lecturer in respondent Nos.1 & 2 - Institution is before this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the petitioner and the learned AGA appearing for respondent Nos.3 to 6.

(3.) The petitioner claims that he had worked as a Guest Lecturer in respondent Nos.1 & 2 - Institution for the period from 2008 to 2020 and thereafter he was not permitted to work. It appears that the petitioner has given certain representations to respondent Nos.1 & 2 in this regard. However, the same were not considered. It is under these circumstances, the petitioner is before this court seeking for the aforesaid reliefs.