SUBHAS Vs. REGISTRAR DPAR SECTION

JUDGEMENT

(1.) The petitioner who is working as Junior Assistant with the respondent-University is before this Court seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) The petitioner had earlier approached this Court with a grievance that the University had not extended him the benefits of seniority, promotion and continuity of service notionally treating his date of appointment as 12/2/2003. The writ petition filed by the petitioner in WP No.81728/2013 was disposed of by this Court on 24/11/2021, directing the University to extend the benefits of seniority, promotion and continuity of service notionally treating the date of appointment of the petitioner as 12/2/2003. Thereafter, it appears that in the Special Syndicate meeting of the respondent-University, which was held on 4/2/2022, a decision was taken to extent the benefits of seniority, promotion and continuity of service notionally to the petitioner treating his date of appointment as 12/2/2003. However, without taking into consideration the directions issued by this Court in WP No.81728/2013 and also the decision taken by the Syndicate on 5/2/2022 vide Annexure-G, the impugned order at Annexure-H was issued by the respondent- University. Being aggrieved by the same, the petitioner is before this Court.