OM PRAKASH POPLAI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 29.7.2002 which had endorsed the findings of the trial judge dated 01.2.1998 whereby the suit of the plaintiff Om Prakash Poplai had been dismissed.

(2.) THE factual matrix is as follows:

(3.) IN this back ground since this recommendation of three advance increments was not granted to the part time lecturers at the time of their appointment as a full time lecturer, suit of the plaintiff was rightly dismissed. The trial judge had also rightly noted that there is no question of discrimination of one class qua the other; there is no violation of the right to equality as has been pleaded before it under Article 14 of the Constitution of INdia. There is no fault in the impugned judgment. Substantial question of law is answered accordingly. There being no merit in the appeal, it is dismissed.