S K JAIN Vs. IIT DELHI

JUDGEMENT

(1.) THE petitioner has filed this writ petition impleading Indian Institute of Technology (IIT), Delhi and Universities Grant Commission (UGC) as respondents and claiming the following reliefs:

(2.) THE counsels have been heard.

(3.) THE counsel for the respondent no.2 UGC states that in accordance with the said order, Circulars were issued by the respondent no.2 UGC from time to time and the petitioner is entitled to the benefits/emoluments in terms of the said Circulars and has been enjoying the same. It is rather the contention of the counsel for the respondent no.2 UGC that in view of the order aforesaid in C.W. No.5090/2000, the present writ petition is not maintainable.