KIRAN GUPTA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) As identical issues arise for consideration in these three writ petitions, they are decided through this common order.

(2.) In substance, the prayer of the petitioners in these petitions is that they should be promoted to the post of Professor from the post of Associate Professor with effect from their date of eligibility and not from the date of interview i.e. June 25, 2019.

(3.) For a decision in the writ petitions, it is necessary to note certain facts in each of the writ petitions and the same shall be narrated separately.