ASHOK K KESHARI Vs. INDIAN INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) The present petition has been filed by the petitioner with the following prayers:

(2.) The case of the petitioner in the writ petition is that he joined IIT Delhi in August 1997 as a Lecturer and became Professor on August 11, 2008 in the Department of Civil Engineering. He has been serving the Civil Engineering Department in IIT for the last 23 years. In the last five years, he has published 16 papers in the peer reviewed International Journals and presented 49 papers in national and international conferences.

(3.) That vide notification issued through email dated May 23, 2020, the respondent No.1 invited applications from eligible candidates to be placed in HAG Scale. On June 05, 2020 petitioner applied through the institute online portal for the same i.e., claiming HAG Scale. However, the scale has been denied to him in a wrongful manner. It is the case of the petitioner and so contended by Mr. Randhir Jain, learned counsel appearing for the petitioner that the petitioner is entitled to be placed in HAG Scale with effect from July 01, 2020.