MOHARRAM ALI KHAN Vs. JAMIA MILIA ISLAMIA

JUDGEMENT

(1.) This petition has been filed by the petitioner with the following prayers: -

(2.) The facts as noted from the writ petition are that the petitioner joined the respondent University as Professor in Mathematics in the year 2007. While working so, he, on February 17, 2010, applied for the post of Professor in King Abdulaziz University, Saudi Arabia, for which he sought 'No Objection Certificate'/grant of Extra Ordinary Leave ('EOL', for short) from the University. The request of the petitioner for EOL was not acceded to in terms of the letter dated August 20, 2010.

(3.) Mr. Naginder Benipal, learned counsel appearing for the petitioner would submit that the petitioner had met the ViceChancellor of the respondent University, who had observed that the request of the petitioner for EOL shall be favourably considered. According to Mr. Benipal, after completing one year of contract service in Saudi Arabia, the petitioner came back to India on August 25, 2011, and reported for duty at the University. But his request for joining was not acceded to, which resulted in the filing of the present petition.