PROF SHREEKANT GUPTA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) CM APPL. 2756/2021 in W.P.(C) 1008/2021 (for exemption)

(2.) The writ petition being W.P.(C) 13219/2018 has been filed by the petitioner seeking a direction against the respondent University to grant seniority in accordance with the provisions of the Delhi University Act, 1922, Statutes made thereunder and the UGC Regulations dated June 30, 2010. Whereas W.P.(C) 1008/2021 has been filed by the petitioner challenging the notification dated December 17, 2020, whereby the respondent No.2, namely Prof. Surender Kumar, has been appointed as the Head of the Department ('HOD', for short) of the Department of Economics, for a term of three years.

(3.) The common facts in both the writ petitions, as urged by Mr. Shikhar Khare, learned counsel for the petitioner, are that the petitioner started his career in the respondent University in the year 1997, when he was appointed as a Reader, which post w.e.f October 1, 2006 was redesignated as Associate Professor. Thereafter, he was promoted as Professor w.e.f. October 16, 2003 under the Career Advancement Scheme ('CAS', for short), 1998 vide Office Order dated July 1, 2015. Pursuant thereto, the petitioner has been given all financial benefits as Professor w.e.f. October 16, 2003.