RAVI KANT SINHA Vs. JAWAHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The present review petition is arising out of Judgment dated 02. 08.2022 passed in LPA 405/2021, Ravi Kant Sinha v. Jawaharlal Nehru University. The brief facts relevant for adjudication of this instant Review are that the Review Petitioner had approached this Court by filing W.P. (C) 8516/2021 wherein he prayed for this Court to issue a writ of mandamus to the Respondent to give effect to an ad hoc promotion from 5/6/2018 along with other consequential benefits, including arrears of salary, higher grade pay, etc.

(2.) The aforestated Writ Petition was disposed of by a Judgment dtd. 17/8/2021 of a learned Single Judge, against which an LPA was preferred. The LPA has also been dismissed.

(3.) The facts of the case further reveal that the concerned Writ Petition was the third Writ Petition preferred by the Petitioner. The first Writ Petition preferred by the Petitioner was numbered as W.P.(C) No. 13715/2018, the second one preferred was W.P.(C) 1018/2019 and the third Writ Petition out of which the instant proceedings have arisen, was numbered as W.P.(C.) No. 8516/2021.