SUDHIR KUMAR TANEJA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) With the consent of the parties, LPA No.142/2022 is being taken as the lead matter, since the parties are ad idem to the fact that the out of the said connected two LPAs, the LPA No.142/2022 in the impugned order, has the advantage of detailed and comprehensive discussion of the issues encompassing the grievances of both the Appellants. Prayer in the appeals are as under:-

(2.) The overlapping brief facts as culled out from the entire set of pleadings filed in both the appeals before this court are as follows:-

(3.) With variations in the dates of the eventualities that occurred with both the Appellants, the basic set of facts as admitted are already placed in the impugned order, and only the differential interpretation and reading and meaning thus precipitated from perusal of such documents and eventualities that occurred, is what on which the learned counsel for the Appellants are basing their challenge.