MOHAN RAO Vs. JAWARHARLAL NEHRU UNIVERSITY

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India, inter alia, seeking the following reliefs:-

(2.) The facts as narrated in the present petition are as under:-

(3.) Mr. Gautam Narayan, learned counsel for the petitioners submits that the petitioners are aggrieved of the arbitrary and unjust withdrawal of the Non Practicing Allowance by the impugned Letter dtd. 5/7/2017 as also the Notice contained therein as to why the respondent no. 1/ University should not recover the NPA paid to them with effect from 12/12/1990 till December 2016. He submits that this was on the untenable ground that the post of Assistant Professor could not be treated as Medical Post and therefore, would not qualify for NPA as per O.M. dtd. 30/8/2008.