VIJYANT AGARWAL Vs. NETAJI SUBHAS UNIVERSITY OF TECHNOLOGY

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India, 1950 seeking issuance of a writ in the nature of Mandamus or any other order or direction in the nature of Mandamus seeking direction of expeditious disposal of complaint dtd. 29/1/2021 submitted by the petitioner to the respondent in respect of his seniority on the grounds of illegal appointment made by the respondent.

(2.) Learned counsel for the petitioner points out to the letter dtd. 25/3/2019 placed at page No. 16 to submit that by the said letter, the complaint in respect of the seniority was already raised with the Vice Chancellor of NSUT i.e., the present respondent, on 25/3/2019.

(3.) Learned counsel submits that despite the receipt of the said letter, no action thereon was taken by the respondent.