V K AGRAWAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This appeal is directed against a judgment of the learned Single Judge dated 20.07.2005. Heard counsel for the parties and perused the record.

(2.) The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same except where necessary.

(3.) The facts lie in a short compass. The appellant joined the service of Moti Lal Nehru College as a Lecturer in Physics in 1969. The aforesaid college is a constituent college recognised as such by the Executive Council of Delhi University in accordance with the provisions of the Act No. VIII of 1922 as amended.