MOHD ANWAR Vs. NAMIA MILLIA UNIVERSITY

JUDGEMENT

(1.) Issue Rule. Mr. M. Atayab Siddiqui, learned counsel waives notice of Rule. With consent of parties, the matter was heard finally.

(2.) The petitioner is claiming two reliefs; first, a direction to the respondents (hereafter collectively referred to as "the University") to release past salary arrears and also to grant appropriate seniority and promote him above his juniors, on the basis of the order dated 22.2.2004

(3.) The petitioner had joined the University in the year 1989 as Helper(Workshop) in the pay-scale of Rs.800-1150. He was continued in that post. He was arrayed as an accused in criminal proceedings pursuant to an FIR lodged complaining of offences inter alia under Sections 379, 392 and 492 of the Indian Penal Code. The FIR, lodged sometime in 1994, also implicated him for having committed offences under Sections 25 (54 and 59) of the Arms Act. The petitioner was arrested; after receiving intimation about this event, the University placed him under deemed suspension in accordance with its rules.