ANAND KUMAR MAKKER Vs. IIT DELHI

JUDGEMENT

(1.) CM 5524/2006 (restoration) For the reasons mentioned in the application, this application is allowed and the appeal is restored to its original number. Accordingly, the application stands disposed of.

(2.) LPA 262/2001 This appeal has been filed against the common judgment and final order dated 10th April 2001 passed in C.W.P. Nos. 1454/1990, 2255/1988, 2275/1988, 380/1989 and 490/1988 by the Hon"ble Single Judge of this Court.

(3.) The appellants were appointed as Senior Research Assistants (SRAs) by the Respondent Indian Institute of Technology (hereinafter referred to as the "Institute"). Since the Respondent had unilaterally converted the services of the appellants to contractual services and was also attempting to terminate their services, writ petitions were filed praying for directions to the Respondent to seek a prayer that the appellants (writ petitioner before the Learned Single Judge) were confirmed and declared permanent employees of the Respondent in the cadre of Senior Research Assistants.