KUMAR GAURAV Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) The petitioner has preferred the present petition to seek the following relief(s):-

(2.) At the outset, we may observe that so far as relief 'A' aforesaid is concerned, the same is not open to the petitioner to claim in the present petition since that relief was also sought by the petitioner in the earlier round of litigation undertaken by the petitioner being WPSB No. 98 of 2018 dismissed by the Division Bench on 1/6/2018. That judgment has attained finality.

(3.) We may now take note of few relevant facts. The petitioner was appointed as Assistant Professor (Electronics Engineering) by the respondent-NIT, Uttarakhand on 14/3/2013. The letter of appointment of the petitioner, inter alia, provided in Clauses 2 and 13 as follows:-