KUMAR GAURAV Vs. NATIONAL INSTITUTE OF TECHNOLOGY, UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, following reliefs have been sought by the petitioner:-

(2.) Facts of the case, in brief, are as follows:-

(3.) Terms and conditions of petitioner's appointment were spelled out in a separate document dated 14.02013, which is enclosed as annexure No. 5 to the writ petition. A perusal of the said document reveals that petitioner was appointed on contract for a maximum period of 5 years. Clause No. 3 is relevant for appreciating the controversy involved in the writ petition, which is extracted below:-