B VASANTHA Vs. PAWAN GOENKA

JUDGEMENT

(1.) These two petitions have been filed, praying to initiate action against the respondents and punish them for wilful disobedience in not having promoted the petitioner, who is the respondent in the writ appeals, to the post of Associate Professor from 27.07.1995 and to the post of Professor from 06.01.1997 as per para 43(ii) of the order passed by this Court in W.A.Nos.1917 and 1918 of 2013 respectively dated 22.08.2016.

(2.) Two contempt petitions have been filed alleging disobedience of the direction in para 43(ii) of the judgment against same respondents and therefore, common order is passed.

(3.) The petitioner herein filed two writ petitions viz., W.P.Nos.4256 and 4257 of 1997 for issuance of writ of certiorarified mandamus, by calling for records and quash the selection and also direct the respondents therein to select the petitioner as Associate Professor and similarly for the post of Professor. As against the order passed in the writ petitions by the learned single Judge, the respondents therein, Indian Institute of Technology Madras, preferred W.A.Nos.1917 and 1918 of 2013. This Court, in its judgment, dated 22.08.2016, passed a common judgment by partly allowing the appeals. The operative portion of the judgment is thus: