RAJNISH KUMAR PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri G.K. Singh, learned Senior Advocate assisted by Sri Santosh Kumar Pandey, learned counsel for petitioner and Sri Kunal Ravi Singh, learned counsel for respondents- 2 to 6.

(2.) Petitioner has not disclosed in specific words that how he entered in Allahabad University i.e. he has not disclosed specifically that he was initially appointed as a Research Fellow (JRF/SRF) in Department of Philosophy in 1992. Petitioner has not annexed any document to that effect, though during argument, some other documents were referred which indicate that he was an Research Fellow in the said Department.

(3.) The averments in writ petition commence with an assertion that petitioner and other similarly situated Research Fellows were engaged classes apart from their own duties in Department vide a notification dtd. 18/1/1992 and he has declared that after 19/1/1992, he was assigned work of teaching on regular basis. For reference, referred notification dtd. 18/1/1992 issued by Head of Philosophy Department, Allahabad University is quoted hereinafter :-