YUVRAJ BALASAHEB VHARAMBLE Vs. INDIAN INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith with the consent of the parties.

(2.) The Petitioner has prayed for the following substantive relief/s:-

(3.) The Petitioner has been appointed as Executive Officer (Legal) with the first Respondent purely on contractual basis on such post which is temporary, in terms of the advertisement dtd. 8/7/2015. The Petitioner is primarily aggrieved by the Communication/Order dtd. 13/3/2026 (Impugned Communication/Order). This was to the effect that his tenure as Executive Officer (Legal) for a period of one year w.e.f. 24/4/2025 had come to an end on 23/4/2026. Accordingly, he would not be given any further extension, to his appointment. The Petitioner has assailed the said Impugned Communication/Order along with his prayer seeking regularization in his post of Executive Officer (Legal) and/or Deputy Registrar (Legal), which forms the fulcrum of the proceedings.