NORTH EASTERN HILL UNIVERSITY Vs. TAPAN KUMAR CHAKRABARTY

JUDGEMENT

(1.) This writ appeal arises in respect of a judgment and order dtd. 8/6/2015, passed by a learned Single Judge in WP(C) No. 245 of 2014. By the impugned judgment and order, the learned Single Judge allowed the writ petition filed by the writ petitioner (Dr. Tapan Kumar Chakrabarty) while observing, inter alia, as follows:-

(2.) A plain reading of the above quoted paragraph from the impugned judgment and order reveals that the entire case of the writ petitioner is based on order/orders passed by Manipur University, especially an order dtd. 20/8/2005, whereby, the writ petitioner is alleged to have been promoted to the post of Associate Professor of Manipur University, w.e.f. 7/2/2002, at the time of his appointment as a Reader in North Eastern Hill University (NEHU) vide order dtd. 6/2/2006. The learned Single Judge has proceeded to observe further in the said paragraph as follows:-

(3.) Thereafter, the learned Single Judge was pleased to observe as follows:-