ADITYA UPADHYAY Vs. NATIONAL INSTITUTE OF FASHION TECHNOLOGY

JUDGEMENT

(1.) Both the aforesaid writ petitions are heard and decided analogously by this common order.

(2.) The relief prayed in WP No.6105/2016 is to quash the order dated 22.02.2016 whereby service of petitioner is terminated with effect from 1 st April,2016, whereas in WP No.17504/2018, prayer is to issue appropriate writ to direct the respondent/National Institute of Fashion Technology (hereinafter referred to as "the NIFT") to extend the period of contractual appointment of the petitioner.

(3.) The facts are taken from WP No.6105/2016.