MUNNA LAL TRIPATHI Vs. JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) IN this case the grievance of the petitioner is that he has not been promoted on the post of Professor (Agronomy) in Career Advancement Scheme (CAS) w.e.f. July, 2006. The actual impediments as per the respondents are two Adverse ACRs which were not communicated to the petitioner.

(2.) IN a connected matter Writ Petition No.2540/2008 (Dr. Munnalal Tripathi vs. The Jawaharlal Nehru Krishi Vishwavidyalaya and others) this Court has directed today that the said ACRs be communicated to the petitioner within a stipulated period and he be permitted to submit a representation against the same. Considering the aforesaid relief granted to the petitioner, this petition is also allowed taking into account the judgment of Supreme Court in Dev Dutt vs. Union of India and others, reported in (2008) 8 SCC 725, wherein the Supreme Court has opined as under:-