SATYENDRA SINGH TEWATIA Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) SINCE the matters are arising out of similar facts and circumstances, on the joint request of the parties, matters are analogously heard and decided by common order in W.P. No. 2027/14 and 1762/2014.

(2.) THE facts are taken from W.P. No. 2027/14.

(3.) IN obedience of this Court's order dated 09.07.2014, the respondents have filed an additional return. In the additional return, it is averred that "there is no connection between the two matters, however, since in W.P. No. 1352/13, an undertaking was given by the Counsel of University that no further promotions will take place", the recommendation was not implemented.