AJIT KUMAR RAY Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Heard Mr. C.S. Sinha, learned counsel appearing for the petitioner as well as Mr. B. Majumder, learned CGC appearing on behalf the respondents-National Institute of Technology (NIT), Agartala.

(2.) The petitioner, by means of filing the instant writ petition, has prayed for the following reliefs:

(3.) Mr. Sinha, learned counsel appearing for the petitioner has contended that the petitioner was appointed as Professor in the Department of Humanities and Social Sciences by the respondents-NIT on contractual basis in the year 2010 and before the completion of the contractual period, the respondents issued termination notice and, accordingly, the petitioner was discontinued from the service.