ARUP BHATTACHARJEE Vs. DIRECTOR, NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Heard Mr. S Dutta, learned senior counsel assisted by Mr. G.J. Sarma, learned counsel for the petitioners and Mr. S.P. Choudhury, learned counsel appearing on behalf of the respondent Nos.1 and 2.

(2.) This is a writ petition challenging the Minutes of the Meeting/Report of the Committee dtd. 27/4/2017 forwarded vide letter No.NITS/Estt/BOG-54 dtd. 16/5/2017 and the corresponding Minutes of the 53rd and the 54 th BOG Meeting insofar as the petitioner is concerned; for a direction to the respondents to affect date of promotion of the petitioner as Lecturer (Senior Scale) at least with effect from 3/10/2001 with consequential service benefit including arrear monetary benefit in the light of the judgment and order dtd. 3/2/2017 in WP(C) No.1969/2014; for a direction to the respondent to affect the date of promotion of the petitioner as Lecturer (Selection Grade) at least with effect from 3/10/2006 with consequential service benefit including arrear monetary benefit and to promote the petitioner to the post of Associate Professor in PB-IV, AGP Rs.9,000.00on completion of 3 years as Assistant Professor in PB-III, AGP Rs.8,000.00 with effect from 3/10/2009.

(3.) The facts of the instant case is that the petitioner passed Bachelor of Engineering degree in Computer Science and Engineering from REC, Silchar in the year 1993. Thereafter the petitioner completed his M. Tech in March 1999 under GATE scholarship and obtained Degree of Doctor of Philosophy (Ph.D) on 11/3/2012. The petitioner initially served as Service Engineer with Zenith Computer from September, 1993 to December, 1994 and from January 1995 he served as a Software Engineer with IT India Ltd. (Usha Group) before joining REC, Silchar in the year 1996.