RANJIT TAMULI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S.P. Sharma, learned counsel for the Petitioner and Mr. N. Ratan, learned counsel appearing on behalf of the Respondent No. 1. Also heard Mr. T. Gadi, learned Standing counsel for Rajiv Gandhi University representing Respondent Nos. 2 and 3 as well as Mr. D. Panging, learned counsel appearing on behalf of Respondent No. 4.

(2.) The instant writ petition has been filed challenging the communication date 25/11/2021 issued by the Respondent No. 3; the communication dt. 11/1/2022 issued by the Respondent No. 3 and for a direction to the Respondent Nos. 2 and 3 to deem that the Petitioner had joined as the Professor of Department of Management in the Respondent No. 2 University w.e.f. 24/11/2021 with all consequential benefits of pay, seniority etc.

(3.) The brief facts of the instant case are that the Petitioner joined the Rajiv Gandhi University at Itanagar (the Respondent No. 2 herein) on 3/8/1995 as the faculty of Commerce and served in the capacity till the year 2006. From the year 2006 to 2019, the Petitioner served as the Head of the Department (Management) of the Respondent No. 2 University and during this period, the Petitioner held posts as a Chairman, Board of Studies; Member, Board of Studies; Dean of Faculty, Commerce and Management; Member of Academic Council; Member of Executive Council. Besides such engagement, the Petitioner was the Court Member of Tripura University and Member of Research Council, NERIST. On and from the year 2014, the Petitioner was also holding the post of Controller of Examinations of the Respondent No. 2 University.