OINAM BRAJACHAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner Mr. I. Lalitkumar assisted by Mr. Rommel as well as Mr. Y. Nirmolchand, learned counsel for the respondents.

(2.) Since there was no action taken by the RIMS authority (respondents), petitioner approached this Court by way of writ petition.

(3.) Heard learned senior counsel Mr. I. Lalitkumar who submits that petitioner was due for his promotion from Assistant Professor to Associate Professor on 1.6.2009 but no DPC was held nor given promotion with effect from the date on which he become eligible, so necessary direction may be passed.