DR. ASHWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal has been filed by the appellants being aggrieved by the order passed by the learned Single Judge dated 17.9.2018 in CWP No. 18805 of 2018 and connected matter. Since both the Letters Patent Appeals arise out of the same order and involve adjudication of common question and issue, these are heard and decided together.

(2.) The controversy involved in the present appeals relates to the process of promotion initiated by the respondent authorities for making promotion from the post of Assistant Professor to the post of Associate Professor in the National Institute of Technology, Kurukshetra. In all 36 posts have been advertised for being filled up vide advertisement dated 10.1.2018. Learned Single Judge by the impugned order has disposed of the writ petitions by issuing the following directions:-

(3.) Learned counsel for the appellants submits that the said issue has not been adverted to by the learned Single Judge and by treating the impugned letters as one time relaxation, the process of promotion has been permitted to be completed.