RAMESH CHAND Vs. NATIONAL INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) By way of this petition, petitioner has prayed for the following reliefs:-

(2.) During the course of arguments, learned Senior Counsel, appearing for the petitioner, has drawn the attention of this Court to an earlier judgment passed by this Court in an earlier petition filed by the present petitioner i.e. CWP No. 2207 of 2007, titled as Ramesh Chand Versus The National Institute of Technology, decided on 21.06.2010 (Annexure P-12), which stood disposed of by this Court in the following terms:-

(3.) Thereafter, by drawing the attention of this Court to the Office Order dated 27.06.2011 (Annexure P-13) and Office Order dated 13.09.2012 (Annexure P-14), she has pointed out that the direction issued by this Court has not been implemented by the respondent in letter and spirit till date. She further states that petitioner has now superannuated and grave injustice has been done to him by denying promotion to the post of Technical Assistant. Persons similarly situated as the petitioner and junior to him stood promoted to the post in issue.