EQBAL AKHTAR Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THIS letters patent appeal challenges the order dated 31 January 2003 on CWJC. No, 13022 of 2002 : Dr. Eqbal Akhtar vs. The Vice Chancellor and Ors.

(2.) AT the outset, the court records that it had indicated to learned counsel for the appellant that the court does not want to pass an order in this matter for no other reason than the petitioner -appellant has status of a Professor at the University, now retired. The petitioner -appellant took an inequitable plea in a writ petition notwithstanding that he retired, continued to present himself at the University and was paid salary beyond the period of retirement.

(3.) THUS , any situation which has emerged that the petitioner -appellant may have obtained salary beyond his date of retirement is a circumstance for which he himself is responsible.