DR. G. SAGAR Vs. JAWAHARLAL NEHRU TECHNOLGICAL UNIVERSITY

JUDGEMENT

(1.) The present writ appeal is arising out of an order dtd. 27/3/2017, passed in W.P.No.20877 of 2004 by the learned Single Judge dismissing the writ petition filed by the petitioner.

(2.) The facts of the case reveal that the appellant/ petitioner was appointed in the post of Lecturer in the services of the respondent/University in the year 1980. He was promoted as Associate Professor in 1987 and was subsequently promoted to the post of Professor in the year 1997. The appellant/petitioner in the month of October, 1999 applied to work as Professor in Al Ghurair Academy at Dubai and he was selected to serve as a Professor. He applied for sanction of leave for one year with effect from 15/10/1999 to take a foreign assignment with Al Ghurair Academy at Dubai as an Associate Professor by retaining the lien in the respondent/University. The respondent/ University issued an Order dtd. 8/10/1999 permitting the appellant/petitioner to join abroad on the terms and conditions, which are reproduced as under:-

(3.) The appellant/petitioner has again submitted an application on 4/8/2020 and requested for extension of leave for two years with effect from 15/10/2000 to June, 2002 and the respondent/University sanctioned lien for one year only from 14/10/2000 vide order dtd. 15/11/2000. The appellant/petitioner again vide letter, dtd. 21/8/2001 requested extension of leave upto 30/6/2002 and the University sanctioned Extraordinary Leave (EOL) from 14/10/2001 to 30/6/2002 to continue with a foreign assignment with certain conditions as stipulated in G.O.Ms.No.214, dtd. 3/9/1998. The conditions of the aforesaid G.O., are reproduced as under:-