(1.) Heard Counsel for the parties.
(2.) The petitioner in this writ application, has prayed for quashing of the order dated 29.05.2003 issued under the signature of the respondent No. 2 whereby, the petitioner's claim for counting the Research experience acquired by him as teaching experience, was rejected. A further prayer has been made for issuance of a direction upon the respondents to give him the benefits of promotion to the post of Associate Professor and Professor with retrospective effect, recognizing 4 years, 11 month & 25 days Research experience equivalent to his teaching experience.
(3.) Counsel for the petitioner informs that earlier, the petitioner had filed a writ application vide CWJC No. 639 of 1993 (R) before this Court for similar relief and corresponding direction to the respondents. While disposing of the writ application, this Court had directed the respondents to give all promotional benefits to the petitioner in terms of the regulations and also counting the period from 13.4.1977 when the petitioner was posted as Assistant Professor in General Medicine.