Dr. Rajesh Chandra vs Union Of India And 2 Ors.
2017 Latest Caselaw 8073 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

                                                                                                                            
 

 
                                                                                                     [RESERVED]
 
Case :- WRIT - A No. - 50448 of 2016
 

 
Petitioner :- Dr. Rajesh Chandra
 
Respondent :- Union Of India And 2 Ors.
 
Counsel for Petitioner :- Yogendra Singh Bohra
 
Counsel for Respondent :- A.S.G.I.,Arun Kumar Pal,Neeraj Tripathi
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Irshad Ali,J.

The petitioner was appointed way back in the year 1976 on the post of Investigator in the Moti Lal Nehru Institute of Research and Business Administration and Department of Commerce, University of Allahabad.

The petitioner was granted status of the post of Lecturer and was sanctioned salary of the said post w.e.f. 17.10.1998.

In view of the interim order passed in Writ Petition No. 50303 of 2015 (Manshyam Verma and others Vs. University of Allahabad and others), he has filed this petition for a direction to permit him to discharge his duties as Lecturer/Assistant Professor and to pay him salary accordingly.

This writ petition was heard by us along with Writ Petition No. 50303 of 2015 (Manshyam Verma and others Vs. University of Allahabad and others) which has been decided by us by a separate judgment and order passed today. Therefore, the matter involved in this petition squarely covered by the aforesaid decision.

Accordingly, this petition stands disposed of in terms and conditions of the judgment and order passed in the above writ petition.

SKS

18.12.2017