ARINDAN SINHA,J. - (1.) Record of submissions and observations in order dated 11th June, 2018 are reproduced below as necessary for the purpose of disposal of this writ petition. "Petitioner appears in person. He demonstrates facts to be as follows:
(2.) By order dated 7th June, 2014 he was granted extra ordinary leave (without pay) for a period of one year up to 1st June, 2015. By office order dated 12th May, 2015 the University conveyed that said leave is going to expire on 1st June, 2015 and petitioner is expected to get a clearance from Lok Sabha Secretariat and rejoin duty on or before 1st June, 2015 failing which he will be deemed to have reverted back to his parent organization, Assam University Silchar. On 26th May, 2015 petitioner, as appears from disclosure at page 58 of the writ petition, sought to resume duty. By writing dated 28th May, 2015 of Head, Department of Social work of the University, inter alia, following was said: "In accordance with the above mentioned Office Orders the application does satisfy the required conditions. The Department does take cognizance of your application and cannot permit you to resume duties."
(3.) Subsequently by another writing dated 2nd June, 2015 the next incumbent to the office of Head, Department of Social Work of the University stated as follows: "With reference to your above letter this is to inform you that Dr. Anupam Hazra, Assistant Professor, has reported to the undersigned till today i.e. 2nd June, 2015. This is for your information and record.";