PROF. LALIT KUMAR JHA Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) The instant writ appeal arises in respect of a judgment and order dated 1st September, 2015, passed by a learned Single Judge in WP (C) No.62 of 2013 and WP (C) No.174 of 2014 (Prof. Lalit Kumar Jha v. North Eastern Hill University & Ors).

(2.) By the impugned judgment and order, the learned Single Judge was pleased to dismiss the writ petitions for reasons stated therein.

(3.) The appellant before us is the writ petitioner, who at the material point of time, was a professor in the Department of Environmental Sciences, North Eastern Hill University (for short, NEHU).