DINESH BHATIA Vs. VICE CHANCELLOR, NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) In view of the good grounds shown, the marginal delay of about five days in preferring the appeal is condoned and the appeal is taken up for immediate consideration.

(2.) The grievance of the appellant is that despite the appellant's fate as to promotion remaining sealed in an envelope and the appellant having been discharged from one of the two departmental proceedings instituted against him and no inquiry having been commenced into the other, the appellant has been denied the promotion that he hopes remains closed in the sealed cover.

(3.) It is not in dispute that two sets of disciplinary proceedings were initiated against the appellant who is an associate professor in the Biomedical Engineering Department of the respondent university. In one of the cases, pertaining to illegal gratification, the departmental inquiry has exonerated the appellant. However, the appellant says that in the corresponding case where investigation has been conducted by the Central Bureau of Investigation, no favourable report qua the appellant has yet been filed.