B K KHANNA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties on the appeal.

(3.) The appellant was appointed as Professor in the Department of Tuberculosis of the King George's Medical College, Lucknow on 1/05/1967. At that time the said college was being run by the Lucknow University. The control and management of the College was taken over by the State government of Uttar Pradesh by U. P. Ordinance No. 10 of 1981. The said Ordinance was followed by King George's Medical College and Gandhi Memorial and Associated Hospitals (Taking Over) Act, 1983 (U. P. Act No. 10 of 1983. While the college was under the control and management of the State government, the appellant was appointed as Acting Principal of the College by the State government and subsequently he was appointed as Principal of the College on regular basis by the State government. While he was working as Principal of the College, he was compulsorily retired by order of the government of U. P. dated 6/03/1991. The appellant filed a writ petition in the Lucknow bench of the Allahabad High court challenging the said order ofcompulsory retirement. The said writ petition was dismissed by the High court by its judgment dated 29/04/1992. Feeling aggrieved by the said judgment, the appellant has filed this appeal.