RAGHAVENDRA B. Vs. S.C. SHARMA AND ORS.

JUDGEMENT

(1.) Dr. Raghavendra B, the petitioner, has approached this Court with the following prayers:

(2.) The petitioner has appeared in person before this Court. At the outset, he has frankly conceded that he is only challenging the impugned order dated 21-2-2011 passed by respondent No. 3, Tumkur University, whereby he has been discharged from the service. He does not wish to press other prayers mentioned in the petition. Therefore, the only issue before this Court is whether the order dated 21-2-2011 is legally sustainable or not?

(3.) The brief facts of the case are that respondent No. 3, Tumkur University, published a notification dated 24-2-2010, whereby vacancy for certain teaching posts, i.e., Associate Professors, Assistant Professors and Professors were advertised. The petitioner applied for the post of Assistant Professor in Chemistry. By order dated 27-5-2010, the petitioner was appointed to the said post on probation. According to the appointment order, the petitioner was kept on probation for a period of two years. The petitioner reported to duty on 2-6-2010. On 14-6-2010, a service agreement was entered between the petitioner and respondent No. 3. However, according to the petitioner, the original copy of the said agreement was not given to him; only a duplicate copy was furnished to him. During his tenure, he sought for original copy of the service agreement. However, the same was not given to him. He also sought for 'No Objection Certificate' for making an application to the National Institute of Technology. Even the said application was not replied to, and 'No Objection Certificate' was never given to the petitioner. He also prayed to respondent No. 2, the Registrar of Tumkur University, to give him the original copies of his documents. However, these original copies were not given to the petitioner till 21-2-2011. However, on the same day, i.e. on 21-2-2011, the petitioner was discharged from the service. Hence, this petition before this Court.