J.K.MEHTA Vs. STATE OF C.G.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking for the following reliefs:

(2.) Brief facts of the case as projected by the petitioner are that, the petitioner was appointed as lecturer in department of Sociology in the Gramya Bharti Vidyapeeth, Hardi Bazaar Bilaspur, against the vacant and sanctioned post vide order dtd. 30/10/1983 in the pay scale of 700-1300-1600/- after following due process of selection enumerated in statute no. 28 known as College Code of the then Guru Ghasidas University Bilaspur. Accordingly the petitioner joined in 14/11/1983 under the provisions of C.G. Vishvavidyalaya Adhiniyam. Initially the petitioner was appointed on probation for period of 1 year however after completing the probation period of 1 year satisfactorily, the service of the petitioner was confirmed and became effective from the date of 14/11/1984.

(3.) The petitioner had passed his schooling in the year 1972 with more than 50%, B.Sc examination in the year 1975 with more than 50% marks, M.A. in the year 1977 in Sociology subject with 51.7%, M. Phil in the year 1978, B.Ed in the year 1980, LL.B in the year 1993, LLM in the year 2013 with 55.8% and also completed Ph.D in the year 1998. Apart from above qualifications the petitioner had conducted research projects funded by International Fund for Agriculture Development, a body of United Nations Organization, in association with Chhattisgarh Tribunal Development Society, a bonafide society of Chhattisgarh Government, also published research papers in National journals, guided Ph.D. students, acting as Chief Editor of research journal namely, Sociology Quest, Life member of Indian Sociology Society, executive member of Delhi and central zone Sociology Promotion Council and President of Chhattisgarh Sociological Association.