VIBHA DADHEECH Vs. INDIRA KALA SANGEET VISHVIDYALAYA KHAIRAGARH

JUDGEMENT

(1.) These are two writ petitions filed by the same petitioner against the same set of respondents. The first writ petition i.e. WPS No. 997/2008 has been filed seeking for the following two main reliefs:

(2.) The second writ petition i.e. WPS No. 2512/2009 has been filed primarily challenging the order of termination from service dated 26.09.2003 (Annexure P/1) with a consequential relief. For convenience sake we have taken WPS No. 2512/2009 as the main case for adjudication.

(3.) The facts which are relevant for adjudication of the present dispute is that the respondents had published an advertisement in the year 1998 for filling up of the post of Professors, Readers and Lecturers. The petitioner had in pursuance to the advertisement submitted her Bio-data for the post of Professor as well as Reader. The petitioner was thereafter called upon for interview on 28.02.2000. The petitioner was later on issued with an order of appointment on 22.03.2000 on the post of Reader in Katthak Dance and on completion of the probation period, the services of the petitioner was also confirmed on the post of Reader on 03.11.2001. Subsequently, the Department issued a show cause notice to the petitioner alleging that she had not produced sufficient proof so far as her experience of having worked on the post of Lecturer, which was mandatorily required for appointment to the post of Reader and therefore the petitioner was called upon to explain as also to produce document, if any, to establish her credentials, so far as the requirement for the post of Reader is concerned. Though the petitioner has given certain reply to the show cause notice, however since she failed to produce sufficient materials establishing her experience as Lecturer, the Executive Committee of the respondent/University in its meeting dated 25.09.2003 found the information submitted by the petitioner at the time of appointment to be incorrect. Accordingly, her appointment on the post of Reader was cancelled vide the impugned order dated 26.09.2003.