MADHUP NATH JHA Vs. RASHTRIYA SANSKRIT SANSTHAN

JUDGEMENT

(1.) THE Petitioner challenges an order dated 10th May 2000 issued by the Rashtriya Sanskrit Sansthan, Respondent No. 1, reverting him from the post of Lecturer in History to the post of Post Graduate Teacher (,,PGT) (History) in Respondent No. 3 Rani Padmavati Tara Yogatantra Mahavidyalaya. THE Petitioner also challenges the consequential order dated 3rd July, 2000 issued by Respondent No. 3 stating that since no direction had been issued by Respondent No. 1, no salary would be paid to the Petitioner in the reverted post.

(2.) RESPONDENT No. 1 is under the administrative control of the Union of India through the Ministry of Human Resources Development (,,HRD Ministry) RESPONDENT No. 2. RESPONDENT No. 3 is an institution in Varanasi in Uttar Pradesh affiliated to RESPONDENT No. 1 and is an autonomous body functioning under the administrative and financial control of RESPONDENT No. 1.

(3.) THE Petitioner states that on 2nd December, 1998 a letter was issued appointing the Petitioner as a lecturer in history on probation with effect from 29th October 1998 for a period of two years. A second review committee met on 24th September 1999 and reviewed the appointments made to both teaching and non-teaching staff in Respondent No.3. This committee recommended that Respondent No. 5 be appointed as lecturer in history, that the Petitioner be reverted to the post of PGT, and that one post of PGT in history be created for him. This led to the impugned orders being passed.