NIRMAL SINGH Vs. DELHI SIKH GURUDWARA MANAGEMENT COMMITTEE

JUDGEMENT

(1.) Petitioner prays that the impugned order dated 16.3.2004 be quashed and a mandamus be issued to the respondent to allow the petitioner to serve upto the end of the fixed 5 year tenure service i.e. till 30.9.2006.

(2.) The first respondent is the Delhi Sikh Gurudwara Management Committee, a statutory authority constituted under the Delhi Sikh Gurudwara Act 1971. The second respondent 'Guru Nanak Institute of Management' is an institute affiliated to 'Guru Gobind Singh Indraprastha University', a university established under the Indraprastha Vishwavidyalaya Act, 1998. The University is respondent no.4.

(3.) By and under a contract of service executed on 1.10.1996 between the petitioner and the respondents 1 & 2, petitioner was appointed as the Director of respondent No.2 for a period of 5 years, extendable by two more years.