NIRMAL SINGH Vs. DELHI SIKH GURUDWARA MGMT COM

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the judgment dated 17.5.2004 passed by Single Bench dismissing a writ petition under Article 226 of the Constitution of India for setting aside the communication/letter dated 16.3.2004 sent by Delhi Sikh Gurudwara Management Committee (hereinafter referred to as Committee) to the appellant." The appellant was employed as Director/Director General of Guru Nanak Institute of Management.

(2.) By the impugned letter dated 16.3.2004 the respondent - Committee directed the appellant "to hand over the charge to Dr. Shyam Sunder Sharma." In the said letter the Committee referred to the contract of service." The Committee found that the appellant had superannuated" on 30.5.2003 and acting on "the "recommendations of the governing body dispensed with the services of the appellant.

(3.) In brief the facts are that the appellant and the respondents entered into a contract of service on 1.10.1996. "According to the contract the appellant was appointed Director of Guru Nanak Institute of Management for 5 years. The relevant clause 2 reads as follows :-