MADAN LAL SHARMA Vs. SIR CHOTTU RAM EDUCATIONAL

JUDGEMENT

(1.) SIR Chottu Ram Education Trust, the respondent no. 1 runs several educational institutions including the Chottu Ram Rural Institute of Technology (hereinafter referred to as the respondent no. 2, for short ). The said institute-respondent no. 2 is recognized by All India Council for Technical education, Delhi (hereinafter referred to as AICTE, for short) and the department of Technical Education, Delhi.

(2.) THE petitioner, Mr. Madan Lal Sharma has impugned the letter dated 4th february, 2008 by which one, Mr. M. L. Arora, has been asked to function as the acting Principal of the respondent No. 2 institute with immediate effect. The said letter records that the petitioner who was looking after the duties as an acting Principal should handover the charge to Mr. M. L. Arora. The petitioner claims that he was appointed as the Principal of the respondent no. 2-Institute by letter dated 24th January, 2008 for the period upto 1st February, 2009. He impugns his termination and appointment of Mr. M. L. Arora, as the Acting principal on the ground that his term upto 1st February, 2009 cannot be cut short and Principles of natural justice have been violated. It is also submitted that no show cause notice was issued and no speaking order was passed by the respondents before terminating his appointment as the Principal of the respondent no. 2-Institute.

(3.) RESPONDENT no. 2 is a recognised Institution. It offers diploma courses. As per terms of recognition and the statute, it is required to comply with the guidelines and the Rules of AICTE as well as the Board of Technical Education, delhi. It is an admitted case that AICTE has prescribed qualifications and experience for a person to be appointed as a Principal. The said qualifications are as under:-