PUNIT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the following relief:-

(2.) According to the petitioner, THDC Institute of Hydropower Engineering and Technology, Bhagirathipuram, Tehri (hereinafter referred to as 'THDC Institute') became a constituent college of Uttarakhand Technical University, pursuant to a Memorandum of Understanding (MoU) signed by Tehri Hydro Development Corporation India Ltd. and Uttarakhand Technical University, on 10/5/2011, and as per Clause (e) of the MoU, THDC Institute would run in self financing mode without any liability on the State Government. It is further his case that he was appointed as Assistant Professor (Mechanical Engineering) in THDC Institute, vide order dtd. 7/6/2012, issued by Vice Chancellor, Uttarakhand Technical University.

(3.) Professor N.S. Chaudhary, Vice Chancellor, Uttarakhand Technical University, Dehradun, however, has disputed the statement made in the writ petition and has alleged that no order of appointment was issued by Uttarakhand Technical University to the petitioner. The Vice Chancellor has further stated that MoU entered into between THDC India Ltd. and Uttarakhand Technical University was not vetted by the State Government. He has further stated that petitioner was appointed without selection in THDC Institute on contract for one year, vide letter dtd. 19/12/2011.