SUBHASH SAXENA Vs. ESTABLISHMENT OFFICER, GOVIND BALLABH PANT UNIVERSITY OF AGRICULTURE AND TECHNOLOGY AND ORS.

JUDGEMENT

(1.) Heard Sri Paresh Tripathi, learned Counsel for the Petitioner and Sri Rajendra Dobhal, learned Counsel for the Respondents.

(2.) By means of this writ petition, the Petitioners have prayed for the following reliefs:

(3.) Submission of the learned Counsel for the Petitioner is that the Petitioner was working on the post of Accounts Clerk in the Department of Director of Research Pantnagar University. An Advertisement was published by the University for filling up the post of Senior Accounts Clerk. The Petitioner applied for the post and appeared in written test as well as in interview and, thereafter he was declared successful. The Petitioner was required to furnish bond and after fulfilling the condition, on executing the bond, the Petitioner was given appointment on the post of Senior Accounts Clerk in the University on 14 -12 -1979. The appointment letter is annexed as annexure No. 5 to the writ petition. The Petitioner requested the Respondent No. 4 i.e. the Director of Research, under whom he was serving, to relieve him so that he may join his new assignment. The Director of Research, Pantnagar University, instead of relieving the Petitioner wrote a letter to the Deputy Comptroller that he is unable to relieve the Petitioner till his substitute is available. The matter was placed before the Vice Chancellor.