PRADEEP BEDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This writ petition is filed seeking a writ of certiorari to quash the orders dated 11.06.2019 and 18.06.2019, passed by Respondent No. 4; and a writ of mandamus directing the respondents to reinstate the services of the petitioner; and to pay him arrears of salary and other benefits.

(2.) The petitioner was appointed as an Assistant Professor in Swami Rama Himalayan University, Swami Ram Nagar, Jolly Grant, Dehradun. The said University is a private unaided body, and does not receive any aid from the Government. The petitioner's services were terminated, by proceedings dates 11.06.2019, informing him that the University would not be requiring his services w.e.f. 10.07.2019; and, as per Clause xv(a) of the offer of employment dated 05.10.2015, it may be treated as one month's advance notice.

(3.) The offer of employment dated 05.10.2015 prescribed various conditions. Clause xv(a) enabled, during probation, for the services to be terminated by either party by giving, to the other, one month notice in writing or salary in lieu thereof.