MUKESH BHAVARLAL BHANDARI Vs. DR. NAGESH BHANDARI

JUDGEMENT

(1.) This petition filed by the petitioners, under Article 226 of the Constitution of India, challenges the order dated 11.06.2020 passed by the respondent No.2 - Indus University, by which the University has decided to terminate the services of the petitioner forthwith.

(2.) Initially, the petition was filed with a prayer challenging the show cause notice dated 11.02.2020. This Court had heard the petitioner on 17.02.2020, at which stage the respondent No.2 - University was joined as a party. Thereafter, it was adjourned to 02.03.2020 on which date the Court had issued notice and it has come up for hearing now. In the interregnum, it has been adjourned and pending the petition, the respondent No.2 - University heard the petitioner on the show cause notice and passed the impugned order. The petition was subsequently therefore amended and the order of termination dated 11.06.2020 was passed. The brief facts of the petition are as under:

(3.) Heard Mr. Percy Kavina, learned Senior Advocate with Mr.Aftabhusen Ansari, learned advocate for the petitioners. Mr. Kavina, learned Senior Advocate would make the following submissions: