LAWS(ALL)-2011-12-72

NARESH KUMAR Vs. VICE CHANCELLOR CHARAN SINGH

Decided On December 07, 2011
NARESH KUMAR PRUTHI Appellant
V/S
VICE-CHANCELLOR CH. CHARAN SINGH UNIV. Respondents

JUDGEMENT

(1.) This writ petition has been filed challenging the validity and correctness of the order dated 07.02.2002 passed by the Vice Chancellor, Chaudhary Charan Singh University, Meerut. The order impugned is appended as Annexure 13 to the writ petition.

(2.) By the impugned order, the Vice Chancellor of the University has held respondent no. 3 senior to the petitioner by counting his past services rendered in Narain College, Shikohabad, District Firozabad.

(3.) The brief facts culled out from the record are that the petitioner claimed to have been appointed on 15.12.1976 as Lecturer in Agricultural Chemistry in the College. According to him, respondent no. 3, Sri D. K. Sharma joined the College as Lecturer in Agricultural Chemistry on 01.01.1986 i.e. more than nine years after the joining of the services by the petitioner accordingly, his name was placed below the petitioner in the list of seniority of the College. The Principal, Chhotu Ram Post Graduate College, Muzaffarnagar, which is an affiliated College of Chaudhary Charan Singh University, Meerut issued office memorandum dated 26.02.1993 inviting objections from the teachers of the College regarding the seniority list.