NEERAJ BHARADWAJ Vs. MARATHWADA INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) The challenge in this petition is the order dated 14.9.2001 (Annexure-7 to the writ petition) passed by respondent No. 3.

(2.) There is an institution known as Marathwada Institute of Technology (M.I.T.) Engineering College, Dhamcra Chola. Bulandshahr (hereinafter referred to as the Institute). It is imparting education to the students and awarding degree to B.E., B.Tech. and B.C.A. (Bachelor of Computer Application). The aforesaid Institute is affiliated to Chaudhary Charan Singh University, Meerut and U. P. Technical University in Lucknow. The aforesaid Institute is managed by a society known as Gramodyog Shiksha Mandal Dhamera Chola which is duly registered under the Societies Registration Act, 1960. The society has its own by-laws which is also approved by the Deputy Registrar, Firms, Societies and Chits, U. P., Meerut. The petitioner claims to have been appointed as Assistant Librarian by the Chairman of the college by appointment letter dated 1.4.2002. It is said that he was appointed against the clear and substantive, vacancy initially on probation for a period of one year. On completion of the probation period satisfactorily, in the meeting of the governing body/committee of management of the college dated 27th June, 2001, by a resolution petitioner was confirmed. Petitioner states in this petition that there is another society known as Gramodyog Shiksha Mandal, Aurangabad, Maharashtra which is registered at Aurangabad, which in no way is connected or related with the present society but there appears to be some dispute in this respect as Aurangabad society claims the present society to be its branch. It appears that the Secretary of the Aurangabad Society passed some resolution on 8.7.2001 cancelling the primary membership of the Chairman of the Institution but the same was not approved by the Vice-Chancellor of Chaudhary Charan Singh University vide its order dated 6.10.2001. U is said that on account of some rival dispute in respect of the affairs, petitioner has been unnecessarily taken to task and by the order impugned in this petition, petitioner's services have been terminated.

(3.) Heard Sri Vinod Sinha learned counsel for the petitioner and Sri Satish Chaturvedi who appears on behalf of the respondents.