COMMITTEE OF MANAGEMENT DURGA DUTT CHUNNI LAL SAGAR MAL KHANDELWAL POST Vs. V B S PURVANCHAL UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner has challenged the impugned order of the Vice-Chancellor of Purvanchal University, Jaunpur, dated 23.7.2002 Annexure-27 to the writ petition. This order was passed in pursuance of the directive of the Chancellor dated 10.8.2001, Annexure-25 to the writ petition.

(3.) The petitioner is the Committee of Management of a Post Graduate College. The respondent No. 3 was a permanent Principal on probation in the said institution. The Committee of Management found his work unsatisfactory and passed a resolution for terminating his service but the Vice-Chancellor disapproved it on 15.11.2000. Against the order of the Vice-Chancellor, the petitioner went in appeal under Section 68 of the U. P. State Universities Act to the Chancellor. The Chancellor remanded the matter to the Vice Chancellor, who again disapproved the termination vide order dated 23.7.2002.