K.K.KANJLIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the records.

(2.) Through the instant writ petition under Article 226 of the Constitution of India, the petitioner challenges the final show cause notice dated 30.6.2011 issued by the Chairman, Board of Governors, Food Craft Institute, Aligarh, [in short referred to as the 'Institute'], whereby the petitioner was required to show cause within a period of fifteen days as to why he should not be compulsorily retired from service of the Institute with immediate effect and further requiring him to file his written submission before the Chairman of Board of Governors.

(3.) Shorn off unnecessary details the facts of the case are that the Institute which was established in the 1984 was registered as Societies Registration Act, 1860. Since 1984, the Institute was fully funded by the Central Government. However, in the year 1989, the financial liability of the Institute stood transferred to the Government of Uttar Pradesh. At present, the Institute is governed by the Department of Tourism, Government of Uttar Pradesh and right from its inception, the additional charge of Acting Principal was given to the Principal, University of Polytechnic, Aligarh Muslim University (respondent No.4).