REGENT COMPUTRONICS PVT. LTD.

RAJENDRA KUMAR SRIVASTAVA Appellant

V/S

STATE OF U. P. Respondents

Referred Judgements :-

RASHID AHMED V. MUNICIPAL BOARD,KAIRANA [REFERRED TO]
DR. SHYAM NARAIN PANDEY V. V.C. GORAKHPUR UNIVERSITY [REFERRED TO]
SUDHAKAR MALVIYA V. BENARAS HINDU UNIVERSITY [REFERRED TO]
AKHILESH KUMAR SAXENA V. DIRECTOR OF EDUCATION (SECONDARY) U.P.,LUCKNOW [REFERRED TO]
ASHOK KUMAR V. MANAGING DIRECTOR,U.P. LEATHER DEVELOPMENT AND MARKETING CORPORATION [REFERRED TO]
MAL RAM SAHAI MAL V. V.C.,MEERUT [REFERRED TO]
CALCUTTA DISCOUNT COMPANY LIMITED VS. INCOME TAX OFFICER COMPANIES DISTRICT I CALCUTTA [REFERRED TO]
A V VENKATESWARAN COLLECTOR OF CUSTOMS BOMBAY VS. RAMCHAND SOBHRAJ WADHWANI [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. ULHASNAGAR MUNICIPAL COUNCIL [REFERRED TO]
L HIRDAY NARAIN VS. INCOME TAX OFFICER BAREILLY [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
M S MUDHOL VS. S D HALEGKAR [REFERRED TO]
S P CHENGALVARAYA NAIDU VS. JAGANNATH [REFERRED TO]
GUJARAT STATE DY EXECUTIVE ENGINEERS ASSOCIATION VS. STATE OF GUJARAT [REFERRED TO]
UNION OF INDIA VS. M BHASKARAN:G RADHAKRISHNAN:C DEVAN [REFERRED TO]
WHIRLPOOL CORPORATION VS. REGISTRAR OF TRADE MARKS MUMBAI [REFERRED TO]
BUDDHI NATH CHAUDHARY VS. ABAHI KUMAR [REFERRED TO]
VINODAN T VS. UNIVERSITY OF CALICUT [REFERRED TO]
STATE OF U P VS. NEERAJ AWASTHI [REFERRED TO]
UNION OF INDIA VS. NARENDRA SINGH [REFERRED TO]
TRIDIP KUMAR DINGAL VS. STATE OF WEST BENGAL [REFERRED TO]
BASAVAIAH VS. H L RAMESH [REFERRED TO]
MD. ZAMIL AHMED VS. THE STATE OF BIHAR & ORS. [REFERRED TO]
JAI KISHUN AND OTHERS, ETC. VS. U.P. CO [REFERRED TO]

JUDGEMENT

(1.) The challenge has been made in this bunch of writ petitions to the order of cancellation of selection resulting in termination of their services vide dtd. 06/07/2022 passed by the respondent University after conducting an enquiry. The common ground for cancellation of their selection was the lack of essential qualifications at the time of their selection with regard to their educational qualifications in the year 2014.

(2.) In the present bunch of writ petitions all the petitioners are teachers having been selected in the Dr. Shakuntala Mishra National Rehabilitation University pursuant to the advertisement dtd. 17/02/2014. They submitted relevant documents with regard to the qualifications and appeared before a screening committee, and subsequently appeared in the interview before the selection committee which recommended their candidature for appointment. The recommendations were duly placed before the Executive Council of the University pursuant to which they were appointed and were continuing till their services were terminated by means of the impugned orders in the respective writ petitions.

(3.) The bunch of the cases have been heard together and are being decided together by a common judgement as the issues involved are common except the aspect pertaining to the respective educational qualifications.

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RAJENDRA KUMAR SRIVASTAVA Vs. STATE OF U. P.

Referred Judgements :-

JUDGEMENT

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