SUSHIL CHANDRA Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Ashok Kumar Rai - the learned counsel for the petitioner, Sri Saurabh, the learned Standing Counsel representing the opposite party no. 1 - the State of U.P., Sri Rohit Pandey - the learned counsel for the opposite party no. 2 - Dr. A.P.J. Abdul Kalam Technical University, U.P. and Sri. Diptiman Singh, the learned counsel for the opposite party no. 3 - Raj Kumar Goel Institute of Technology, Ghaziabad.

(2.) By means of the instant writ petition filed under Article 226 of the Constitution of India, the petitioner has challenged validity of termination of his service as Assistant Workshop Superintendent, Department of Mechanical Engineering in Raj Kumar Goel Institute of Technology, Ghaziabad.

(3.) It has been pleaded in the Writ Petition that the petitioner was appointed as an Assistant Workshop Superintendent in the Department of Mechanical Engineering by means of an appointment order dtd. 23/8/2007. He worked on the aforesaid post till 30/6/2021, on which date he was removed from service by an oral order. The petitioner has stated in the Writ Petition that the institution has given three months salary to him amounting to Rs.1,23,883.00.