RAJESH KUMAR SHARMA Vs. INTEGRAL UNIVERSITY OF LUCKNOW

JUDGEMENT

(1.) Heard Sri Badrish Tripathi, learned Counsel for the petitioner and Sri H.G.S. Parihar, Senior Advocate assisted by Sri T.A. Siddiqui, learned Counsel for opposite parties.

(2.) By means of instant writ petition, the petitioner has challenged the order dated 16.04.2009 whereby services of the petitioner have been terminated by the Integral University, Lucknow.

(3.) Submission of learned Counsel for the petitioner is that initially the petitioner was appointed on the post of Watchman on 19.09.1998 on a consolidated pay of Rs.1200.00 per month in the Institute of Integral Technology, Lucknow (Islamic Council for Productive Education) which was affiliated with the U.P. Technical University, Lucknow. Later in the year 2004, the Institution was made a full fledged University by U.P.Act No.9 of 2004 i.e. The Integral University Act,2004 and was given recognition by the University Grant Commission. Subsequently, the petitioner was provided regular scale of pay as admissible to class IV employees of the Integral University. It is the say of the petitioner that he was performing his duties with full sincerity and devotion and there was no complaint with regard to his work and conduct in any manner but abruptly on 09.04.2009, the services of the petitioner have been terminated orally by the Registrar, Integral University without assigning any reason and without providing any opportunity of hearing. At the time of termination, the petitioner was getting Rs.6379/- as salary and his Provident Fund was also being deducted.