VINAY MOHAN TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri S. P. Pandey Advocate on behalf of the petitioner and Sri B. D. Pandey Advocate on behalf of the respondents.

(2.) THIS writ petition is directed against the order of the Vice-Chancellor of Deendayal Upadhyay Gorakhpur University, Gorakhpur dated 16. 1. 2008 where under the regularization of the petitioner, as earlier directed with reference to section 31 (3) (c) of the U. P. State Universities Act, 1973 (as amended by U. P. Ordinance No. 3 of 2004), has been revoked.

(3.) COUNSEL for the petitioner has vehemently contended that once regularization had been directed by the University after obtaining a report from a Four Member Committee, it is not open to Vice-Chancellor to revoke the regularization. Even otherwise it is stated that a part time teacher of an affiliated Degree College, on being appointed in the University on part time basis subsequently, is entitled for computation of the services rendered in the degree college, for the purposes of regularization, as a teacher of the University under section 31 (3) (c ). Therefore, the impugned order passed by the Vice-Chancellor is legally not sustainable.