SAVIITRI DEVI Vs. IXTH ADDL DISTT JUDGE ALLAHABAD

JUDGEMENT

(1.) -Committee of Management, Atarra Post Graduate College, Atarra, District Banda, has filed this writ petition for quashing the order of the Vice Chancellor, Bundelkhand University, Jhansi dated 29th June, 1987.

(2.) THE facts briefly are these. At Atarra, district Banda, there is a Post Graduate College run in the name of Atarra Post Graduate College. It is affiliated with the Bundelkhand University, Jhansi. On the recommendation of the Higher Education Service Commission, Dr. Vishan Lal Gaur, respondent no. 2, was appointed on probation as Principal of the College for a period of one year. He joined on 1-11-1984. On evaluation, the Committee found that his work was not satisfactory and, as such, passed a resolution dated 6-10-1985 extending the probationary period by a further period of one year. On 11-10-1986, a decision was taken by the Committee of Management for initiating proceedings for the termination of the service of Dr. Vishan Lal Gaur. In accordance with the resolution, Dr. Vishan Lal Gaur was called upon by the committee for giving his explanation in terms of section 31 (3) of the U. P. State Universities Act, 1973. THE relevant portion of the aforesaid provision is quoted below :

(3.) DR. Vishan Lal Gaur filed writ no. 20977 of 1986 in this court. The writ petition was rejected on the ground of availability of alternative remedy to respondent of approaching the Chancellor under section 68 of the U. P. State Universities Act.