REGENT COMPUTRONICS PVT. LTD.

MAULANA AZAD EDUCATIONAL SOCIETY Appellant

V/S

RAM SURAT GUPTA Respondents

Referred Judgements :-

EXECUTIVE COMMETTEE OF U. P.,WAREHOUSING CORPORATION LTD. V. CHANDRA KIRAN TYAGI,AIR 1970 SC 1244 [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
SACHIDANAND DUBEY AND OTHERS V. COMMITTEE OF MANAGEMENT,SHRI SANT RAM RAJ GOSWAMI AND OTHERS [REFERRED TO]
INTEGRATED RURAL DEVELOPMENT AGENCY V. RAM PYARE PANDEY [REFERRED TO]
SIRSI MUNICIPALITY V. KOM FRANCIS [REFERRED TO]
ASSOCIATION GHATIA AZAM KHAN,AGRA V. KRISHNA KANT SHARMA [REFERRED TO]
PRINCIPAL,SWAMI RAMA NAND MAHAVIDYALAYA INTER COLLEGE V. SMT. LEELAWATI AND OTHERS [REFERRED TO]
S DUTT VS. UNIVERSITY OF DELHI [REFERRED TO]
S R TEWARI VS. DISTRICT BOARD AGRA NOW ANTARIM ZILA PARISHAD AGRA [REFERRED TO]
GOPALKRISHNA PILLAI VS. MEENAKSHI AYAL [REFERRED TO]
EXECUTIVE COMMITTEE U P WAREHOUSING CORPORATION VS. CHANDRA KIRAN TYAGI [REFERRED TO]
BANK OF BARODA VS. JEEWAN LAL MEHROTRA [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
EXECUTIVE COMMITTEE OF VAISH DEGREE COLLEGE SHAMLI VS. LAKSHMI NARAIN [REFERRED TO]
J TIWARI VS. JWALA DEVI VIDYA MANDIR [REFERRED TO]
PANDURANG DATTATRAYA KHANDEKAR VS. BAR COUNCIL OF MAHARASHTRA BOMBAY [REFERRED TO]
RAJENDRA PRASHAD VS. KALTHAN PATHSHALA [REFERRED TO]
DIPAK KUMAR BISWAS VS. DIRECTOR OF PUBLIC INSTRUCTION [REFERRED TO]
ANDI MUKTA SADGURU SHREE MUKTAJEE VANDAS SWAMI SUVARNA JAYANTI MAHOTSAV SMARAK TRUST VS. V R RUDANI [REFERRED TO]
KAYASTHA PATHSHALA ALLAHABAD STATE OF UTTAR PRADESH VS. RAJENDRAPRASAD AND:RAJENDRAPRASAD [REFERRED TO]
NANDGANJ SIHORI SUGAR CO LIMITED RAE BARELI VS. BADRINATHDIXIT [REFERRED TO]
UNNI KRISHNAN J P VS. STATE OF ANDHRA PRADESH [REFERRED TO]
AMALESH CHANDRA CHAKRABORTY VS. UNION OF INDIA [REFERRED TO]
S K SALDI VS. GENERAL MANAGER U P STATE SUGAR CORPORATION LIMITED [REFERRED TO]
ALEY AHMAD ABIDI VS. DIST INSPECTOR OF SCHOOLS ALLAHABAD [REFERRED TO]
BANARAS HINDU UNIVERSITY VS. J N TRIPATHI [REFERRED TO]
KANEEZ FATIMA VS. PRINCIPAL HAMIDIA GIRLS INTER COLLEGE ALLAHABAD [REFERRED TO]
U P FINANCE CORPN VS. V P SHARMA [REFERRED TO]

JUDGEMENT

(1.) This appeal has been filed by the defendants Maulana Azad Educational Society. Usharatha and its Manager Mirza Anwar Beg against the plaintiff Ram Surat Gupta and proforma defendant against the Judgment and decree dated 19.8.98 passed by Civil Judge (Senior Division) Jaunpur dismissing the Civil Appeal No. 367 of 1984 preferred against the Judgment and decree dated 17.9.84 passed by the Munsif City Jaunpur decreeing the suit for declaration that the plaintiff is and continues to be lecturer in Economics in the institution defendant No. 1 and is entitled to the arrears of salary subject to payment of requisite court-fee from the date of working as lecturer.

(2.) The plaintiff respondent No. 1 Ram Surat Gupta was B.A., B. Ed. and working as a trained teacher in the institution of defendant No. 1 Maulana Azad Educational Society since 1st October. 1966. He had requisite educational qualification and was confirmed at his post as trained teacher on 6th July. 1968 : and thereafter he passed M.A. in Economics. He was appointed as lecturer in Economics on 1st July. 1970 and allegedly performed his duties to the satisfaction of the appellants.

(3.) The cause of action arose in July. 1973 when he was stopped by the administration to perform his duties as lecturer. He, therefore, approached the District Inspector of Schools and sent an application on 17.7.73, a copy of which was given to the Principal of the institution. The District Inspector of Schools directed the plaintiff to perform his duties. In pursuance of this direction the plaintiff went in the institution but he was thrown out at the instruction of the Principal which said that since he had resigned his services are no more required.

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MAULANA AZAD EDUCATIONAL SOCIETYS Vs. RAM SURAT GUPTA

Referred Judgements :-

JUDGEMENT

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