SHASHIKANT K LOKHANDE Vs. UNIVERSITY OF BOMBAY

JUDGEMENT

(1.) BY this petition, the petitioner has sought to challenge the order of termination dated 14th May, 1987 passed by respondent No. 1. The facts and circumstances leading to the filing of this petition, in brief, are as under:-

(2.) ON 13th May, 1985, respondent No. 1, University of Bombay, issued a letter of appointment to the petitioner informing him that the petitioner was appointed to the post of lecturer in the University Department of Marathi on the starting pay of Rs. 700 per month on probation for a period of two years with effect from the date of assumption of duties in the post. The petitioner accordingly started functioning as lecturer in the University Department of Marathi on probation.

(3.) ON 14th May, 1987, the Registrar of the University of Bombay informed the petitioner that the Executive Council at its meeting held on 28th April, 1987 had decided that the petitioner be not confirmed in the post of Lecturer in the Department of Marathi and that his services be terminated since the petitioner had not completed the probationary period satisfactorily. It was stated in the said letter that the services of the petitioner shall stand terminated after one month from the date of issue of the said letter. By this letter dated 15th July, 1987, the petitioner requested the Registrar of the University of Bombay that the dispute between him and the University of Bombay arising out of the said contract pertaining to the termination of his services be referred to the Tribunal of Arbitration as contemplated under section 74 of the Bombay University Act, 1974. It is not necessary to refer to the rival contentions of the parties on merits of the impugned order of termination.