DR. PRASHANT Vs. HONOURABLE CHANCELLOR

JUDGEMENT

(1.) In this petition, the petitioner is seeking writ of certiorari to quash and set aside the order dtd. 10/7/2000, passed by the respondent no.1 - Hon 'ble Chancellor, Amravati University, Amravati directing respondent no.2 - Vice Chancellor, Amravati University, Amravati to terminate the appointment of the petitioner as a Lecturer in Molecular Biology in the Department of Bio Technology of Amravati University and other consequential reliefs.

(2.) This Court (Coram : D.K. Deshmukh and S.K.Shah, JJ), on 1. 08.2000, issued Rule in the matter with a direction to the parties to maintain status-quo vis-a-vis employment of the petitioner. On 22/4/2022, the petition was heard by this Court (Coram : Nitin Jamdar and Anil L. Pansare, JJ.) and passed a detailed order. The Court dealt with the submissions advanced by the learned advocates for the parties and made certain observations in the order. This Court directed the concerned to place the matter before the Hon 'ble Chancellor for further course of action. This Court in view of the candid observations made in the order, dtd. 22/4/2022 made a request to the Hon 'ble Chancellor to have a relook at the impugned order and decide as to whether its enforcement is necessary as on today. The relevant facts, the questions raised and prima facie consideration of the same can be gathered by reproducing the said order. The order dtd. 22/4/2022 reads thus :-

(3.) The matter was referred to the Hon 'ble Chancellor for reconsideration. Hon 'ble Chancellor forwarded a communication to the office of Government Pleader, Nagpur. By the said communication, the Hon 'ble Chancellor noted down certain facts from the date of filing of the petition till the date of passing of the above order and made it clear that nothing has left to be decided by the Hon 'ble Chancellor and that the Court should give its final verdict on the order passed by the then Hon 'ble Chancellor in the year 2000. In view of this communication, the matter was listed before us for final hearing.