MANAGEMENT OF THE DECCAN EDUCATION SOCIETIES RUNNING FERGUSSON COLLEGE Vs. RAMCHANDRA DATTATRAYA KODRE AND ANOTHER

JUDGEMENT

(1.) THIS petition by the Management of the Deccan Education Society is directed against the order of the Presiding Officer of the Pune/Shivaji University College Tribunal, Pune, holding that the order of termination of the services of respondent No. 1 dated 24th May 1978 was liable to be set aside and respondent No. 1 was to be reinstated in the post of Lecturer in Botany in the Fergusson College.

(2.) THE facts in this case are not in dispute. Respondent No. 1 was given an order of appointment as Lecturer in Botany in the Department of Botany, Fergusson College, Pune, on 20th July 1977. The appointment was to take effect from 1st August 1977. The appointment order specified that his services would be governed in accordance with the terms and conditions laid down by the University of Poona. The nature of the appointment was purely temporary and the relevant part of the appointment order read as follows:

(3.) WE have, however, not been able to ascertain what was the nature of the jurisdiction which the Grievance Committee was exercising because no facts relating to its constitution or its powers appear anywhere on the record.