TIRPUDE COLLEGE OF SOCIAL WORK Vs. NAGPUR UNIVERSITY

JUDGEMENT

(1.) TIRPUDE College of Social Work and its Principal challenge the order of the College Tribunal passed on 15-3-1986 in an appeal preferred under section 42 (B) (1) of the Nagpur University Act, 1974 by the second respondent, in Writ Petition No. 745/86. The College Tribunal held that the order of termination of services passed by the Management on 18-10-1985 was illegal, improper, unjustified and invalid. Consequently, a direction was made to treat her as a Lecturer with a right to back wages with effect from 18-10-1985.

(2.) THE second respondent has a glittering educational career. That she was the first woman who had a doctorate in social work from the Nagpur University and carried a gold medal in 1983 for the best original research from the Indian Society of Criminology, would make it unnecessary to narrate her antecedent achievements in the academic field. She had her graduation in 1969, B. Ed. degree in 1971, post graduate qualification in Social Work in 1980 and post graduate degree in Sociology in 1981.

(3.) THE Tribunal has found as a fact, and we agree with it, that she had been appointed on 4-8-1981. She joined service on 5-8-1981. She continued as such in that post. Later, the College issued an advertisement on 25-8-1983 for the post of Lecturer in Social Work in the scale of Rs. 700-1600/ -. Though she applied, the further steps were not continued for a final appointment. The injustice arising out of the situation was brought to the notice of various Authorities. The Vice-Chancellor of the University called for the remarks of the Principal by letter dated 5-3-1984. The Principal did not show either a due courtesy or the needed discipline, to send his remarks. The University referred the case to the Grievance Committee on 21-9-1984.