MAHADEO SAHEBRAO JADHAV Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) BY this writ petition, the petitioner is challenging the Judgment and Order passed in Appeal No. 20/2002 by the Presiding Officer of the Pune/shivaji university and College Tribunal, Pune dated 4th December, 2002 whereby the Appeal filed by the petitioner against the order of termination passed by the acting Registrar of the University of Pune, has been dismissed, hence the petitioner challenges the order of termination dated 3rd September, 2002 passed by the Pune University.

(2.) THE brief facts are that the petitioner herein, prior to joining the respondent University, had earlier worked with various private colleges affiliated to the Pune University for the period of 7/8 years. Subsequently on 20th Pune, 1996 the petitioner joined the services of Pune University in its Finance Department as an Internal Auditor. This appointment of the petitioner was on probation for a period of two years. While the petitioner was working as an Internal Auditor, on 6/05/1997 an advertisement came to be published by the said respondent-Pune University in a daily newspaper "sakal" for the post of Finance and Accounts Officer for which the petitioner had applied. The petitioner was called for an interview on 24/06/1997 by the Selection Committee duly constituted by the management Council of the respondent University. In the said interview, the Selection Committee duly selected the petitioner and accordingly recommended him for appointment to the post of Finance and the Accounts officer. The Management Council in its meeting held on 29/07/1997 passed a Resolution thereby accepting the report of the Selection Committee for making appointment of the petitioner for the post of Finance and accounts Officer. It was also resolved in the said meeting to appoint the petitioner on probation for a period of two years, in the post of Finance and accounts Officer.

(3.) IN pursuance of the said resolution of the Management Council of the pune University had issued an order of appointment to the petitioner dated 30/07/1997 appointing him to the post of Finance Accounts Officer, being a permanent post, and he was appointed on probation for a period-of two years. In the said appointment letter, it was mentioned that the petitioner's services will be governed by the provisions of the Maharashtra universities Act, 1994 and the Ordinance, Statute and Rules thereunder. In view of the aforesaid letter of appointment dated 30/07/1997 the petitioner joined the services of the University of Pune on 1/08/1997 as the Finance and Accounts Officer.