ARUN Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard Shri Radke the learned advocate for the petitioner, Shri Maheshwari h/f Shri Parchure the learned advocate for respondents 2 and 3 and Shri Atul Pande the learned advocate for respondent no.4.

(2.) The respondent no.3 published an advertisement on 23rd June, 1996 inviting applications for various posts of Lecturers available in respondent no. 2 college. After the duly constituted Selection Committee conducted the interviews, the petitioner was selected and was appointed for the post of Lecturer in Geography part time vide appointment order dated 20th July, 1996, the appointment being for the period from 1st August, 1996 till 30th April, 1997. In the academic session 1996 1997, again advertisement was issued. The petitioner was given the appointment order dated 21st July, 1997 appointing the petitioner as Lecturer in Geography, the appointment being till 30th April, 1998. On 21st March, 1998 the respondent no.4 granted approval to the appointment of the petitioner as a part time Lecturer. According to the petitioner he was appointed as full time Lecturer and required workload was available. The petitioner made complaint to the Grievances Committee of the University in the matter. The Principal of respondent no.3 college made a request to the University for granting approval to the appointment of the petitioner as full time Lecturer.

(3.) The services of the petitioner were terminated by the notice w.e.f. 30th April, 1998. The petitioner had filed appeal before the University and College Tribunal. The appeal filed by the petitioner is dismissed by the Tribunal.