PRAMOD TIWARI Vs. CHANCELLOR, JNKVV AND OTHERS

JUDGEMENT

(1.) As common questions of law and facts are involved in both these petitions and as challenge made to the orders are identical in nature both these petitions are being decided by this common order.

(2.) For the sake of convenience documents available and pleadings in the record of W.P. No.16824/2007 (s) is being referred to in the order.

(3.) Petitioner Shri Pramod Tiwari in W.P. No.16824/2007 was working as a Sub Engineer in the Jawaharlal Nehru Krishi Vishwavidhyalaya, Jabalpur (herein after referred to as "the University"). He has completed more than 20 years of service and it is put forth by him that in his entire period of service no action was taken against him and he has an unblemished service record. According to him he was elected as President of the Vishwa Vidyalaya Karmchari Sangh, the sole recognized association of the employees, for two consecutive terms i.e. 2000-2002 and 2002-2004.