MOOL CHANDRA AGRAWAL Vs. JIWAJI UNIVERSITY

JUDGEMENT

(1.) THE two petitioners, namely, Moolchandra Agrawal in M.P. No. 867 of 1986, and Satish Chandra Nagpal in M.P. No. 61 of 1987, in their petitions under Articles 226 and 227 of the Constitution of India, have challenged their termination orders, Annexure P/4, dated 17 -6 -1986, and Annexure P/2, dated 27 -6 -1986, respectively, passed by the Registrar, Jiwaji University, Gwalior.

(2.) AT the request of the parties, arguments were heard analogously, as the grounds of challenge are common in both petitions, which are being disposed of by this order.

(3.) IN case of petitioner No. 2, the Registrar of the University prepared a similar note (Annexure R/8) dated 26th June 1986 and recommended for immediate dispensation of his services. The Vice -Chancellor after going through t he note and papers approved the proposal of immediate termination of the services of petitioner No. 2 in the interest of the University and its discipline. After approval, the Registrar passed the order of termination dated 27 -6 -1986 (Annexure P/2), wherein five acts of misconducts were enumerated. Aggrieved o f this, petitioner No. 2 preferred an appeal, which was dismissed.