SHRI MANOHAR MAHADEO RANADE Vs. THE REGISTRAR, SHIVAJI UNIVERSITY, THE SECRETARY, DECCAN EDUCATION SOCIETY, DECCAN GYMKHANA AND THE PRINCIPAL, CHINTAMANRAO COLLEGE OF COMMERCE

JUDGEMENT

(1.) THIS is a complaint purporting to be under items 5 and 9 of Sch. IV of the MRTU and PULP Act, 1971 on the allegation that order suspending the Complainant under R.45 of the Maharashtra Non -Agricultural Universities and Affiliated Colleges Standard Code (Terms and Conditions of Service of Non -Teaching Employees) Rule, 1984, is bad in law. Respondent No. 1 - Shivaji University is a University as defined under Maharashtra Universities Act. Kolhapur District comes under its jurisdiction. Respondent No. 2 - Deccan Education Society runs Chintaman College of Commerce at Sangli. Respondent No. 3 is Principal of the above College.

(2.) ADMITTEDLY , the Complainant started working as a Junior clerk from 13th November, 1973 with above College. He then was promoted as Sr. Clerk.

(3.) IT is case of the Complainant that Shivaji University called names of examination staff from Respondent No. 3 Principal of Chintamanrao College of Commerce like Internal Senior Supervisor, External Supervisors and other examination staff like examination clerk, attendant to Senior Supervisors, Junior Supervisors and watchmen. Entire Examination staff except External Supervisors belong to the College and he (Complainant) was asked to work as Examination -clerk. Accordingly he was working as a examination clerk for LL.B. (New Course) examination.