BEGUM LATIFA AFRUZ Vs. UNION OF INDIA

JUDGEMENT

(1.) rd Mr. E U Ahmed, learned counsel for the petitioner, who submits that he has instructions of Mr. A R Bhuiyan, to appear in this matter and present the case on behalf of the petitioner. Also heard Mr. A Chamuah, learned counsel for the respondent No.2 and Ms. B Dutta, learned Senior counsel for the respondent Nos. 3 and 4. None appears for the respondent No.1, being the Union of India in the Department of Higher Education, Ministry of Human Resources Development and also the respondent Nos. 5, 6 and 7.

(2.) The order of the Lawazima Court dated 14.12.2015 indicates that notices had duly served on the respondent Nos. 5 to 7, but none had entered appearance for the said respondents.

(3.) The petitioner in this writ petition assails an order dated 10.12.2008 under the signature of the Chairman, Hindustan College by which the petitioner who had the designation of Educator in the Fashion Designing Department of the concerned college, was terminated from service w.e.f. 10.12.2008. The sole ground taken by the writ petitioner in this writ petition in assailing the order of termination dated 10.12.2008 is that the same was made in violation of the principles of natural justice. The petitioner also makes out a case that the respondent Nos. 5 to 7, being the Hindustan College, is a study centre of the respondent No. 3, University being the Sikkim Manipal University of Health, Medical and Technological Sciences, which is recognized by the UGC and, therefore, the petitioner, being an Educator in the said study centre discharges a public duty.