BHAGWAN SHRI KRISHAN COLLEGE OF EDUCATION (FOR WOMEN), MANDI DABWALI Vs. DIRECTOR OF HIGHER EDUCATION, HARYANA, CHANDIGARH

JUDGEMENT

(1.) The petitioner-Bhagwan Shri Krishan College of Education (for Women) k(hereinafter referred to as the College) has filed this writ petition through its president.

(2.) The petitioner College is recognized by and is affiliated with the Kurukshetra University as provided under clause (a) of section 2 of the Haryana Affiliated Colleges (Security of Service) Act, 1979, as amended vide Haryana Affiliated Colleges (Security of Service) Amended Act, 1982 (hereinafter referred to as the Act). The dismissal and punishment of the employees of the College is governed by the provisions of the Act and the terms of the Service of respondent No. 2 are governed by the Service Rules framed by the Kurukshetra University known as Rules of Service and Conduct for Employees in non-Government Recognised Colleges (hereinafter referred to as the Rules). The petitioner-College receives aid from the State Government.

(3.) In this writ petition filed under Articles 226/227 of the Constitution of India the petitioner has sought more than one relief but at the very outset of hearing, learned counsel for the petitioner confined his prayer for the quashing of order dated 8.1.1988, copy Annexure P-7 to the writ petition, vide which the management of the college was taken over by the Government.