SANPREET SINGH Vs. AKAL DEGREE COLLEGE, SANGRUR

JUDGEMENT

(1.) PETITIONER has filed the present writ petition for quashing the order dated 29 -6 -2002 (Annexure P -9) vide which his services as Lecturer in Religion has been terminated by the Akal Degree College respondent No. 1. He has further sought a direction for his reinstatement in service in terms of his original letter of appointment with all consequential benefits.

(2.) RESPONDENT No. I Akal Degree College, Mastuana Sahib, District Sangrur is an aided Institution and receiving 95% grant -in aid from the State Government. It is stated that, the conditions of service of the employees of the institution are not only governed by the service and conduct of teachers in Non -Government Colleges as per the Calender of punjab University, Patiala, Volume III, Part II,1994. but also governed by provisions of the Punjab Affiliated Colleges Security of service Employee) Act, 1974 thereinafter referred as Act). Respondent No.1 published advertisement dated 7 -8 -1998 (Annexure P -1) inviting applications for various posts. The interview for the post of Lecturer in religion (ad hoc) was to be held on 27 -7 -1998. Ad hoc post of Lecturer in religion was advertised as the services of one Shri Gurbir Singh who had been appointed against the said post on regular basis had been terminated by the respondent No. 1 Institution. He had filed a Court case against the order of his termination which was pending. The petitioner participated in the selection process for the afore -said post of Lecturer in Religion. He appeared for the interview before a committee comprising of the President of the Managing Committee, Secretary of the Managing Committee and Principal of the College. Ultimately the petitioner was selected and appointed vide -appointment letter dated 28 -7 -1998 (Annexure P -2). It was mentioned that the appointment was to continue till the Court case filed by Gurbir Singh was decided. Besides, the petitioners service could be terminated after giving him notice of 24 hours. The petitioner states that ever since joining of the College he had been discharging his duties and had been giving Complete workload. He also worked as an Invigilator for the University examination and also as examiner of papers. Documents in this regard are attached Annexures P3 and P4. He has also been given an experience certificate dated 29 -5 -2000 (Annexure P -5), certifying that he is working as Lecturer in the subject of Religion in the respondent No.

(3.) THE respondents No. 1 and 2 and 4 have filed their respective written statements. No written statement has been filed by respondent No. 3 Punjabi University, Patiala.