MANAGING COMMITTEE Vs. COLLEGE TRIBUNAL

JUDGEMENT

(1.) This order will dispose of C.W.P. Nos. 10171 of 2007 and 20399 of 2010 and C.O.C.P. No. 1927 of 2008, as all are inter-connected. In C.W.P. No. 10171 of 2007, the Managing Committee of the College (hereinafter described as 'the Managing Committee') has challenged the order dated 7.5.2007 passed by the College Tribunal, whereby the appeal filed by the Managing Committee impugning the order dated 21.6.2004, passed by Director, Public Instructions (Colleges), Punjab [hereinafter described as 'DPI (Colleges)'] was dismissed. Vide aforesaid order, permission sought by the Managing Committee to terminate the services of respondent No. 3-Prem Kumar Sharma (hereinafter described as 'respondent No. 3'), was declined.

(2.) In C.W.P. No. 20399 of 2010, challenge is to the order dated 30.7.2010, passed by Principal Secretary, Higher Education, Punjab, whereby the direction issued by DPI (Colleges) vide communication dated 25.9.2007 for payment of salary to respondent No. 3 from 27.5.2003 to 7.10.2007, was upheld.

(3.) The contempt petition has been filed alleging violation of the order passed by this court on 12.7.2007 in CWP No. 10171 of 2007.