PANKAJ SHARMA Vs. EDUCATION TRIBUNAL, PUNJAB AND OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 05.05.2014 (Annexure P-29) passed by the Education Tribunal, Punjab whereby, the termination of the services of the petitioner effected by respondents no. 2 and 3 was upheld.

(2.) The settled facts are that the petitioner was appointed as a Music Instructor with respondent no. 1-college on 05.11.2004 w.e.f. 03.08.2004. As per the appointment letter, he was on probation for a period of 2 years. During the appointment, there was a dispute pertaining to the terms of appointment and the management had sought to remove him and he challenged the letters dated 02.03.2006 and 06.03.2006 in CWP No. 4877 of 2006 wherein, interim protection was granted to him on 28.03.2006.

(3.) Eventually, the writ petition was disposed of on 15.10.2007 whereby, the Division Bench observed that the services of the petitioner would not be terminated for want of qualification or for want of work but the respondents would be free to take action on any other ground in accordance with law.