DINESH SINGH RANA Vs. KURUKSHETRA UNIVERSITY

JUDGEMENT

(1.) This petition has been filed to quash Annexures P-7 and P-8 by which service of the petitioner has been terminated from the post of Lecturer in Instrumentation.

(2.) A few facts which are necessary for the purpose of deciding whether or not the impugned resolution and order suffer from any illegality deserves to be narrated.

(3.) In response to advertisement No. 5/95 issued by the respondent University for recruitment to the two posts of Lecturer (Instrumentation), the petitioner made an application. He was interviewed by a Committee consisting of the Vice-Chancellor, the Pro Vice-Chancellor, the Dean, Faculty of Science, the Chairman, Department of Instrumentation, Prof. S.C. Pancholi, Physics Department, University of Delhi, and Prof, Kailash Chander, Director, USIC Roorkee University. He was placed at No. 2 in the merit list prepared by the Selection Committee. On the recommendation of the Selection Committee, the petitioner was appointed as Lecturer, Department of Instrumentation vide Annexure P-3 dated 24.8.1995. His appointment was described as temporary with an indication that it was likely to continue and also a rider that the University could terminate his service with a notice of one month or salary in lieu thereof. In its meeting held on 29.2.1996, the Executive Council of the respondent University passed a resolution for terminating the service of the petitioner by giving him one month's salary and in execution of this resolution, order (Annexure P-8) was conveyed to the petitioner by the Registrar of the respondent-University.