VIPAN GULATI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this order, the above mentioned two writ petitions, one filed by the College and the other filed by its Faculty Member/Lecturer (Computer Science) impugning order/judgment dated 04.05.2010 passed by the Punjab Educational Tribunal, are being disposed of as common issues are involved therein.

(2.) I have heard the rival contention of learned counsels and gone through the pleadings alongwith the record appended therewith.

(3.) While both the parties have assailed the judgment, though, on different grounds viz. the College is aggrieved on the ground that the Tribunal did not have jurisdiction in view of the amendment carried out in Section 6 of the Punjab Affiliated Colleges (Security of Service) Act, 1974 (for brevity 'the Act') since the Lecturer was working on an unaided post, while on the other hand, it is the plea of the Lecturer that the Tribunal ought to have reinstated him in service instead of observing that he shall continue to be suspended, while at the same time, directing that he shall be deemed to be in service and continue to be on rolls of the College.