NAVEEN G. H. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who was appointed on the post of Senior Assistant Professor in the School of Public Health/School of Buddhist Studies, Philosophy and Comparative Studies, at Nalanda, (herein after referred to as 'the School'), under the Nalanda University, on contract basis for a period of three years, has approached this Court for quashing the Office Order, dtd. 6/12/2022, issued by the Registrar, Nalanda University, under memo no. NU/ACAD/2021-22, by which the petitioner has been informed that after due review of his performance, the further extension of the contract period of the petitioner, under probation, has not been considered and the petitioner was given one-month notice to clear dues and submit 'No Dues Certificate'.

(2.) As per the terms of the contract agreement, executed on 10/8/2021, between the petitioner and the Nalanda University (herein after referred to as 'the University'), the entire period of contract is on probation and is based on effectiveness of delivery, accountability, conduct and deportment, scholarship and integrity. The period of probation can be further extended. There will be a review of the performance and conduct as per the decision of the University.

(3.) The factual matrix of the case is that the University has been incorporated under the Nalanda University Act, 2010 as an international institution for pursuit of intellectual, philosophical, historical and spiritual studies and the said Nalanda University Act, 2010, has been enacted to implement the decision arrived at the 2nd East Asia Summit, held on 15/1/2007, at Philippines and subsequently, the 4th East Asia Summit, held on 25.10.20098, at Thailand.