SHYAM KISHORE PRASAD Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and learned Counsel for the University. With the consent of the parties, we are disposing of this application at the admission stage itself.

(2.) The petitioner has filed the persent writ application for quashing the notification dated 17-4-1993 (Annexure-8) issued by the order of the Vice-Chancellor, Ranchi University whereby direction has been given to terminate the services of the persons who have been appointed solely on the ground of being wards or retired working employees of the University as well as the order of the same day issued by the Registrar, Ranchi University (respondent No. 3) giving effect to the aforesaid decision of the Vice-Chancellor and terminated the services of the petitioner and five others (Annexure-9) who were appointed solely on the ground of being wards of retired/working employees of the Ranchi University.

(3.) According to the petitioner, on 16-7-1981 it was decided in the meeting held between the Vice-Chancellor on one hand and delegates of 3rd and 4th wade employees of the Ranchi University on the other hand that at least one ward of the employees of the University should be appointed in the University service on their retirement or on their death while in employment provided the wards are otherwise qualified for the post. The decision arrived at the meeting has been annexed as Annexure-1 to the writ application. In pursuance of the aforesaid decision, the syndicate of the University took a decision in its meeting held on 2010-1982 that the wards of the retired employees of the University should be given a job on their retirement. A copy of the aforesaid decision has been annexed as Annexure-2 to this writ application.