BRAJ MOHAN Vs. CHANCELLOR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the learned Counsel, appearing for the University.

(2.) In this application, the Petitioner has prayed for quashing an office order dated 6.3.1987, contained in Annexure 1 to the writ application, issued by the Principal, Arvind Mahila College (Respondent No. 4) pursuant to the order of the Vice Chancellor dated 30th of January, 1987, terminating the services of the Petitioner on the ground that his appointment was made without following prescribed procedures.

(3.) It is stated that although the services of the Petitioner was regularised after obtaining approval of the Vice Chancellor (Respondent No. 3), communicated through letter dated 12.10.1985, as contained in Annexure 2 to the writ application, the service of the Petitioner has been terminated without giving him any notice and an opportunity to show cause.