SHAILENDRA KUMAR SINHA Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Magadh University (hereinafter referred to as the 'University').

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner was appointed in the Work Charge Establishment of the University by the Registrar on 30/5/1988 and on the post of Junior Engineer on a purely temporary basis. Thereafter, he was relieved for joining Navodaya Vidyalaya Samiti, Regional Office, Patna on the basis of deputation for a period of two years by the order of the Registrar of the University dtd. 8/10/1999. While still continuing on deputation, pursuant to advertisement by the Jharkhand Police Housing Corporation Limited, Ranchi (hereinafter referred to as the 'Corporation'), the petitioner applied for the post of Junior Engineer (Civil) on deputation basis in December, 2002 and was also appointed on the post. By order dtd. 23/1/2003 of the Registrar of the University, the petitioner was allowed to join in the University and on the same day was also relieved for joining as Junior Engineer (Civil) in the Corporation after giving him two years of leave without pay. By order dtd. 29/6/2010, the service of the petitioner was returned to his parent Department on administrative ground. The petitioner submitted his joining on 6/7/2010, before the Registrar of the University but no order being passed on that, ultimately he moved the Court in C.W.J.C. No. 5541 of 2011, which was disposed off by order dtd. 31/7/2013, directing the University to communicate the final decision of the University with regard to his grievance of being allowed to function and also of being paid the salary. When the order was complied, the petitioner moved the Court again in M.J.C. No. 558 of 2014, which was disposed off on 16/1/2015, in view of the order passed by the University dtd. 5/1/2015, by which the service of the petitioner was terminated. The said termination order is under challenge in the present writ application.