SYED ZAFFAR IQBAL Vs. SKUAST

JUDGEMENT

(1.) Petitioner was appointed as Medical Assistant in the Respondent university. Petitioner's services have been terminated w.e.f. 13th November, 1993, vide University order No. 390 (Est.) of 1998 dated 14th November, 1998. The Petitioner feeling aggrieved of the said order has challenged the same on the ground that initially earned leave was sanctioned in his favour and subsequently, though extension of leave was sought by submitting telegrams no decision was taken nor communicated to the Petitioner. It is also pleaded that while terminating the services of the Petitioner, procedure as prescribed by law has not been followed.

(2.) On issuing notice in this case, Respondents filed counter affidavit/reply affidavit. Petitioner has filed rejoinder affidavit.

(3.) Heard learned Counsel for the parties and considered the matter.