STATE OF RAJASTHAN Vs. AJEET SINGH POONIA

JUDGEMENT

(1.) This special appeal writ has been preferred on behalf of the appellant-State being aggrieved with the order dtd. 27/7/2020 passed by the learned Single Judge in S.B. Civil Writ Petition No. 7988/2017 (Ajeet Singh Poonia v. State and Ors.), whereby the learned Single Judge while allowing the said writ petition quashed and set aside the order dtd. 6/7/2017 passed by the appellant No. 3-College, whereby the services of the respondent No. 1-Ajeet Singh Poonia, who was working as Assistant Professor in Computer Science and Engineering with the appellant No. 3-College, was terminated.

(2.) The facts which are not in dispute that respondent No. 1-Ajeet Singh Poonia is possession of degree of M.Tech. (Information Technology) issued by the Institution of Advance Studies in Education Deemed University, Gandhi Vidya Mandir, Sardarshahar. He was appointed as Reader in Computer Science and Engineering with the appellant No. 3-College after undergoing regular selection process and later on, re-designated as Assistant Professor in Computer Science and Engineering, however, his services came to be terminated by the appellant No. 3-College vide order dtd. 6/7/2017 on the ground that his degree of M.Tech. (Information Technology) is not recognized by the respondent No. 3-AICTE.

(3.) Being aggrieved with the order dtd. 6/7/2017, the respondent No. 1-Ajeet Singh Poonia challenged the action of the appellant No. 3-College before this Court by way of SBCWP No. 7988/2017, wherein the learned Single Judge vide order dtd. 11/7/2017 while issuing notices to the writ petition as well as stay petition stayed the effect and operation of two orders of same date i.e. 6/7/2017 issued by the appellant No. 3-College and the appellant No. 2-Department of Technical Education.