VIJAY KUMAR SINHA Vs. VINOBA BHAVE UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The petitioner has preferred this writ petition, initially for quashing the show cause as contained in Memo No. VBU/P/R/1615/14 dated 10.9.2014 (Annexure-8) issued by the Registrar, Vinoba Bhave University, whereby the petitioner was asked to submit his explanation/reply as to why the services of the petitioner be not terminated.

(3.) During the pendency of the instant writ application, an order as contained in Memo No. 1963/2014 dated 15.10.2014 has been issued, whereby the service of the petitioner has been terminated with immediate effect. Pursuant to that, an amendment application being I.A. No. 5579/2014 was filed for amendment in the prayer which was allowed vide order dated 11.12.2014 and thereafter, amended writ petition was filed in which the petitioner added the prayer for quashing of the order as contained in Memo No. 1963/2014 dated 15.10.2014, by which the service of the petitioner has been terminated with immediate effect.