SHAHID ALI KHAN Vs. BIRLA INSTITUTE OF TECHNOLOGY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioner for quashing the order of termination dtd. 18/10/2017 (Annxure-11) communicated by the 5th Respondent to the Respondent no. 4 in view of the fact that the same was issued without holding any inquiry and without issuing any show cause notice. Further prayed for quashing the termination order dtd. 17/10/2017 (ANNEXURE-11/1), issued by the Administration and HR Manager along with Dr. S.L. Gupta, Dean and communicated to the petitioner. Further prayer is made to pay the arrear of salary w.e.f. the date of termination to the date of reinstatement as petitioner is not gainfully employed somewhere else.

(3.) Briefly stated, as per the pleadings in the writ application, after advertisement the Petitioner had applied for the appointment as Lecturer in BIT Mesra, Ranchi, in the subject Computer Science. Accordingly, an offer letter was given by the BIT on 23/9/2004 clearly stipulating that BIT Mesra has 6 teaching campuses in India, and 2 in abroad i.e. Muscat and Bahrain and the Petitioner may be posted anywhere.