CHANDRAKUMAR GENDELE Vs. GURU GHASIDAS VISHWAVIDYALAY

JUDGEMENT

(1.) With the consent of the parties the matter is heard finally. This order shall dispose of W.P, Nos. 232/2002, 233/2002 and 234/2002.

(2.) The petitioners have filed this petition against the order dated 21-1-2002 whereby his services have been terminated by the Registrar of the University as per the orders passed by the Vice-Chancellor on the ground that the Vice-Chancellor passed the order on 20-1-2002 and as such their services are terminated with immediate effect.

(3.) Learned counsel for the petitioners submits that names were called from the employment exchange as well as from the employees of the University. The petitioners were also called for written test and interview. The petitioners were duly selected and were appointed vide order dated 24-12-2001. They gave their joining report on 15-1-2002 and thereafter their services have been terminated by the impugned order dated 21-1-2002. It is submitted that the action of the respondents is arbitrary, before passing the impugned order no notice was given and no enquiry was conducted.