- (1.) Leave granted.
(2.) The present dispute arises out of termination of services of Gurbachan Lal (the appellant herein) by the Regional Engineering College, Kurukshetra (the respondent herein).
(3.) In 1986, the Department of Science and Technology, Government of India established National Science and Technology Entrepreneurship Development Board (hereinafter called "NSTEDB") to encourage and promote entrepreneurship amongst the science and technology persons. NSTEDB, with the same objective, set up Establishment Development Cells (in short EDC) in various educational institutions. The Scheme as framed by NSTEDB stated that Department of Science and Technology (in short DST) would provide financial assistance for a period of three years or till the end of the 7th Five Year Plan, whichever would be earlier after which the educational institution would be under the responsibility to continue its functioning and that the EDC should merge into the mainstream of the Institution for continuous running along with its faculty and staff. The Institution established the EDC in it and invited applications for the post of Chief Project Coordinator for which the minimum qualifications included that the candidate must be at least a graduate in engineering/ technology or a post graduate in any branch of Science, Mathematics, Economics or Business Administration with ten years' of experience in industries or entrepreneurship development of which minimum five years in a position of responsibility.;