R.B.Misra, J. - (1.) This is a petition under Article 226 of the Constitution of India seeking to challenge the notice dated 30th May, 1976, issued by the Authorised Controller terminating the services of the petitioner with effect from 30th June, 1976.
(2.) The facts leading up to the present petition are as under : The petitioner was working as a lecturer in the department of Sanskrit in T. D. Degree College, Jaunpur, which is affiliated to the University of Gorakhpur. Till 1970, the college was imparting education up to graduate level only. In the year 1970, it was up-graded to the post-graduate level. At the time of up gradation, the following permanent teachers with specialisation in particular subjects were there:- JUDGEMENT_117_LAWS(ALL)1_1980.html
(3.) Consequent upon the up-gradation, three more lecturers were appointed. Out of three, appointments of two were approved by the Gorakhpur University to which the College is affiliated to teach Ved and Vyakaran. The sanction was accorded, as there was no teacher to teach these papers in the College.;