S.J.Hyder, J. - (1.) There is a Trust in the city of Bareilly known as Sahu Rameshwar DhartLarth Trust. The Trust is registered as a society under the Societies Registration Act, 1860. Kunwar Suraj Autar is the Secretary of the Society. The two connected writ petitions have been filed by Kunwar Suraj Autar in his capacity as Secretary of thus Society.
(2.) The facts relating to the writ petitions may now be mentioned. The trust aforesaid runs a women's degree college at Bareilly which is known as Sahu Gopinath Girls' Degree College li was initially affiliated to the Agra University. The U.P. Legislature passed the U.P., University Act, 1973 (hereinafter referred to as the Act). Under the provisions of the said Act a new University known as Rohalkhaad University with its seat at Bareilly was constituted With effect from both February, 1975. The college was thereafter affiliated to the Rohilkhand University. It may however be stated that the main events concerning the two writ petitions occurred while the college was still affiliated to the Agra University. The Agra University or its Vice-Chancellor have, however, not been impleaded as parties to the petitions. The effect of this shall be considered by us later in this judgment.
(3.) Kumari Mithlesh Misra respondent 3 was appointed as Lecturer in the Department of Political Science in the College on probation for a period of one year. She assumed charge of her duties on September 29, 1973. On July 27, 1974 the Committee of Management of.the College passed a resolution proposing to terminate the service of Kumari Mithlesh Mishra. The said proposal was submitted to the Vice-Chancellor of Agra University for his approval by a letter dated August 20, 1974 With remarkable alacrity the Registrar of the University conveyed the approval of the Vice-Chancellor to the Management of the College by bis letter dated August 24, 1974. The Management of the College then served a notice on Kumari Mithlesh Mishra terminating her services.;