- (1.) This writ petition seeks quashing of an order of the committee of Management of D. A. V. (Post Graduate) Degree College, Bulandshahr, dated June 22, 1974, terminating the petitioner's services from the post of lecturer in Economics.
(2.) Pursuant to an advertisement in tha newspaper dated 1-6-1973, for appointment of a lecturer in Economics, the petitioner applied for the same. The petitioner was called for interview on July 21, 1973, by the Selection Committee consisting df A. K. Das Collector, Bulandshahr, Raghunandan Sharma, Principal, Dr. K. S. Sharma, Head of the Department of Economics, and Dr. S. K. Srivastava, Expert, appointed by the Meerut University. Out of the fifteen candidates called for the interview, excepting the petitioner no other candidate possessed a Doctorate in the subject. The petitioner was selected and was thereafter informed about it orally. The petitioner joined the service and started teaching in the D. A. V. (Post Graduate) College, Bulandshahr. Since his appointment was subject to the approval, the Committee of Management sought approval from the Vice-Chancellor. The same was accorded on March 19, 1974.
(3.) On July 12, 1974, the petitioner received a letter dated June 22, 1974, terminating his services with effect from July 1, 1974 The petitioner, therefore, approached the Vice-Chancellor through a representation made on July 13, 1974, alleging that the termination was illegal. He, however, did not 'receive any reply to the said representation, which compelled him to send a reminder to the Vice-Chancellor on July 25, 1974. He did not receive reply of this reminder as well. Ultimately, the petitioner having realised that he was not likely to get relief from the Vice-Chancellor, approached this Court by means to the present writ The grounds taken in this petition were, (1) that the termination of the petitioner's services without having obtained the prior approval of the Vice-Chancellor was illegal, and (2) that the advertisement for appointment being for a permanent post, the Committee of Management could not have given him temporary assignment. The appointment of the petitioner was thus permanent and was not liable to be terminated by giving him ona month's notice.;