- (1.) The petitioner seeks writ of certiorari for quashing the order dated 16-12-1992 whereby Respondent No. 3 terminated the services of the petitioner and" a writ of mandamus commanding the Respondents to regularize the services of the petitioner on the post of Junior Research Officer in the department of post Harvest Technology or equivalent post.
(2.) In Govind Ballabh Pant University of Agriculture and Technology, Pantnagar, Nainital (hereinafter referred to as the University) there was a project known as "Promotion of Agri-Electronics" in the department of Post Harvest Technology. The petitioner was appointed as Junior Research Officer in the said project vide appointment letter dated 8-2-1988. The appointment was for a period of two years or till such time of regularly selected Junior Officer joins, whichever, was earlier. Clause 3 of the appointment letter, however, made it clear that the appointment will automatically stand terminated without any formal notice after expiry of the above period of two years or duration of the project whichever was earlier.
(3.) After expiry of two years' period, the University authority terminated the services, of the petitioner. The petitioner challenged the order of termination by means of writ petition No. 4061 of 1991 and this Court granted interim stay order dated 16-2-1990 whereby the Court permitted the petitioner to function till the project in which the petitioner was appointed, continued. The petitioner continued to function on the said post. The project, or. which the petitioner was working, came to an end on 31st March, 1992. The petitioner was, however, permitted to work in the All India Coordinated Research Project (AICRP) on Post Harvest Technology Scheme in the department of Post Harvest Technology. On 16th December, 1992 Respondent no" 3 passed an order dispensing the services of the petitioner holding that as the project had come to an end on 31st March, 1992 the services of the petitioner stood terminated. The petitioner aggrieved against the said order, has approached this Court under Article 226 of the Constitution of India.;