- (1.) Heard Sri J.N. Sharma, learned Counsel for the petitioner. This writ petition is directed against the order dated 10.2.2006 passed by the Director, Greator NOIDA Institute of Technology, Greator NOIDA district Gautam Budh Nagar placing the petitioner under suspension and initiating the disciplinary enquiry by constituting a disciplinary committee.
(2.) The facts stated in the writ petition reveals that Greator NOIDA Institute of Technology (hereinafter referred to as Institution) is an institution established in the year 2001 by Sri Ram Educational Trust. It has been recognised by the All India Council for Technology Education and affiliated to U.P. Technical University, Lucknow which has been established under Section 3 of the U.P. Technical University Act 2000 having jurisdiction over all technical institution through out the territory of State of UP. The management of the Greator NOIDA Institute of Technology is governed by the scheme of administration providing for a governing body consisting 10 members out of which three are nominees of All India Council for Technical Education and two are nominees of U.P. Technical University. The admission in the institution are made on the basis of the combined entrance test namely "U.P. Stale Engineering Examination" conducted by U.P. Technical. University every year and the students of the institution appear and qualify the examination conducted by the U.P. Technical University where after they are awarded degree by the said university.
(3.) The petitioner was appointed by the Director of Institution vide letter dated 25.6.2004 as System Programmer in the department of computer science in the pay scale of Rs. 8000-13000. Clause IV of the appointment letter provides the following condition of appointment: "Your services will be governed as per rules & regulations of the Institute in all matters.";