JUDGEMENT
Ram Surat Ram (Maurya), J. -
(1.) Heard Mr. Rohit Tripathi, for the petitioner, Mr. Sameer Kalia, for respondent -1, Mr. Savitra Vardhan Singh, for respondent -2 and Mr. P.K. Khare, for the respondents -4 and 5.
(2.) Writ Petition No. 12862 (SB) of 1990 has been filed against the orders of Board of Management (respondent -4), dated 12.08.1990, terminating the petitioner from service and Vice -Chancellor (respondent -2), approving the termination order and for a mandamus directing the respondents to treat the petitioner, in service and pay arrears of salary, other dues, seniority and all consequential benefits. Writ Petition No. 6048 (SB) of 1991 has been filed against the order of Chancellor (respondent -1) dated 30.04.1991, dismissing the representation/appeal of the petitioner against the aforesaid order.
(3.) The petitioner was appointed as Lecturer (Physics), on 01.06.1975 in leave vacancy, in Dayanand Subhash National P.G. College, Unnao, a Post Graduate College, affiliated to Kanpur University, Kanpur, governed by U.P. State Universities Act, 1973 and is receiving Grants -in -Aid from State Government, (hereinafter referred to as "the College") on the recommendation of a duly constituted Selection Committee. The leave vacancy was converted into a permanent vacancy w.e.f. 01.07.1977. Thereafter a fresh appointment letter was issued to the petitioner, appointing him on the said post w.e.f. 06.05.1977. The University, however, did not approve appointment of the petitioner. Board of Management, through letter dated 06.03.1979 informed the petitioner in this respect and permitted him to discharge his duty at his own risk. Later on, Director of Higher Education, U.P. refused to grant financial approval to the petitioner, on said post, through his letter dated 13.12.1979. Then the petitioner filed Writ Petition No. 1853 of 1980, before this Court, which was allowed vide judgement dated 10.11.1987 and the respondents were directed to pay salary of the petitioner. Thereafter, Board of Management, in its meeting dated 14.02.1988, confirmed the petitioner w.e.f. 01.07.1979, on the said post.;
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