A.P SAHI,J. - (1.) Heard Sri Nisheeth Yadav, learned counsel for the petitioner, learned Standing Counsel for the respondent no. 1, Sri Neeraj Tripathi, learned counsel for the respondent no. 2 and Sri Tejashwi Mishra, Advocate, holding brief of Sri Krishan Pahal, learned counsel for the respondent nos. 3 to 6.
(2.) The petitioner, who claims to have an outstanding career in the subject of Psychology with several publications to his credit and papers that have been narrated in the writ petition, came to be appointed as a Reader on substantive basis in the respondent-Chaudhary Charan Singh University, Meerut in 1990.
(3.) The dispute in the present writ petition is about his having departed to the United States of America on extraordinary leave which the respondent-University contends had been availed of beyond the statutory period and had not been sanctioned. The stand of the University is that since the petitioner absented himself, which amounted to neglect of duty, the Executive Council vide its Resolution dated 7th July, 2007 resolved to terminate the services of the petitioner. The petitioner had earlier come up before this Court challenging his termination order in Writ Petition No. 41341 of 2007 that was dismissed on the ground of alternative remedy to be availed of through a representation before the Chancellor under Section 68 of the U.P. State Universities Act, 1973. The petitioner accordingly, filed his representation before the Chancellor whereafter the Chancellor has rejected the representation on 17th August, 2009 and the present writ petition has been filed assailing the resolution of termination dated 07.07.2007 as well as the order of the Chancellor dated 17th August, 2009.;