- (1.) The petitioner has challenged the order of approval dated 29th Aug. 1976, as well as the order of termination of her services dated 31st Aug. 1976, by means of the present petition under Art. 226 of the Constitution.
(2.) Murli Dhar Gajanand Polytechnic, Hathras, district Aligarh, is a college affiliated to the Board of Technical Education, U. P. and is governed by the provisions of the U. P. Pravidhik Shiksha Adhiniyam, 1962, (U. P. Technical Education Act). In 1974, a permanent post of instructor in the Industrial Electrical Engineering College fell vacant. An advertisement was issued for filling up the said vacancy. Smt. Shushama Dixit, the petitioner, also applied for the said post. A selection committee was constituted to hold the selection for the said post. The petitioner . also appeared before the selection committee. She was selected and ultimately appointed on one year's ' probation. The petitioner joined her duties on 13th June, 1974, as an instructor in the college.
(3.) On 6th Aug. 1976, the Managing Committee of the College presided over by Sri S. K. Mittar, Director, Technical Education, U. P. Kanpur, adopted a resolution for terminating the petitioner's services by giving her one month's pay in lieu of notice. The relevant papers were sent to the Director of Technical Education for approval. The Deputy Director of Technical Education exercising the powers of the Director granted approval to the termination of the Services of the petitioner. Thereafter the petitioner's services were terminated by the Principal of the College vide letter dated 31st Aug. 1976.;