Sudhir Agarwal, J. - (1.) Heard Sri Tripathi B.G.Bhai, Advocate, holding brief of Ms. Anita Tripathi, learned counsel for petitioner, Sri Tirath Nath Shukla, Advocate holding brief of Sri Shyam Shekhar, learned counsel for respondents and perused the record.
(2.) This writ petition under Article 226 of Constitution of India has been filed by Mohammad Hasan, a Post Graduate Teacher (Commerce) working in Ahmadi School (hereinafter referred to as "School"), which is part of Aligarh Muslim University (hereinafter referred to as "A.M.U."), assailing order dated 27.09.2004 passed by Vice Chancellor (hereinafter referred to as "V.C.") under Section 19(3) of Aligarh Muslim University Act, 1920 (hereinafter referred to as "Act, 1920") terminating services of petitioner by giving him salary of two months in lieu of notice.
(3.) Facts in brief giving rise to present writ petition are that A.M.U. is a Central University governed by the provisions of Act, 1920. School is maintained, run, supervised and controlled by A.M.U. School is imparting education to blind students upto High School.;