- (1.) The petitioner is aggrieved by the judgment of the University Tribunal dated 26/07/1996 by which his Appeal No.NM-15/1994 was dismissed.
(2.) I have heard the strenuous submissions of the learned Advocates for the respective sides. This court had not granted interim relief to the petitioner by order dated 31/01/2000 when the petition was admitted.
(3.) It is informed that after the petitioner was disengaged on 30/11/1993, which was his last day of the two years probation as a Principal, he has returned back to his parent college as he had kept his lien on the position of a teacher which he had occupied with the said college prior to being appointed as a Principal on probation. Subsequently, the petitioner has attained the age of superannuation and has retired from service and is also drawing his pensionary and retiral benefits. Considering this position, it is submitted by the petitioner that the relief that is been claimed in this petition is to the extent of compensation for the loss and manifest inconvenience caused by the respondents by disengaging him on completion of the probation period.;