R.L. Anand, J. - (1.) THIS judgment of mine will dispose of CR No. 3541 of 1999 also.
(2.) THIS is a civil revision and has been directed against the judgment dated 22.3.1999 passed by the Court of Additional District Judge, Kurukshetra, who affirmed the order dated 31.3.1997 passed by the court of Civil Judge, Senior Division, Kurukshetra, who dismissed the petition filed by the petitioner under Section 14 read with Section 17 of the Arbitration Act. Some facts can be noted from the file of CR No. 3720 of 1999 in the following manner. Sam Kumar Gupta, petitioner filed a petition under Section 14 read with Section 17 of the Arbitration Act and it was averred by him that he joined the Indira Gandhi National College, Ladwa, on 2.8.1976 as Librarian. His probation period was extended for one year with effect from 2.8.1977 and his services were terminated on 11.8.1977 vide separate letter. He filed a representation before the Kurukshetra University and before the Vice Chancellor who appointed an Arbitration Committee under Rule 12.1 of the Regulation Governing the Services and Conduct of the Teachers for non -government affiliated colleges. The arbitration proceedings were stayed by the High Court vide order dated 6.1.1978 and ultimately vide order dated 23.1.1991, the High Court directed that the proceedings before the Arbitration Committee be concluded as expeditiously as possible. Ultimately, the learned Additional District Judge, Kurukshetra, directed the Arbitrator on 3.5.1995 to pronounce the award within 2 months and consequently on 12.6.1995, Arbitration Committee delivered the award. The order of termination has been held to be unjustified by the Arbitration Committee and liable to be set aside. So, the petitioner filed a petition under Section 14 read with Section 17 of the Arbitration Act that the decision of the Arbitration Committee dated 12.6.1995 be made a Rule of the Court.
(3.) THIS petition was resisted by the respondent -University. The trial Court framed the issues and vide its order dated 31.3.1997 allowed the objections and set aside the award. Not satisfied with the order of the trial Court, the petitioner filed an appeal before the Additional District Judge, Kurukshetra, who vide order dated 22.3.1999 upheld the order of the trial Court. Still not satisfied with the order of the Additional District Judge, Kurukshetra, the present revision has been filed by the petitioner.;