SANJEEV PRAKASH SHARMA, J - (1.) By way of this writ petition, petitioner has assailed termination order dated 20/10/2016 with prayer to quash the same and reinstate him on the post of Reader (Associate Professor), Computer Science. He has further prayed for imposing exemplary costs on the respondents for causing harassment to the petitioner since July, 2014.
(2.) Brief facts, which cull out from the pleadings, are that the petitioner had applied for the post of Reader in terms of an advertisement issued by the respondents wherein the qualifications and pay-scale for the post were mentioned as per norms of All India Council for Technical Education (for short, 'AICTE'). The petitioner had applied and the selection committee recommended of his selection and he was placed at no.2 in the selection panel. The person, who was placed at no.1 in the selection panel, had been selected elsewhere and did not join and therefore, the post was offered to the petitioner and he joined on the said post after the approval from the Government on 11/06/2008 as Associate Professor. Vide order dated 12/08/2010, he as confirmed on the post w.e.f. 11/06/2010.
(3.) The qualifications possessed by the petitioner for appointment on the post of Associate Professor became a subject matter of enquiry by a committee formed for the said purpose by the Principal on the basis of a complaint filed by one Vikas Kulshreshtha on 15/07/2014.;