Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has inter alia, prayed for quashing of order dated 12.3.2011 whereby services of the petitioner has been terminated and also for direction upon the respondents to forthwith reinstate the petitioner in services with all consequential benefits.
(2.) The factual matrix, as delineated in the writ application, is that pursuant to the advertisement for appointment on the post of Assistant Registrar, the petitioner applied for the same and after following the due procedure of selection, he was appointed on the vacant and sanctioned post vide Appointment Letter dated 10.8.2010, pursuant thereto he submitted his joining on 7.9.2010. However, to the utter surprise, a letter dated 12.3.2011 was communicated to the petitioner, purportedly a decision taken by respondent No. 2 in the meeting of Executive Council of the University, whereby the petitioner was discharged from his services.
(3.) Being aggrieved by the impugned order, the petitioner, left with no alternative has approached this Court invoking extraordinary jurisdiction of this Court under Article 226 of the Constitution of India for redressal of his grievances.;