D.G.R.PATNAIK, J. - (1.) HEARD Sri Anil Kumar Sinha, learned senior counsel on behalf of the petitioner and Sri Rajiv Ranjan, learned Counsel on behalf of the respondents.
(2.) THE petitioner in this writ application has prayed for quashing the order dated 16.07.2005 (Annexure -10) passed by the Respondent No. 2 by which the petitioner's services have been terminated from the post of Deputy Registrar (Academic) under the respondents, and has also prayed for all consequential reliefs including the continuation of service with all consequential benefits. The questions raised by the petitioner are: (i) Whether the impugned order of termination of his services was beyond the authority of the Chairman (Respondent No. 2) of the N.I.T. (ii) Whether the impugned order is completely malafide and arbitrary and in violation of the principles of natural justice. (iii) Whether the petitioner is entitled to get the relief prayed for along with heavy compensation.
(3.) FACTS of the petitioner's case, which the petitioner would want to be recorded is that in response to an advertisement issued by the Regional Institute of Technology (R.I.T.), Jamshedpur, the petitioner applied for the post of Deputy Registrar (Academic). On being selected, he was appointed on the post of Deputy Registrar (Academic), R.I.T., Jamshedpur on the pay scale of Rs. 2200 -4000/ - and joined service on 25.03.1996. Subsequently, the Board of Governors of the R.I.T., Jamshedpur had confirmed his services. Later, the R.I.T. was converted into National Institute of Technology (N.I.T.), Jamshedpur by the order of Government of India in the year 2002. The petitioner's pay scale was revised in the scale of Rs. 8,000 -13,500/ - and pursuant to the office order dated 21.04.2003, he was allowed the annual increments in his basic pay. The salary of the lecturers of the institute was also fixed at the same scale as that of the petitioner.;