REGENT COMPUTRONICS PVT. LTD.

AMJAD ALI Appellant

V/S

NATIONAL INSTITUTE OF TECHNOLOGY Respondents

Referred Judgements :-

ROOP SINGH NEGI VRS. PUNJAB NATIONAL BANK [REFERRED TO]
TIRLOK NATH VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
RAILWAY BOARD REPRESENTING THE UNION OF INDIA VS. NIRANJAN SINGH [REFERRED TO]
A K KRAIPAK VS. UNION OF INDIA [REFERRED TO]
STATE OF ANDHRA PRADESH VS. CHITRA VENKATA RAO [REFERRED TO]
KASHINATH DIKSHJTA VS. UNION OF INDIA [REFERRED TO]
RANJIT THAKUR VS. UNION OF INDIA [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
STATE OF U P VS. SAROJ KUMAR SINHA [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
RAMESH CHANDRA VS. UNIVERSITY OF DELHI AND ORS. [REFERRED TO]
AMAR NATH DEY VS. STATE OF WEST BENGAL AND OTHERS [REFERRED TO]
GENERAL MANAGER, ELECTRICAL RENGALI HYDRO ELECTRIC PROJECT, ORISSA VS. GIRIDHARI SAHU [REFERRED TO]

JUDGEMENT

(1.) Heard the parties.

(2.) By way of this writ petition the petitioner assails the order of punishment, dtd. 15/10/2019, passed by the Director, National Institute of Technology, Patna, whereby he has been removed from the service of Assistant Professor on contract in the Department of Humanities and Social Sciences.

(3.) The brief facts as stated are that the petitioner was appointed as Assistant Professor on contract basis in the Department of Humanities and Social Sciences of National Institute of Technology, Patna, (hereinafter referred to as, "the NIT"). He was placed in the regular pay scale and he joined on 30/9/2014. After his joining he attended the International Conference on Well-Being and Human Development and presented paper at Department of Psychology, Aligarh Muslim University, Aligarh (UP) on 24 to 26/11/2014. The visit was post facto approved and the petitioner thereafter submitted his travel bills on 8/12/2014.

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AMJAD ALI Vs. NATIONAL INSTITUTE OF TECHNOLOGY

Referred Judgements :-

JUDGEMENT

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