UMA RANI Vs. VAISH ARYA KANYA MAHAVIDALAYA, BAHADURGARH

JUDGEMENT

(1.) Petitioners are the lecturers working in the Vaish Arya Kanya Mahavidalaya, Bahadurgarh, Haryana, which college is receiving 95% aid from the Government. The petitioners were required by letter dated August 10, 1991, Annexure P-24 to make arrangement for their residence at Bahadurgarh, the place of their posting and intimate their local addresses to the Principal of the college by August 31, 1991.The petitioners did not comply with directions contained in letter Annexure P-24. Consequently, letters Annexures P-25 to P-31 were issued to the petitioners whereby action to terminate their services was contemplated. Aggrieved by these orders Annexures P-24 to P-31, the petitioners filed this writ petition seeking quashment of these letters. They also made a grouse that they are entitled to selection grade and senior scale as per the university rules and regulations with effect from January 1, 1986 which the management has failed to grant to them, despite several reminders.

(2.) Respondents 1 and 2 have already withdrawn the letters Annexures P-25 to P-31 and, therefore, it is not necessary to consider this matter any more. As regards the grant of selection grade and senior scale to the petitioners, the stand as appearing in para 13 of the written statement filed by respondents 1 and 2 is that appropriate orders in this behalf are to be passed by the Dean, College Development Council, Maharishi Dayanand University, Rohtak and the cases of all eligible persons/petitioners have been submitted in the prescribed proformas for necessary orders and on the receipt of the same further action will follow.

(3.) During the course of arguments, a consequence was arrived at between the counsel for the parties that this writ petition be disposed of with certain directions. In the situation, learned counsel for the respondents withdrew letter annexure P-24 reserving the right of the authorities to proceed afresh in accordance with law. In the circumstances, letter annexure P-24 is quashed leaving it open to the authorities to proceed against the petitioners and other members of the staff in accordance with law.