Rahul Verma vs National Degree College And Others
2024 Latest Caselaw 915 P&H

Punjab-Haryana High Court

Rahul Verma vs National Degree College And Others on 16 January, 2024

                                                     Neutral Citation No:=2024:PHHC:005965




                                                      2024:PHHC:005965

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
221
                                             CWP-12657-2019
                                             Date of decision : 16.01.2024

Rahul Verma                                                        Petitioner

                                V/S

National Degree College and others                             Respondents

CORAM : HON'BLE MR. JUSTICE NAMIT KUMAR

Present:    None for the petitioner.

            Mr. Manu Loona, Advocate
            for respondents No.1 and 2.

            Mr. Subhash Ahuja, Advocate
            for respondent No.3-University.

            Mr. Arun Gupta, AAG, Punjab.

                                ****

NAMIT KUMAR, J. (ORAL)

1. The petitioner has filed the instant writ petition under

Articles 226/227 of the Constitution of India for quashing of order dated

10.12.2018 (Annexure P-12) passed by respondent No.2 vide which the

services of the petitioner have been terminated.

2. No one was present on behalf of the petitioner on the last

date of hearing. Even today, the position is the same.

3. Learned counsel for the respondents submit that the instant

writ petition is not maintainable before this Court and the remedy lies

with the Education Tribunal, Punjab. In support of his submission

learned counsel for the respondents has placed reliance upon the

judgments passed by this Court in Surinder Krishan Sharma Vs. State

of Punjab and others : 2019(4) S.C.T. 30 and CWP No.25942 of 2012

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Neutral Citation No:=2024:PHHC:005965

2024:PHHC:005965

titled as 'Suresh Sharma Vs. State of Punjab and others' decided on

11.04.2019.

4. I have heard learned counsel for the respondents and

perused the relevant documents.

5. In the present case, the grievance of the petitioner fall

under the ambit of cases having dispute qua the educational institutions

viz a viz Managing Committee and their employees as per Punjab

Affiliated Colleges (Security of Service of Employees) Act, 1974.

Therefor, the Educational Tribunal will have the jurisdiction to decide

all such disputes.

6. Accordingly, the petitioner is relegated to the jurisdiction of

Educational Tribunal for the redressel of his grievances. The record of

the present writ petition be sent to the Educational Tribunal for passing

appropriate orders.

7. Parties are directed to appear before the Educational

Tribunal on 19.02.2024.

8. The present writ petition stands disposed of in above terms.

16.01.2024                                            (NAMIT KUMAR)
kothiyal                                                 JUDGE

              Whether speaking/reasoned:              Yes/No
              Whether Reportable:                     Yes/No

Neutral Citation No:=2024:PHHC:005965

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