THE MANAGING COMMITTEE OF M.M. DEGREE COLLEGE, MODI NAGAR. versus VICE-CHANCELLOR, MEERUT UNIVERSITY AND ORS.

Citation: [1997] 2 S.C.R. 1183 · Decided: 17-03-1997 · Supreme Court of India · Bench: K. RAMASWAMY, G.T. NANAVATI · Disposal: Appeal(s) allowed
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Judgment (excerpt)

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I 
THE MANAGING COMMITTEE OF M.M. DEGREE 
A 
COLLEGE, MODI NAGAR. 
v. 
VICE-CHANCELLOR, MEERUT UNIVERSITY AND ORS. 
MARCH 17, 1997 
[K. RAMASWAMY AND G.T. NANAVATI, JJ.] 
Service Law: 
Removal from service-Head of Department of Statistic~We11t 011 
foreign assignment for one year with prior approval of Management of the 
College-After expiry of stipulated period Management asked the teacher to 
join duty-He did not joilt-An inquiry into unauthorised absence of the 
teacher conducted-He did not participate-Management dismissed him sub-
B 
c 
ject to confirmation of Vice-Chancellor-Vice-Chancellor asking the Manage-
D 
ment to give an opportunity to the teache,.-/ntimation sent by the 
Management to the teacher-Later when he came to India he was not allowed 
to join duty--ile filed writ petitio1t-High Court allowed the petition holding 
that since the approval of termination was not given earlier, Vice-Chancellor 
had no power to review the order and accord sanction for tenninatio1t-Held, 
approval sought by Management was after expiry of period of foreign assign-
E 
ment-The teacher, therefore, unauthorisedly remained absent from 
duty-Approval by the Vice-Chancellor to dismissal of teacher from service is 
a precondition and Vice-Chancellor had passed the order with a direction to 
give further opportunity to the teacher for joining-On teacher's failure to join 
duty, the approval of Vice-Chancellor stood accordecf-ln the circumstances, 
removal of the teacher from service is in accordance with law. 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 2548 of 
1997. 
F 
From the Judgment and Order dated 8.1.95 of the Allahabad High G 
Court in C.M.W.P. No. 9343 of 1981. 
D.K. Garg for the Appellant. 
Goodwill lndeevar, K.N. Balgopal, A.P. Mukund, B.P. Singh and 
R.G. James for the Respondents. 
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1183 
1184 
SUPREME COURT REPORTS 
[1997) 2 S.C.R. 
A 
The following Order of the Court was delivered : 
B 
c 
Leave granted. We have heard learned counsel on both sides. 
The third respondent, Dr. B.S. Goel, while working as Head of the 
Department of Statistics in MMD Degree College, Modinagar had gone 
on foreign assignment in Basra University, Iraq for a period of one year. 
Subsequently, a letter was written by the Managing Committee on August 
20, 1979 seeking the third respondent to join duty. Since he did not join 
the duty, the managing committee passed a Resolution to hold an enquiry 
into unauthorised absence from duty. On 27.2.1980, a charge-sheet in the 
shape of a letter was sent to respondent No. 3. He did not participate in 
the enquiry. The Enquiry Officer submitted his report on 19.6.1980. The 
Managing Committee, on consideration of the report, dismissed the third 
respondent on 31.7.1980 subject to the confirmation by the Vice-Chancel-
lor. The Vice-Chancellor in his letter dated 19.12.1980 stated that since the 
" 
third respondent had gone on foreign assignment, with the approval given 
D by the appellant- Management, termination without giving an opportunity 
to the respondent to join duty is not proper. Accordingly, a cable w.is sent 
to the third respondent university as under: 
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"On 20.1.1981, the University sent him a cable on his Basrah 
address and had also sent a copy in confirmation of the above 
cable that he should join M.M. College, Modi Nagar (Ghaziabad) 
immediately and latest by 15th February, 1981 positively failing 
which the Vice-Chancellor will approve the termination proceed-
ings in this case." 
F 
Admittedly, the third respondent, Dr. B.S. Goel did not join the duty 
by the prescribed time. Consequently, he was not taken to the duty when 
he later on reported for duty after coming to India. He filed a writ petition 
in the High Court. The High Court, in the impugned order, dated January 
8, 1996, in Writ Petition No. 9343/81, has held that since the approval of 
G 
termination was not given earlier, the Vice-Chancellor had no power to 
review the order and accord sanction for termination by the proceedings 
dated 21.2.1981. 
We find that the view taken by the High Court is not correct. The 
approval sought by the appellant for third respondent's absence from 
H service was after the expiry of the period of foreign assignment. Necessari-
f -· 
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MANAGING COMMrrIBEOP M.M. DEGREE COLLEGEv. V. C., MEERlIT UNIVERSITY 
1185 
ly, he, therefore, unauthorisedly remained absent from duty. Approval by A 
the Vice-Chancellor to the dismissal of teacher from service is a precon-
dition a
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