LAJPAT RAI AGARWAL Vs. ARYA SAMAJ SHIKSHA SABHA AJMER

JUDGEMENT

(1.) THIS is a plaintiff's revision application against an order of the Civil Judge, Ajmer, setting aside an award which was made in his favour. THIS order was confirmed on appeal by the learned District Judge, Ajmer.

(2.) THE material facts are these. Shri Lajpat Rai, plaintiff, was appointed a lecturer in the D. A. V. College, Ajmer, on 16 7-51. He was confirmed on 16-7-53 on 28-9-53 and an agreement was entered into between the plaintiff and the defendant incorporating the terms of his employment. THE defendant is the Arya Samaj Shiksha Sabha, Ajmer. It is a registered body, which runs the D. A. V. College, Ajmer. Para 9 of this agreement provides for termination of the services of the plaintiff on the grounds enumerated in clauses (a) to (f ). Para 11 of the agreement provides for arbitration in case of any dispute arising from the termination of services, fey a tribunal consisting of the Vice-Chancellor for the time being of the Agra University, a judicial officer not below the rank of the District Judge nominated by the Chancellor and a person (not connected with the D. A. V. College, Ajmer) nominated by the Executive Council of the Agra University.

(3.) THE D. A. V. College, Ajmer, ceased to remain affiliated to the Agra University and was affiliated to the Rajasthan University before the order dated 8 3 57 was passed by the management. THE Rajasthan University Act does not contain any provision similar to that contained in sec. 25-C (2) of the Agra University Act.