RAMESH CHANDRA Vs. UNIVERSITY OF DELHI AND ORS.

JUDGEMENT

(1.) This appeal has been preferred by the appellant against the impugned judgment dated 1st March, 2012 passed by the High Court of Delhi at New Delhi in Writ Petition (C) No.2547 of 2010. By the impugned judgment, the High Court dismissed the writ petition, upheld Para 6 of the Annexure to Ordinance XI of University of Delhi and refused to interfere with the show cause notice issued on the appellant and the memorandum(s) by which the appellant was punished and removed from the service of the Delhi University.

(2.) The factual matrix of the case is as follows:-

(3.) Learned counsel for the appellant submitted that there was illegality and unfairness in the initiation and conduct of inquiry in regard to the allegations which led to the removal of appellant. It was also submitted that the Chancellor (Bundelkhand University) has not written to Delhi University suggesting action to be taken against the appellant. Despite the same, information regarding contents of charges was solicited unilaterally by the Registrar of Delhi University based on newspaper reports and the communication dated 4th August, 2005 sent by the UGC to the Vice Chancellor of University. Learned counsel further contended that in the absence of Chancellor, Bundelkhand University suggesting action against the appellant, the UGC need not have, even sent the above communication.