PREM K KHOSLA Vs. ABHILASH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned Senior Counsel, Mr Salve in support of the appeal and learned Attorney General for Respondents 6 and 11. Rest have remained served.

(3.) The grievance made by the appellant who was at the relevant time working as the Vice-Chancellor of H. P. Agricultural University, is to the effect that the Division Bench of the while deciding a writ petition, without issuing notice to the appellant and giving any opportunity to him to have his say, has passed certain strong strictures and made observations and recommendations to the Chancellor of the University which have resulted in setting up an enquiry and passing of suspension order by the chancellor of the University. It is this order of the High Court and the consequential orders of setting up an enquiry and the suspension of the appellant as Vice-Chancellor that have been brought in challenge in this appeal.