K.M. HOSAMANI Vs. THE KARNATAK UNIVERSITY

JUDGEMENT

(1.) PETITIONER who is a Professor of Organic Chemistry in the Department of Studies in Chemistry of respondent -University is seeking for quashing of the order dated 12.01.2013 Annexure -B and quashing of the resolution No. 36 dated 11.01.2013 Annexure -AB passed by the Syndicate of the respondent -University on the ground it is illegal, arbitrary and unsustainable in law.

(2.) THE matter had been listed in 'B' group and by consent of learned advocates appearing for the parties, it is taken up for final disposal.

(3.) THE petitioner was issued with Articles of Charges on 12.03.2011 Annexure -L alleging that he had consistently harassed Ms. Ramya V. Shinglapur, demanded a sum of Rs. 50,000/ - from the research student to approve her draft Ph.D. thesis and not verified and not approved the periodical reports of Ms. Ramya and he had collected the contingent amount of Rs. 3,500/ - per month belonging to Ms. Ramya for three years and he had also refused to sign her Scholarship bills submitted since May, 2010. It was further alleged that petitioner had compelled Ms. Ramya to accompany him to Shimoga on 01.03.2010 and on 22.03.2010 by calling through cell phone and also demanded sexual favours from her which was recorded in the CD and petitioner had instructed Ms. Ramya to submit research (total 79) compounds from the 6th scheme and original spectras which were prepared according to the instructions of the petitioner and he had hidden the spectra of three schemes and had returned only three schemes spectra saying that they were fake one. It was also alleged that petitioner had humiliated Ms. Ramya on her caste and he had indulged in corruption by extracting money from the research student to the tune of Rs. 2,92,000/ - and one Ms. Kavitha, Ph.D. student has credited a sum of Rs. 72,000/ - in the savings bank account of the wife of the petitioner and petitioner had shown disrespect to the lawful orders of the Registrar dated 12.10.2010 regarding handing over the charge which acts of the petitioner amounted to misconduct under the Karnataka University Employees Services (Conduct) Rules 1993 and Karnataka Civil Services Rules, 1966. Petitioner submitted his reply to the Articles of Charges on 12.04.2011 Annexure -Q and denied all the allegations in toto.