VIJAYANAGARA SRI KRISHNADEVARAYA UNIVERSITY Vs. KATEPAGA VIJAYKUMAR

JUDGEMENT

(1.) Vijayanagara Sri Krishnadevaraya University and its Vice Chancellor are the petitioners, who have raised the challenge to the order, dated 08.08.2013 (Annexure-A), directing the Vice Chancellor to continue the first respondent's services as the Registrar of the said University until further orders.

(2.) Sri S. R. Hegde Hudlamane, the learned counsel appearing for Sri Anant Hegde for the petitioners submits that the first respondent has been leaking the confidential information and that the first respondent is already warned by the University's Syndicate. What the first respondent has been doing is brought to the notice of the State Government and the Chancellor of the University with the request that the powers be withdrawn from the first respondent.

(3.) He submits that the second petitioner has already issued the notification, dated 03.08.2013 (Annexure-X) relieving the first respondent from the post of the Registrar. He further submits that the same is only after taking the approval of the University's Syndicate. He submits that if the first respondent were aggrieved by the order relieving him from service, his remedy is only to prefer an appeal before the Chancellor. In this context, he brought to my notice the second proviso to Section 15(5) of the Karnataka State Universities Act, 2000 ('the said Act' for short), which reads as follows: