HONNAPPA S. Vs. KARNATAKA UNIVERSITY DHARWAD

JUDGEMENT

(1.) The petitioner, who is serving as Associate Professor in the respondent-University is before this Court, seeking for the following reliefs:

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of this petition narrated briefly are; on the allegation of certain misconduct, enquiry has been initiated against the petitioner by the respondent-University. Pending enquiry, an order of suspension was initially issued on 26/12/2022 for a period of six months. Thereafter, on 21/6/2023, a fresh order was issued extending the period of suspension upto 25/7/2023. Assailing the same, the petitioner had filed the present writ petition.