MAHAJANA EDUCATION SOCIETY Vs. S. HARIDAS NEKKAR

JUDGEMENT

(1.) A charge-sheet was issued to the respondent alleging that at the time of admission of the students to the Institution, the respondent had unauthorisedly collected additional sums from the students and issued receipts only to the extent of fees fixed by the Institution with an intention to make wrongful gain for himself. It was also alleged that he had misappropriated additional sums collected for his personal gains and he had resorted to such illegal and unethical activities despite oral warnings issued to him on earlier occasions under the similar circumstances.

(2.) Thereafter, another charge-sheet was also issued to the respondent stating that while he was functioning as the Principal, the subject teachers had prepared and sent him the attendance records of the students of 1st and 2nd year Pre-University Course and based on the said record, he had prepared three lists of students. One of the lists was pertaining to the students who could pay the penalty and take-up the examinations and the other list depicting the students who were not eligible to take examinations.

(3.) It was alleged that after notifying the lists, he made use of this delicate situation by seeking illegal gratification and had permitted even ineligible students to take up the examinations without bringing it to the notice of the Management.