DR. YOGANANDA A. Vs. VISVESVARAYA RECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) The case at hand pertains to disciplinary action taken against the petitioner herein by the Governing Council resulting in recommendation for petitioner's compulsory retirement and consequently, respondent No.3-Registrar who is the Disciplinary Authority has issued a second show cause notice indicating inflicting of penalty thereby raising concern regarding procedural irregularities and potential violation of Article 311(1) of the Constitution of India. It is in this background, petitioner in the captioned petition has assailed the impugned order of penalty of compulsory retirement passed by the respondent No.2 as per Annexure-A.

(2.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the respondents.

(3.) Before I advert to the case on hand, it would be useful for this Court to refer to the recommendation made by the Governing Council as per Annexure-S. Resolution 9.5 reads as under: