S.MANJULA Vs. KUVEMPU UNIVERSITY

JUDGEMENT

(1.) The petitioners have filed this writ petition, seeking for the following reliefs:

(2.) Brief facts leading rise to the filing of this writ petition are as follows:

(3.) Respondent No.1 filed a statement of objections admitting that the petitioner has joined the service of the respondent as Peon in 1995 and she was promoted from Peon to the post of Senior Assistant. The petitioner while working as Junior Assistant, has not reflected regarding the payment received from two students and she has misappropriated the same. Thus, the show cause notice was issued to the petitioner on 3/3/2007 and the petitioner replied to the show cause notice on 12/3/2007 vide Annexure-C. It is contended that the respondent- University vide order 13/1/2021 appointed the Retired District Judge as Enquiry Officer and also the Presiding Officer to hold a disciplinary enquiry against the petitioner and directed the Committee to submit a report within a period of three months under the provisions of Mysore University CCA and Appeal Statutes, 1983. The petitioner has issued a charge sheet and she has submitted a reply to the said charge sheet. Hence, on these grounds, prays to dismiss the writ petition.