H. MAHESHAPPA Vs. THE HONBLE GOVERNOR OF KARNATAKA CUM THE CHANCELLOR OF VISVESVARAYA TECHNOLOGICAL UNIVERSITY AND ORS.

JUDGEMENT

(1.) Challenging the Notification (suspension order) dated 14.03.2016, passed by His Excellency the Governor of Karnataka, as the Chancellor of Visvesvaraya Technological University, Belgaum, whereby the petitioner, the Vice-Chancellor of the said University has been suspended, the petitioner has knocked at the doors of this court.

(2.) Briefly the facts of the case are that by a notification dated 30.06.2010 with effect from 02.07.2010, the petitioner, Prof. H. Maheshappa, was appointed as the Vice-Chancellor of the said University. The said appointment was for a period of three years. However, prior to completion of the said tenure, by notification dated 21.06.2014, the petitioner's term as the Vice-Chancellor was extended till 30.06.2016. During his tenure as the Vice-Chancellor, a large number of complaints were made with regard to the irregularities and illegalities committed by the University.

(3.) On 30.12.2015, the committee submitted its first interim report. Considering the contents of the report, considering the finding of the committee, by letter dated 21.01.2016, the Chancellor called upon the Vice-Chancellor, the petitioner, to submit his comments/explanation within fifteen days from the date of receipt of the letter. Since the first report did not cover all the points of reference, on 28.01.2016, the committee submitted a second report with regard to Ref. Point Nos. 25 to 28. Having received the second report on 03.02.2016, the Chancellor again issued another notice calling upon the petitioner to submit his comments/explanation with regard to the findings of the Committee.