H.MAHESHAPPA Vs. GOVERNOR OF KARNATAKA

JUDGEMENT

(1.) This is an appeal against the judgment and order dated April 28, 2016, passed by the Hon'ble Single Judge, dismissing the writ petition filed by the Vice Chancellor of Visvesvaraya Technological University ('VTU' in short) challenging his order of suspension dated March 14, 2016, issued by the Chancellor of the University.

(2.) Prof. H.Maheshappa was appointed as the Vice Chancellor under the Visvesvaraya Technological University Act, 1994, ('VTU Act' in short) with effect from July 2, 2010, for a period of three years. Before the completion of the said tenure, by the notification dated June 21, 2014, his term was extended till June 30, 2016.

(3.) The fact finding reports were forwarded to the Vice Chancellor. But, he chose not to give any explanation or to give any comments on the fact finding reports. In such view of the matter, the Chancellor of the University, who is none other than His Excellency the Governor, issued a notification on March 14, 2016, placing the Vice Chancellor under suspension 'pending contemplation of further action'.