DR. MAHADEVAIAH Vs. THE REGISTRAR AND EX OFFICIO SECRETARY OF SYNDICATE, MYSORE UNIVERSITY, MYSORE AND ANOTHER

JUDGEMENT

(1.) Petitioner is assailing the order dated 9-2-2016 (Annexure-A) issued by second respondent and consequentially to quash the Decision No. 2015/6.24 held in Syndicate Council Meeting dated 19-6-2015 (Annexure-S2) and Decision No. 2016/1.19 in Syndicate Council Meeting dated 19-1-2016 (Annexure-W1).

(2.) Petitioner was recognised as Guide as per Regulation 4 of PhD Regulations, 2010. One Mr. Masih Ansari Dezfuly opted petitioner as a Guide for his Doctoral Program. Said Mr. Masih Ansari Dezfuly was permitted to research and his enrolment was confirmed. The student appeared before the Pre-Registration Colloquium Committee and said committee recommended for his registration work entitled "Effects Of Natural And Synthetic Flocculants On Sugarcane Juice Clarification : A Comparative Study". On 23-9-2013, Colloquium Committee opined that, the Thesis and his research are satisfactory and recommended for evaluation of Thesis by examiners. Mr. Masih Ansari dezfuly's research work was sent to Two external examiner's and examiners appreciated the research however suggested some modification and on incorporation of modification, recommended the Thesis for acceptance of the award of Ph.D. Accordingly, incorporating the modifications as suggested by the external examiners evaluation, revised Thesis was submitted and Doctoral Committee certified that said Mr. Masih Ansari dezfuly has revised his Thesis very carefully as per the suggestions given by the examiners and recommended further for the award of Ph.D. In the meanwhile, one Dr. Thangamuthu had alleged plagiarism in the Journal and University had probed the plagiarism allegation by two experts namely Dr. Kabilan and Dr. N.B.L Prasad.

(3.) The University vide its Syndicate Meeting dated 19-6-2015, annulled the registration of Mr. Masih Ansari dezfuly and suspended the Guideship of the petitioner for a period of 5 years. After suspension, issued show-cause notice for which the petitioner sought certain documents. The University again in its meeting held on 9-1-2016 suspended the Guideship of petitioner for a period of 5 years. Petitioner submitted his explanation countering allegation of Dr. P. Thangamuthu and the observations of Dr. Kabilan and Dr. N.B.L. Prasad on 3-2-2016. Prior to the explanations/objections offered by the petitioner, order dated 9-1-2016 came to be passed suspending the Guideship of the petitioner for a period of 5 years and cancelled the registration of the student Mr. Masih Ansari Dezfuly. Hence, this writ petition.