G.S.KRISHNAMURTHY Vs. CHANCELLOR, KUVEMPU UNIVERSITY

JUDGEMENT

(1.) The short grievance of the petitioner is against the impugned order dated 20.01.2018, a copy where at Annexure-N, whereby he is dismissed from service by way of penalty levied by respondent No.2-Vice Chancellor; appeal against the said order having failed, petitioner has invoked writ jurisdiction of this Court.

(2.) Learned panel counsel for the answering respondent having entered caveat in the writ petition, opposes the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, relief needs to be granted to the petitioner as under, because the penalty of the kind could not have been imposed by the Vice Chancellor who is not the competent authority under Statute 6 of Mysore University Employees (Classification, Control and Appeal) Statue, 1983, the competent authority being the appointing authority in terms of clause 3 which is admittedly the Syndicate of the University.