D.V. SATYESWAR Vs. INDIRA GANDHI KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) Petitioner herein has called in question the legality, validity and correctness of order dtd. 10/09/2010 (Annexure P/1) passed by respondent No. 1 by which the order of petitioner's promotion dtd. 30/06/2005 (Annexure P/2) on the post of Assistant Registrar has been cancelled/annulled.

(2.) Petitioner joined the respondent University in the year 1985 on the post of Junior Stenographer and then by order dtd. 30/06/2005 (Annexure P/2), he was promoted on the post of Assistant Registrar as per the rules applicable in Jawaharlal Nehru Krishi Vishwavidyalaya adopted by the respondent University on 10/01/2005 (Annexure P/4). Thereafter, a complaint was made against the petitioner to the Hon'ble Chancellor of the University and an enquiry was conducted as directed by the Hon'ble Chancellor of the University and ultimately, the impugned order dtd. 10/09/2010 (Annexure P/1) has been passed cancelling petitioner's promotion on the post of Assistant Registrar.

(3.) Return has been filed by the respondents justifying the impugned order cancelling the promotion of petitioner on the post of Assistant Registrar stating inter alia that in the fact finding enquiry, petitioner has been called to appear and file reply and after he has appeared and filed reply, the impugned order has been passed.