PROF. ADYA PRASAD PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present intra Court appeal under Clause 10 of the Letters Patent Act has been filed impugning the judgment dated 9 th April, 2021 passed in W.P. (C) No. 4031/2020 whereby the Ld. Single Judge of this Court has dismissed the writ petition filed by the petitioner/appellant herein, inter alia seeking (i) quashing of the order dated 21st February, 2020 passed by the respondent no. 1 of dismissal of the appellant from the post of ViceChancellor, Manipur University; (ii) quashing of advertisement dated 16th March, 2020 published for fresh appointment of Vice Chancellor of the Manipur University; (iii) direction to restore the appellant to the post of Vice Chancellor of Manipur University.

(2.) Brief facts giving rise to this appeal are as follows-

(3.) The main plank of the appellant's submissions before the Ld. Single Judge, was violation of principles of natural justice in the conduct of the inquiry proceedings, inter alia contending that: