RAMESH CHANDRA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner, earlier a Professor in the respondent Delhi University, has filed this writ petition:

(2.) As the aforesaid description would indicate, the reliefs claimed are overlapping. The controversy can be narrowed down by recording at the outset that as far as the memorandum dated 27.08.2007 is concerned, in the inquiry in pursuance thereto by a retired Judge of this Court, vide report dated 23.02.2010, the petitioner has been absolved of the charge of having made the respondent University unauthorizedly incur the expenses of '16,63,264/- on his telephone bills and security guards at his residence while being on deputation as VC of Bundelkhand University. It was found in the inquiry report that though such expenses were incurred on telephone bills and security guards at the residence of the petitioner but it could not be established that the same though unauthorized were sanctioned by or at the instance of the petitioner. The respondent University also has not proceeded against the petitioner on the said count. The counsels also have not addressed on the said aspect. The same is thus laid to rest.

(3.) The same Inquiry Officer (being a retired Judge of this Court) has however in his separate report dated 24.11.2009 in pursuance to the Memorandum dated 02.11.2005 held the petitioner guilty of, at the time of rejoining (post deputation) the respondent University on 18.07.2005 having wilfully suppressed the factum of his removal from the post of VC, Bundelkhand University and of having unauthorizedly tried to join as Director of ACBR and representing himself as Director, ACBR. The Inquiry Officer vide yet another report dated 23.02.2010 in response to memorandum dated 16.10.2007 also found the petitioner guilty of the charge of floating the Society aforesaid in an attempt to usurp the ACBR.