RAM AVTAR SHARMA Vs. MAHARAJA AGRASEN COLLEGE

JUDGEMENT

(1.) BY this petition under Section 34 of the Arbitration & Conciliation Act, 1996 the petitioner has assailed an award dated 21st April, 2006 passed by an Appeal Committee, constituted by the Vice President of India acting in his capacity as Chancellor, Delhi University under Ordinance XII Clause 9(i) University Calendar. The Appeal Committee consisted of three members.

(2.) BRIEF facts relevant for the purpose of deciding this petition are that the petitioner was working as Principal of Maharaja Agrasen College, Delhi. The Governing Body found various irregularities and misconducts having been done by the Principal/Petitioner and he was given a charge -sheet of 23 charges. Inquiry was initiated against the petitioner. The Inquiry was assigned to a retired Judge of High Court of Delhi. The Inquiry Report submitted by the retired Judge held that 22 out of 23 charges against the petitioner were not proved. 23rd charge had various sub -heads consisting of 177 charges. The Presenting Officer of College pressed only 69 charges. Of these 69 charges, the Enquiry Officer gave a finding that 28 charges were not proved and of the remaining 41 charges, the Enquiry Officer found as under:

(3.) THE petitioner has assailed the award of the Appeal Committee on following grounds: