RAJESH KUMAR K Vs. M G UNIVERSITY

JUDGEMENT

(1.) The petitioner is a Lecturer in the Department of Social Sciences in M.G.University, Kottayam. A complaint was raised against him by a student. The Syndicate of the University ordered an enquiry to be made. Two persons were nominated for that purpose. It would appear that a report was filed. Based on the report, the petitioner was placed under suspension as per Ext.P5 order dated 28.7.2010, pending disciplinary enquiry. Ext.P10 memo of charges was issued to the petitioner. The petitioner has submitted Ext.P11 reply to the memo of charges. The disciplinary enquiry is not over.

(2.) A few days before the petitioner was placed under suspension, Teacher Fellowship was granted to the petitioner by the University Grants Commission as per the communication dated 20.7.2010 (Ext.P1). As per Ext.P1, the petitioner has to complete the Fellowship within the stipulated time. The petitioner submitted Exts.P8 and P9 representations to the Vice Chancellor and Registrar of the University respectively to permit the petitioner to join the Teacher Fellowship Programme.

(3.) In this Writ Petition, the petitioner challenges the order of suspension and the memo of charges. He has also prayed for the issue of a writ of mandamus directing the respondents to permit the petitioner to join the Fellowship Programme. The petitioner has also prayed, in relief No.(vi) in the Writ Petition, to issue a writ of mandamus directing the respondents to take a decision on Exts.P6, P8 and P9 representations.