MOHAMED Vs. CHANCELLOR UNIVERSITY OF CALICUT

JUDGEMENT

(1.) An appeal filed by the petitioner challenging the punishment imposed on him stands rejected by the Chancellor as per Ext. P5, stating that it is not admissible as per the rules. The objection raised regarding the admissibility of the appeal is that there is non - compliance of the provisions of Statute 56, Part III of Chap.4 of the Calicut University First Statutes, 1977, in filing the appeal.

(2.) Ext. P3 is the proceedings by which the Syndicate imposed a punishment of compulsory retirement on the petitioner who was functioning as Registrar of the University. Ext. P4 is the appeal filed before the Chancellor under Statute 52(b) read with S.7(3) of the Calicut University Act.

(3.) Under the Statute, the appeal had to be presented before the authority which passed the order impugned in the appeal. The petitioner, after the receipt of Ext. P5, tried to salvage the situation by filing another appeal through the University along with a petition to condone the delay, as per Ext. P6. This was refused to be considered by the Syndicate by Ext.P6(a) on the plea that no appeal shall be entertained unless it is submitted within a period of 60 days of the receipt of the order appealed against. The application for condonation of delay was also rejected by Ext.P7, by the Chancellor.