LAWS(KER)-2020-7-153

V.WILSANAND Vs. UNIVERSITY OF CALICUT

Decided On July 06, 2020
V.Wilsanand Appellant
V/S
UNIVERSITY OF CALICUT Respondents

JUDGEMENT

(1.) The petitioner, who is an Associate Professor and Head of the Department of Sree Narayana College, Alathur, has filed this writ petition challenging Ext.P14 order placing him under suspension on 24.02.2020.

(2.) Petitioner points out that even after the expiry of three months, he is not reinstated and that the enquiry is also not over.

(3.) The learned counsel for the 6th respondent submits that they had already moved the University for permission to retain the petitioner under suspension beyond three months. It is also pointed out that the enquiry, which was scheduled to be conducted at Kollam, could not be held due to the non co-operation of the petitioner and that on the basis of the request made by the petitioner, another Enquiry Officer is appointed and the enquiry is scheduled to be held at Palakkad itself.