MANAGER, ANSAR ARABIC COLLEGE VALAVANNUR Vs. P.SHAMSUDHEEN

JUDGEMENT

(1.) The above revision, under Section 60(9) of the Calicut University Act, 1975, is preferred by the Manager of Ansar Arabic College, Valavannur, Malappuram District, an aided college, challenging the order of the Calicut University Appellate Tribunal, Thiruvananthapuram, allowing the appeal filed by the delinquent teacher questioning his removal from service. The Tribunal directed reinstatement with full pay and allowances and treating the period of suspension as duty.

(2.) The brief facts leading to the case are as follows:

(3.) The second set of charges framed on 14.04.2013 (evident from Ext.E8) were (i) on the basis that the registration of the crime and the subsequent events tarnished the credibility and image of the college and defamed the reputation of the college and (ii) that he conducted second marriage without obtaining permission from the Government which is against the conditions of service.