ABDUL RASHEED Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The former Registrar of the Central University, Kerala has come up before this Court aggrieved by the order suspending him from the post of Registrar of the said University as well as the order removing him from the aforesaid post.

(2.) In W.P(C) No.21883 of 2013, the petitioner is challenging the order of suspension and in W.P(C) No.25651 of 2013, the petitioner is challenging the order of removal.

(3.) The petitioner was the Registrar of the 2nd respondent University. He was placed under suspension with effect from 20.5.2013. The 1st respondent has neither revoked the suspension as requested by the petitioner nor reviewed the suspension order and issued any order extending the suspension within 90 days from the date of suspension. According to the petitioner, he being an employee governed by the Central Civil Services Classification Control and Appeal Rules, suspension beyond 90 days is illegal and without jurisdiction, as held by the Apex Court in Union of India v. Dipak Mali, 2010 2 SCC 222 . Thus, he filed W.P(C) No.21883 of 2013.