N.RAMASWAMY Vs. CHAIRMAN, GOVERNING BODY

JUDGEMENT

(1.) Disciplinary proceedings against the petitioner resulted in a finding of guilt and the imposition of punishment of demotion from the post of Professor to Assistant Professor. Aggrieved the petitioner has approached this Court.

(2.) The petitioner was working as a Professor in the Department of Architecture in the first respondent-College. From 1/6/1999 onwards he was working in a leave vacancy and was appointed on a permanent vacancy on 2/11/2005.

(3.) The petitioner was served with memo of charges dtd. 24/1/2006. He was also suspended pending enquiry as per order dtd. 24/1/2006. In the enquiry the petitioner was found guilty. As per order dtd. 5/3/2009 he was imposed with a punishment of degradation of his post from that of the Professor to Assistant Professor. It was further ordered that the period of suspension from 24/1/2006 to 29/3/2009 was ordered to be treated as leave.