(1.) This writ petition is filed challenging Exts.P34 and P35 orders, placing the petitioner under suspension. It is submitted that the petitioner, who is the Director of Physical Education, School of Physical Education and Sports Science (SPESS) under the first respondent University had been granted promotion to the post of Director on the basis of the decision of the Syndicate. When the University cancelled the promotion granted, seeking the non compliance of UGC scheme, the petitioner had approached this Court, filing W.P.(C) No. 27493 of 2017 and this Court directed the petitioner to continue as the Director of Physical Education. It is submitted that before orders were passed by this Court in the above writ petition, an order of suspension had been issued on 12.1.2017.
(2.) Relying on the various documents produced along with the writ petition, the learned Senior Counsel appearing for the petitioner contended that the order of suspension issued against the petitioner was clearly vitiated by malafide.
(3.) A statement has been filed on behalf of the respondents 1 to 3 contending that an inspection by a Special Audit Team had been carried out with regard to the conduct of Inter University Tournaments during December 2017 and an interim report was submitted. The report revealed irregularities including non submission of utilization certificates and accounts by the petitioner who was the organizing Secretary. The report was considered by the Syndicate and an enquiry was ordered. It is contended that consequent to the same, the Syndicate had decided to place the petitioner under suspension. It is stated that memo of charges has also been issued to the petitioner on 24.1.2018 and the petitioner had been directed to submit his reply, if any, to the allegations. It is submitted that no reply has been preferred.