SURENDRAN.P Vs. KANNUR UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Material facts for the disposal of the writ petition are as follows; petitioner is working as Librarian in the service of the Kannur University. While working as Junior Librarian, he has noticed certain serious financial misappropriation by way of drawing salary in the name of persons, who had not worked in the University and also in other ways. Complaining about the serious irregularities and financial misappropriation, petitioner submitted complaints before the University Authorities. In the audit report conducted by the Controller and Auditor General, serious irregularities were found out. According to the petitioner, in spite of all the efforts made by the petitioner, no actions were taken against the persons, who are responsible for the misappropriation. In the enquiry conducted, a report was submitted by the Deputy Registrar, in which it is stated that, the charges levelled against the Head of the Department is of criminal nature and there is substance in the allegation and suggested for enquiry through an agency competent for the same. Anyhow, without considering the reply, 2 nd respondent issued Ext.P3 order suspending the petitioner from service. According to the petitioner, Ext.P3 is absolutely illegal, arbitrary and unsustainable liable to be interfered with by this court in the writ jurisdiction. Apart from the same, other directions are also sought for at the Chancellor level in order to unearth the allegations made by the petitioner against the Authorities of the University.

(3.) A statement is filed by the University justifying the stand adopted in Ext.P3 order of suspension. It is also pointed out that, petitioner was permitted to submit suitable objection to the order of suspension in order to carry out an enquiry and therefore, according to the respondent University, it is for the purpose of unearthing the truth that, the order of suspension was issued having found that serious allegations are made by the petitioner against the superior officers of the University and due to the pendency of this writ petition, further proceedings were not taken following Ext.P3.