ADESH PAL Vs. UNIVERSITY GRANT COMMISSIONER

JUDGEMENT

(1.) These petitions are filed by one and the same petitioner under Articles 226 and 227 of the Constitution of India. In the first petition, following prayers are made in para 49:-

(2.) In the second petition following prayers are made in para 49:-

(3.) The petitioner is the professor of the respondent No.2 University. He came to be suspended by order dated 7.3.2015 issued by the Vice Chancellor pursuant to the decision taken by the Executive Council of the respondent No.2 University to suspend the petitioner. He has challenged such order by filing Appeal No.7 of 2015 before the Gujarat Education Institution Services Tribunal (the Tribunal), which is referred as new Application No.144 of 2015. Such application has been pending as on today. Pending such application, the petitioner made representation to the Vice Chancellor to withdraw inquiry against him and to revoke his suspension. On receipt of such representation, the Vice Chancellor constituted Review Committee on 26.7.2016 which gave its report dated 30.7.2015 with following recommendations:-