JAY PRAKASH PRADHAN Vs. CENTRAL UNIVERSITY OF GUJARAT

JUDGEMENT

(1.) Both the sides having merrily distanced themselves from the discipline of pleadings, the record of the petition is replete with unnecessary details. Notwithstanding, the core controversy could be noticed.

(2.) What is prayed is to set aside order dated 22nd April, 2017 of respondent No.1 - Central University, Gujarat, whereby the inquiry officer came to be appointed. It is further prayed to set aside the communication dated 06th May, 2017 of the inquiry officer.

(3.) Shorn off the irrelevants, the facts to be noticed are that the petitioner was appointed as Associate Professor in the Center for Studies in Economics & Planning under the respondent university. The petitioner joined on 06th September, 2012. At the end of the probation period, came to be confirmed on 09th September, 2014 with effect from 06th September, 2013. The petitioner held various posts in different committees. In the year 2014-15, petitioner was Member of the Admission Committee and Chairperson of the Question Paper Committee. Similarly in the year 2016-17, the petitioner was Member of the Admission Committee and also a Member of the Question Paper Setting Committee.