DR.P.VIJAYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) By this common order, both Writ Petitions are being disposed. In these Writ Petitions, the petitioner has challenged the impugned orders dtd. 20/4/2018 and 26/4/2018 passed by the second respondent.

(2.) In W.P.No.12768 of 2018, the petitioner has challenged impugned order dtd. 26/4/2018 of the second respondent dismissing the petitioner from services and has therefore prayed for a consequential direction to the respondents to reinstate the petitioner as the Campus Director of the third respondent Indian Maritime University, Chennai with continuity of service, with all monetary benefits.

(3.) In W.P.No.12769 of 2018, the petitioner has challenged the impugned order dtd. 20/4/2018 of the second respondent imposing a penalty of Rs.22,65,469.42 and prayed for such other incidental relief.