PERIYAR UNIVERSITY Vs. R. SARAVANAN

JUDGEMENT

(1.) This Intra-Court appeal is instituted by the 2nd respondent in the Writ Petition challenging the order passed in W.P. No. 23936 of 2013 in and by which the order removing the 1st respondent herein from their services as Deputy Registrar with effect from 27.07.2013 has been set aside and the appellant was directed to reinstate him into service with effect from 26.07.2013 with all monetary benefits.

(2.) The 1st respondent herein was appointed as an Assistant Registrar by order dated 02.05.2000. Thereafter, by an order dated 31.07.2006 he was promoted as Deputy Registrar. There were several allegations of corruption, favouritism and misconduct against the 1st respondent. The 2nd respondent has informed the Appellant University (hereinafter referred to as the University) vide their letter dated 04.06.2008 about the assets held by the 1st respondent and his family. Thereafter, the 2nd respondent herein had directed the Vice-Chancellor of the University vide their letters dated 24.12.2008 and 10.02.2009 to constitute an enquiry committee to probe into the allegations. This was also communicated to the 1st respondent vide letter dated 25.02.2009 of the University.

(3.) In pursuance to the said letter the Vice Chancellor of the University had constituted a Three Member Committee, herein after referred to as the Committee to make an enquiry and submit their report on or before 16.03.2009, so as to enable the appellant to forward a report to the 2nd respondent herein. The 1st respondent was asked to co-operate with the enquiry to be conducted by the Committee.