OM SHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned senior counsel for the petitioner, and Sri Ajit Kr. Singh for the respondents no.2 to 4.

(2.) The challenge is to the suspension order dated 5.3.2014 purported to have passed in exercise of the powers under Rule 10 (1) of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. The order has been issued by the Registrar of the respondent-Banaras Hindu University with the approval and orders of the Vice Chancellor.

(3.) The petitioner is an Assistant Professor of Cardiology in the Institute of Medical Sciences at the University.? According to the case disclosed in the petition itself some disturbance did take place followed by a strike and members of the staff also agitating on several issues. It is this background which has now culminated into the action initiated against the petitioner resulting in the order of suspension on the charge that the petitioner indulged in such activities and also acting against the image of the University ran a parallel OPD and issued fake OPD slips bearing the monogram of All India Institute of Medical Sciences, New Delhi.? It has also been alleged that a press conference was also held motivatively with a view to maligning the image of the University and that the petitioner has indulged into? misleading the students as well as teachers as per the? report.