SANJAY MITTAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against an order of the Director, Indian Institute of Technology, Kanpur dtd. 1/8/2022, punishing the petitioner with the withholding of two increments, without cumulative effect, for a period of two years, and directing that he shall not hold any administrative responsibility for a period of three years. The petitioner also challenges the resolution of the Board of Governors of the Indian Institute of Technology, Kanpur (for short, 'the IIT') dtd. 23/7/2022, resolving to impose upon the petitioner punishments as ordered by the Director of the IIT.

(2.) The petitioner is a Professor in the Department of Aerospace Engineering at the IIT. He was served with a charge sheet dtd. 25/4/2018 by the Chairman, Board of Governors of the IIT, carrying the following charges, accompanying the formal memorandum:

(3.) There is a separate and detailed statement of imputations in support of the two charges, accompanying the charge-sheet, besides a list of documents and witnesses, by which, the charges were proposed to be proved.