VIDYA DHAR PANDEY Vs. LUCKNOW UNIVERSITY AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Sri Savitra Vardhan Singh has put in appearance on behalf of the Lucknow University.

(3.) The petitioner has challenged the order dated 14.03.2014 passed by the Registrar, Lucknow University by which the salary for the period of suspension of the petitioner has been forfeited by way of punishment.