ANIL ATHALE Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) THIS petition is filed by one Col.Dr. Anil Athale claiming that a Resolution passed by Pune University informing its department not to associate with the petitioner as violative of Constitutional Provision as also the Provisions of the University Act and principles of natural justice. He therefore prays that the said Resolution be quashed.

(2.) CERTAIN facts which are not disputed are that the petitioner was serving with Indian Army. He took voluntary retirement from the Army and he has taken part in Indo-Pak war as also in counter-insurgency operations in Punjab and North-Eastern India. There is no dispute about the bravery of the petitioner.

(3.) THE petitioner was associated with some such projects in Pune University. He was also employee of the Pune University's Defence and Strategic Studies. According to the petitioner he criticized the criteria laid down for conferring the chair for defence Studies in University of Pune and this criticism was not appreciated by then Vice Chancellor of Pune University, Mr. Gupte, as a consequence thereof there was correspondence between him and the authorities, as a result of which he resigned on 27th March 1995. His resignation was accepted on 8th April 1995 and thereafter the University passed a Resolution on 18th April 1995, which is impugned in this petition on the ground mentioned in the petition. This Resolution of 18th April 1995 was circulated to all the heads of Department in the University by communication dated 16th August 1995. The consequential communication is also assailed in this petition.