ARVIND SHIRSEKAR Vs. V G KHANVILKAR

JUDGEMENT

(1.) HEARD learned Counsel on all sides.

(2.) BY consent petitioner No. 2 is transposed as respondent No. 7 in the petition. Amendment to be carried out forthwith.

(3.) THE respondent No. 1 Dr. V. G. Khanvilkar was Dean of Agricultural faculty of Konkan Krishi Vidyapeeth upto 31st July, 1992, when he retired. The Disciplinary Enquiry was held against Dr. Khanvilkar on various charges set out in para 3 of the petition. On 6th January, 1992, Shri V. T. Chari, the Enquiry Officer, made his report in the matter. By an order dated 11th March, 1992, the then Vice Chancellor of Konkan Krishi Vidyapeeth Agricultural University passed an order to the effect that Dr. Khanvilkar shall not be entitled to any increment till the date of his retirement etc. as more particularly set out in the said order.