MARATHAWADA UNIVERSITY Vs. NANASAHEB S MUSANDE

JUDGEMENT

(1.) HEARD Shri S. C. Bora, learned Advocate for the petitioner, shri R. N. Dhorde, learned Advocate for Respondent No. 1, and Mrs. A. S. Rasal, learned Assistant Government Pleader, for Respondent. No. 2.

(2.) IN the present writ petition, relief is claimed against the Respondent no. 1 in respect of the impugned order passed by the Civil Judge, Senior division, Osmanabad, dated 4th November, 1993, in Special Civil Suit No. 177/1993, thereby allowing the application for ad-interim injunction against the present petitioner and further relief is also claimed for declaration that the Special Civil Suit No, 177/1993 itself is not maintainable. The petitioner has further prayed for the Interim relief in respect of the said interim order.

(3.) SHRI S. C. Bora, learned Advocate for the petitioner, has taken me through all the documeuts which are filed on record. The misdeeds of the respondent No. 1 have rather a chequered history right from 1972 onwards in respect of the number of malpractices committed by him during the examinations and raising of marks of certain candidates who appeared for the said examination Ultimately, Zha Committee was appointed to iavestigate into the matters and report was also submitted long back i. e. sometime on or about 4th December, 1974, before the Executive Council. Some punishment was suggested by the Executive Council and the same was informed to the honourable Chancellor. However, the reply is given to the Vice Chancellor about the inadequate nature of punishment suggested and further directions were also given to take stern action according to Marathwada University Act. It appaers that at that time nothing happened further and the matter came to a standstill.