MANOHAR KACHARU SANAP Vs. SAVITRIBAI PHULE PUNE UNIVERSITY

JUDGEMENT

(1.) The Petitioner, Dr.Manohar Sanap, working as Professor of Commerce in Ness Wadia College of Commerce, Pune, is aggrieved by the letter of suspension issued to him by the Modern Education Society, Pune i.e. Respondent No.3, thereby placing him under suspension, pursuant to the decision taken by the Board of Trustees on 02/08/2024, in the wake of complaints received from various lady teachers and prima facie finding him guilty of criminal offences, involving criminal turpitude.

(2.) It is the specific case of the Petitioner that the suspension order and the en quiry proceedings are clamped upon him, as being duly qualified to be appointed as Registrar of the Respondent No.1-University, as per the provision of Sec. 14 of the Maharashtra Public Universities Act, 2016 (for short, "Act of 2016") and on going through the selection process, he was expecting to be appointed on the said post, but in order to rebuff the chances of his appointment, some miscreant elements were instrumental in getting him suspended, by issuance of letter dtd. 02/08/2024, so that he is kept away from the appointment to the post of Registrar, despite being qualified to hold the post.

(3.) We have heard learned senior counsel Mr.Anturkar, with Mr.Akshay Karlekar for the Petitioner, Mr.Rajendra Anbhule with Nisha Ahire for the Respondent Nos.1 and 2. Learned senior counsel Mr.Girish Godbole with Mr.Arun Unnikrishnan has represented Respondent No.3-Modern Education Society and the Ness Wadia College of Commerce-the Respondent No.4.