BALMUKUND PRABHULAL PARIKH Vs. ADMINISTRATIVE COUNCIL OF MAHARASHTRA

JUDGEMENT

(1.) THESE two writ petitions are filed by the same petitioner. They involve common questions. Therefore, it will be convenient to dispose them of by this common judgment and they shall accordingly stand disposed of by this common judgment.

(2.) THE petitioner is a highly qualified person in engineering Science. He obtained a B.E. degree from Gujarat University. Then he passed his M.S.E. [Civil] from the University of Michigan Ann Arbor [Michigan] U.S.A. He secured Ph.D. [Civil] with specialisation in structural Engineering from the Le High University Bethleham. Pa. U.S.A. He first joined the service as Assistant professor in Applied Mechanics Department of S.V. Regional College of Engineering and Technology in Surat, Gujarat. Thereafter on January 30, 1973, he came to be appointed as professor of Structural Engineering in the College of Engineering at Sangli run by Respondent No. 1, and he took the charge of that post on May 31, 1973. He came to be confirmed on that post on July 14, 1976.

(3.) IN 1986, a Preliminary Inquiry was held against the Petitioner for it was found that the Petitioner was indulging in acts of misconduct. After preliminary inquiry was held, a regular Departmental Inquiry was commenced against the Petitioner. The Respondents, therefore, by the order dated October 5, 1987, imposed the punishment upon the Petitioner. The punishment was that he shall be reduced to the rank of the Assistant Professor for a period of ten years with effect from the date of the receipt of the order.