L.V. PRADEEP Vs. $ANDHRA UNIVERSITY

JUDGEMENT

(1.) The challenge in the present writ petition is to the order of dismissal of the petitioner from service passed by the respondent -University vide proceedings No.S.III(2)/3344514/ 10, dated 26 -06 -2012.

(2.) The brief and relevant facts: In the present case, the respondent disciplinary authority appointed the Enquiry Officer on 15 -04 -2011 and the Enquiry Officer so appointed framed the following charge:

(3.) On 13 -01 -2012, the petitioner submitted explanation denying the allegations and requested the respondents to furnish the report of the Enquiry Officer. In response to the said request, on 06 -03 -2012 the respondents furnished the Enquiry Officer's report and subsequently after receipt of the said report of the Enquiry Officer, the petitioner submitted another representation, dated 16 -03 -2012, pointing out various infirmities in the Enquiry Officer's report. On 26 -06 -2012, the respondent -University passed the order of dismissal, while referring the resolution of the Executive Council, dated 01 -03 -2012, wherein the Executive Council of University took a decision to dismiss the petitioner basing of the report of the Enquiry Officer who framed the charge and conducted enquiry and submitted a report even before framing the charge by the disciplinary authority. The said order of dismissal passed by the respondent -University is under challenge in the present writ petition.