RAMAKANTA SARMA V Vs. ADARSHA VIDYA SAMITHI

JUDGEMENT

(1.) In this writ petition, the petitioner questions the legality and validity of the order dated 5-6-1987 reducing him to the rank of Junior Lecturer from the post of Principal in the 3rd respondent junior college, which was confirmed by the State Government by its order dated 30-1-89. The facts leading to the writ petition may be stated briefly.

(2.) The petitioner was appointed as Principal of A.V.S. Jr. College, Pulletikurru, East Godavari District which is a private institution recognised and aided by the State Government, in the year 1974. In the year 1983, the petitioner was issued with a show cause notice by the Management of the college alleging certain irregularities and calling for his explanation. After he submitted his explanation to the show cause notice, a retired Subordinate Judge was appointed as Enquiry Officer to conduct an enquiry into the allegations against the petitioner.

(3.) The petitioner was placed under suspension by an order dated 11-11-1983 pending enquiry into the charges against him. After holding the enquiry, the Enquiry Officer submitted his report holding the petitioner guilty of the charges levelled against him. Thereupon, the Managing Committee met on 22-5-87 and resolved to impose the penalty of reduction in rank as Jr. Lecturer on the petitioner w.e.f. 8-6-1987 and accordingly, the impugned order dated 5-6-1987 was issued by the President of the Managing Committee.