M VIVEKANANDA MURTHY Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THE petitioner was appointed as Lecturer in the Andhra university, in the Department of Statistics, in the year 1985. He earned superior positions of, Associate Professor, in the year 1990, and of Professor, in the year 1998.

(2.) THE Ministry of Health and Family welfare, Government of India, established population Research Center (PRC) in the andhra University, in the year 1987. The vice-Chancellor of the University appointed the petitioner as the Honourary Director of the PRC. After about eight years, the petitioner was replaced by the 3rd respondent as Honourary Director, vide proceedings dated 14. 9. 2005.

(3.) THE Executive Council of the university passed a resolution dated 16. 12. 2005, to appoint an inquiry officer, to examine the various allegations made against the petitioner in relation to his functioning as honourary Director. Consequential proceedings were issued by the Vice-Chancellor, on 21. 2. 2006, and a retired Judge of this Court was appointed as an Inquiry officer on 10. 2. 2006. The inquiry officer issued proceedings dated 23. 3. 2006, framing charges and stating the background facts. The petitioner submitted his explanation on 12. 6. 2006. The inquiry officer submitted a report on 1. 3. 2007. The same was placed before the Executive Council, which in turn, passed a resolution dated 9. 3. 2007, issuing notice to the petitioner as to why suitable disciplinary action shall not be taken against him. The petitioner submitted his explanation. On a consideration of the same, the university issued proceedings dated 9. 4. 2007, dismissing the petitioner from service.