OSMANIA UNIVERSITY HYDERABAD Vs. V NAGESHWAR RAO

JUDGEMENT

(1.) THIS writ appeal arises out of order dated 21.11.2000 in Writ Petition No.25113 of 1998, whereby the learned Single Judge allowed the writ petition filed by the respondent. The Osmania University, represented by its Registrar, Hyderabad, which was respondent No.1 in the writ petition, filed this appeal feeling aggrieved by the order of the learned Single Judge.

(2.) THE facts leading to the filing of the writ petition were narrated in details by the learned Single Judge, and to avoid repetition, we briefly mention only such of the facts which are necessary for disposal of this appeal.

(3.) THE enquiry officer framed three charges. THE order of the learned Single Judge contains reproduction of the three charges, and to avoid repetition, it is not necessary to reproduce the same here again. It would suffice to note that the gist of these three charges is that the respondent in the discharge of duties connected with supervision, planning and computerisation of the results of LAWCET-1996, was not diligent and apparently did not acquaint himself fully with the duties enjoined upon him as per the CET Manual of the Andhra Pradesh State Council of Higher Education and applicable to the conduct of LAWCET- 1996 examination; that the respondent has not exercised proper care and diligence in organizing the actual conduct and supervision of LAWCET-1996 at various centres, and that as a consequence, the reputation of the Osmania University suffered.