RANI DURGAWATI VISHWAVIDYALAYA Vs. KUNAL KANTI MAJEE

JUDGEMENT

(1.) This Appeal under Section 2(1) of the M.P. Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 is directed against the order dated 19.03.2020 passed in Writ Petition No.19090/2006.

(2.) The said writ petition was directed against the orders dated 11.12.2006 and 26.12.2006.

(3.) Whereas, the order dated 11.12.2006 was by Hon'ble Governor of Madhya Pradesh as Kuladhipati of the University in exercise of the powers under sub-Section (4) of Section 12 of Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (referred as 'Adhiniyam 1973') whereby the resolution dated 08.05.2000 by the Executive Committee as to appointment of respondent on the post of Reader, in Management Faculty and the consequential order of affirmation dated 10.06.2005 was annulled. The impugned order dated 26.12.2006 was consequential order passed by the University removing the respondent (referred as 'Petitioner') from service.