N N PATHAK Vs. JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) As all these petitions are by the same petitioner i.e... Dr. N.N. Pathak, the questions involved therein are related to each other and as the facts are also common to a larger extent, all these petitions are being heard and disposed of by this common order. In Writ Petition No. 11875/2010(S), challenge made is to orders-dated 18.8.2010 and 6.8.2010 - Annexures P/23 and P/24, by which the powers of Head of the Department (Forestry) in Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur is taken over and the administrative and financial powers of the petitioner are curtailed. By the same order, the statutory nomination of the petitioner as Head of the Department (hereinafter referred to as 'HOD') under section 31(3) of the Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963 (hereinafter referred to as 'Act of 1963') is cancelled with immediate effect.

(2.) In Writ Petition No. 16882/2011(S), challenge is made to the same action as is contained in Annexure P/9 dated 22.9.2011, by which respondent No. 3 is nominated as Head of the Department (Forestry) under section 31(3) after the nomination of the petitioner was cancelled.

(3.) Finally, in Writ Petition No. 20202/2011(S), challenge is made to an order-dated 17.10.2011 - Annexure P/1, passed by respondent No. 2 - Vice Chancellor and Disciplinary Authority, by which punishment of stoppage of one increment without cumulative effect in accordance to the MP Civil Services (Classification, Control and Appeal) Rules, 1966 (hereinafter referred as 'Rules of 1966') is imposed.