DR. RANJAN KUMAR PRADHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Since the pleadings are complete and the counsel for the parties are ready to argue the matter finally, therefore, it is finally heard.

(2.) By the instant petition filed under Article 226 of the Constitution of India, the petitioner is claiming following relief:

(3.) Initially the petition was filed challenging the show cause notice issued to the petitioner but later on by order dtd. 1/12/2023 (Annexure-P/24), the appointment order issued in favour of the petitioner was recalled and consequently he was removed from the post of Registrar of Dr. Hari Singh Gour Vishwavidyalaya and as such, the petitioner by amending the petition is challenging the order dtd. 1/12/2023 (Annexure-P/24).