TRIPURA UNIVERSITY Vs. PRAKASH CHANDRA BISWAS

JUDGEMENT

(1.) This Appeal is filed by the Tripura University and its authorities original respondents No.1 to 7 (hereinafter to be referred to as 'the official respondents') to challenge the judgment dated 06.09.2018 passed by the learned Single Judge in W.P. (C) No.202 of 2014. The respondent No.1 herein was original petitioner. Respondents No.2 and 3 were original respondents No.8 and 9, who were the Coordinator of Ph. D Course Work Examination and Assistant Professor, Department of History of Tripura University respectively and who were joined as the respondents since the petitioner had made several allegations against them.

(2.) Brief facts are as under:

(3.) The authorities issued a Notice on 03.04.2014 to the petitioner asking him to appear before the Disciplinary Committee of the Tripura University on 09.04.2014 in connection with the allegation of malpractice. On 03.04.2014, the petitioner was heard in person by the Disciplinary Committee which consisted of 5 members and was headed by Professor Anjan Kumar Ghosh, the Vice Chancellor, as the Chairman. The proceedings of the Disciplinary Committee read as under: