KESHABA CH PANDA Vs. SAMBALPUR UNIVERSITY

JUDGEMENT

(1.) In this writ appeal, the appellant Dr. Keshaba Chandra Panda seeks to set aside the impugned judgment and order dated 29.08.2018 passed by the learned Single Judge of this Court in W.P.(C) No.5598 of 2004 in rejecting the prayer made by the appellant to quash the charges framed against him by the disciplinary authority on 14.05.2003 and further directing the respondents to furnish a copy of the enquiry report along with the 2nd show-cause notice to the appellant and then to proceed with proceeding.

(2.) The case of the appellant, in short, is that he was appointed as Lecturer in Physics in Sambalpur University (hereafter 'the University') during September 1979 and was promoted to the post of Reader in the year 1993. There was no blemish in his service career. The victim girl was appointed as Junior Research Fellow on 14.08.2002 in the Department of Physics by the Vice-Chancellor of the University. She was not sincere with her research work for which she was cautioned time and again. The victim as a Post-Graduate student for the academic session 1998-2000 had the acquaintance with the appellant. She also cooperated and participated in the research work. As a project leader, it was the duty of the appellant to see, remind, reprimand the fellows those who were working in the project in order to have a good reputation of the project work. The victim girl submitted her resignation on 30.09.2002 but the same was not accepted with a hope that she would improve but all the efforts made by the appellant ended in a fiasco. Finally when the victim submitted her resignation on 24.02.2003, the same was accepted on 28.02.2003.

(3.) The appellant preferred W.P.(C) No. 5598 of 2004 for quashing the show-cause notice dated 24.04.2004 and also to quash the charges framed against him on 14.05.2003.