SAMBALPUR UNIVERSITY Vs. SATYANARAYAN PRADHAN

JUDGEMENT

(1.) The judgment dtd. 5/2/2015 of the learned Single Judge passed in W.P.(C) No.2679 of 2010 wherein the order of dismissal from service by the disciplinary authority has been set aside with direction to pay all consequential service benefits, is challenged in the present appeal.

(2.) Respondent No.1 was the Petitioner before the learned Single Judge and the present Appellants were Opposite Party Nos.1 and 3 respectively.

(3.) Respondent No.1, Dr. Satyanarayan Pradhan was serving as Senior Lecturer in the Department of Earth Science in Sambalpur University during the year 1998. For alleged misconduct, a memorandum of charges dtd. 23/7/1998 was served on him along with statement of allegations. There were 7 heads of charges which are reproduced below: