BRAJA KISHORE MOHARANA Vs. PRINCIPAL, RAVENSHAW COLLEGE, CUTTACK

JUDGEMENT

(1.) The only question that is raised in the writ application is that the suspension orders, annexure-1 dated 19-5-1971, and Annexure-2 dated 27-12-1971, passed by the Principal, Ravenshaw College (Opp. party), are without jurisdiction and as such nullities. In view of the narrow contention so raised, it is unnecessary to refer to the detailed facts narrated in the writ application and in the counter filed on behalf of the opp. party.

(2.) Admittedly, the petitioner Braja Kishore Moharana is a lower division clerk working in the Ravenshaw College Office. On 19th May, 1971, the Principal passed the order of suspension, Annexure-1. The relevant portion of this order is extracted hereunder:

(3.) Mr. Patnaik in support of the writ application raised the following contentions: