P.H. NAIK Vs. NAGALAND UNIVERSITY

JUDGEMENT

(1.) In this proceeding, the Resolution No. EC: 3:1 in 31st meeting minutes dated 01.06.2012 adopted by the Executive Council, Nagaland University (in short, University) resolving to remove the petitioner from service from the date of his suspension, the order dated 14.6.2012 removing the petitioner from service of Nagaland University w.e.f. 21.10.2011 and the resolution No.EC:32:2 (iii) in minutes of the 32nd meeting of Executive Council, Nagaland University held on 14.6.2012 resolving to reject the appeal of the petitioner are called into question.

(2.) Heard Mr. Yangerwati, learned counsel appearing for the petitioner and Mr. C.T. Jamir, learned senior counsel appearing for the respondents.

(3.) The brief facts necessary for disposal of the present proceeding are that while working as the Deputy Registrar in the University of Hyderabad, he applied for the post of Registrar, Nagaland University and was subsequently appointed as Registrar, Nagaland University in 2009. After joining as Registrar Nagaland University, he had some problems for which he was forced to tender his resignation vide his letter dated 11.11.2010. Since his resignation was not accepted by the Executive Council, the petitioner submitted his joining report. However, his joining report was, not accepted by the University.