SATISH KUMAR DHULL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner has approached this Court assailing the order dated 26.6.2012, passed by the Vice Chancellor of Maharishi Dayanand University, Rohtak, debarring the petitioner from any kind of university work relating to examination duty for a period of ten years which was reduced to eight years, vide order dated 22.8.2012 (Annexure-P-14) on review of the same on a representation submitted by the petitioner.

(2.) It is the contention of the counsel for the petitioner that the respondent-University has constituted a Committee to go into the question with regard to conduct of the petitioner and checking of the examination papers by him. The said Committee did not have an expert in the subject of English and, therefore, the report of the Committee cannot be relied upon. His further submission is that the answer papers, which are attached with the writ petition, do not indicate that the petitioner was negligent in evaluating and checking the question papers and, therefore, the decision of the committee cannot sustain. Accordingly, the consequential order passed by the Vice Chancellor, which is impugned in the present writ petition, cannot be sustained.

(3.) On the hand, counsel for respondent-University submits that the process as prescribed under the University calendar has been duly followed which required a Committee to be constituted which Committee submits its report after giving an opportunity to the examiner. The said procedure has been followed. On the basis of the finding of the inquiry report of the Committee, the Vice Chancellor has proceeded to pass the orders initially debarring the petitioner for ten years as per the recommendation of the committee which was accepted by him. However, on a representation submitted by the petitioner, the same has been reduced to eight years. The order passed by the Vice Chancellor is in accordance with law which does not call for any interference by this Court.