K R BHATTI Vs. Y S PARMAR UNIVERSITY

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7(i) to (v):

(2.) IN reply, respondent No. 1 has taken the following stand vide para 2 of the preliminary submissions and para 6(ii), (iii) and (vii) on merits:

(3.) THE petitioner was working as Associate Professor in the respondent-University. THE record reveals that vide communication dated 18.7.1992, Annexure R-1, respondent No. 2 made a report to the Registrar of the respondent-University alleging insubordination on the part of the petitioner. Consequently, show cause notice dated 8th August, 1992, Annexure R-2, was served upon the petitioner. He submitted reply thereto, dated 12.08.1992, Annexure A-1, and refuted the allegations.