S.D. SANKHAYAN Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed by the petitioner for the grant of following substantive reliefs:

(2.) The orders challenged by way of instant petition are as under:

(3.) The case as set-up by the petitioner is that he was initially appointed as Assistant Soil Chemist in CSK H.P. Krishi Vishwavidyalaya, Palampur (hereinafter referred to as the "University"). Later, he was appointed as Head of Department of Soil Sciences of the University on 15/5/1998. The petitioner was a strict disciplinarian and for such reason the members of the staff of the University and the colleagues of the petitioner conspired and submitted complaints against him. On such complaints, an inquiry was entrusted to Dr. M.R. Thakur, who vide report dtd. 25/6/1999 not only exonerated the petitioner, but also indicted the complainant. Accordingly, the petitioner was reinstated as Head of Department of Soil Sciences w.e.f.1/7/1999.