CHANDESHWAR MESTAR Vs. VICE-CHANCELLOR KAMESHWAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, leaned Counsel for the respondent-University and also learned Counsel for Respondent Nos. 3 and 4.

(2.) BY this application, the petitioner has prayed for issuance of a direction upon the respondent-University to pay arrears of salary from July, 1999 till date.

(3.) NOW the question arises as to whether the authority of the University is competent to withhold salary of the petitioner though he is working on the post under the respondents. It is not in dispute that till date the petitioner is continuing on the post of Sweeper and it is also not in dispute that there is any enquiry pending against the petitioner and his salary has been withheld from July, 1999.