SHASHI BHUSHAN KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenging the judgment dated 04.08.2017 passed in CWJC No. 6884 of 2017 the original writ petitioner has moved this Letters Patent Appeal.

(2.) By the impugned judgment the learned Writ Court has refused to interfere with the speaking order dated 07.04.2017 passed by the Registrar, Central University of South Bihar (hereinafter referred to as "the Central University") . By the impugned order dated 07.04.2017 passed by the Registrar of the Central University, the petitioner who was appointed as Internal Audit Officer on deputation to the Central University was repatriated to his parent organization, i.e., the Finance Department of the Government of Arunachal Pradesh, Itanagar with all consequential benefits.

(3.) The learned Writ Court considered the impugned order dated 07.04.2017, which was brought on record as Annexure-10 to the Writ Application, framed certain questions, particularly as to whether the order is mala fide and is an outcome of the interaction in between the petitioner and the Registrar and whether the order of repatriation is without any notice or hearing to the petitioner and thus is violation of the principles of natural justice.