BHADADA Vs. THE UNIVERSITY OF JODHPUR

JUDGEMENT

(1.) This is an unfortunate litigation. I say unfortunate be cause it concerns the University. To an average citizen, University is a place of quite contentment, with persons deeply involved in study & research of truth and permanent values Whenever therefore this picture gets blurred, irrespective of who is at fault, the loss is of the Society and the future citizens. But as the matter has come to this Court, the unhappy task of deciding the controversy by the mundane touch stone of legal technique has to be gone into one can only hope and expect that such occasions will be rare indeed.

(2.) Petitioner is a Professor and Head of Department of Mining Engineering, in the Faculty of Engineering Department in the University of Jodhpur.

(3.) By this petition under Article 226 of the Constitution, he challenges the impugned resolution No. 39 dated 10.3.76 of the Syndicate, University of Jodhpur by which it was resolved to hold an inquiry against the petitioner. It also challenges the impugned order dated 28.3.76 of suspension of the petitioner made by the respondent No. 2, Vice Chancellor of the University of jodhpur.