KARAN SINGH Vs. VARDHMAN MAHAVIR OPEN UNIVERSITY KOTA

JUDGEMENT

(1.) Instant petition has been filed by petitioner assailing charge sheet dt.09/08/05 (Ann.1) and so also order dt.22/10/05 (Ann.20) inflicting penalty of removal from service w.e.f. 31/05/05, the date from which he was placed under suspension.

(2.) Petitioner was initially appointed as Assistant Professor vide order dt.24/01/90 and promoted as Associate Professor in May, 2000. He was also authorised as a Supervisor vide order dt.12/07/94.

(3.) It appears from record that certain complaints (Ann.24 to 27) were made by petitioner alongwith other Teachers to His Excellency the Chancellor of the University with regard to functioning of Vardhman Mahavir Open University while imputing allegations against Shri R.V. Vyas Acting Vice Chancellor, duly impleaded as party-respondent No. 2. Petitioner was signatory in all the complaints (supra) which the Teachers jointly made to the Chancellor.