MOHAMMED MUNEER Vs. MAULANA AZAD NATIONAL URDU UNIVERSITY

JUDGEMENT

(1.) This Writ Petition is being disposed of at the admission stage with the consent of learned counsel for respective parties.

(2.) This Writ Petition, under Article 226 of the Constitution of India, is filed seeking to declare the action of the respondents in keeping the petitioner under suspension vide proceedings, dated 26.11.2018 and rejecting the petitioner s application, dated 29.01.2020 to raise the suspension order, as arbitrary and illegal and, consequently, direct the respondent to raise the suspension order passed against the petitioner.

(3.) Heard Sri B.Shiva Kumar, learned counsel for the petitioner and learned Standing Counsel appearing for the respondent-University.