LAWS(TLNG)-2022-6-1

MANE SHESHRAO Vs. VICE CHANCELLOR

Decided On June 06, 2022
Mane Sheshrao Appellant
V/S
VICE CHANCELLOR Respondents

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of mandamus and to set aside the impugned order dtd. 12/4/2019 to the extent of the petitioner, as illegal and arbitrary and consequently to direct the respondents to consider and allow the petitioner to submit the thesis for award of Ph.D forthwith and to pass such other order or orders, this court deems it fit and proper in the circumstances of the case.

(2.) Brief facts leading to the filing of the present writ petition are that the petitioner had registered for Ph.D programme in the respondent's university in the year 2009 and he was allotted as research scholar student to Professor Shashi Mudiraj.

(3.) It is submitted that the petitioner got employed as Assistant Professor in Baliram Patil college, Kinwat, Maharashtra and as such, though the petitioner had registered himself from full time scholar, he became a part time scholar from 18/10/2011. Meanwhile, the research supervisor of the petitioner i.e. Professor Shashi Mudiraj superannuated in the year 2014-15 and because of the same, the respondents issued proceedings vide letter dated number UH/DRAE/2018 to the petitioner granting time till 30/9/2018 for submission of Ph.D thesis. The respondents directed the petitioner to submit progress report by 14/8/2018 and in due compliance thereof, petitioner submitted the progress report in the conference hall at 12.30 PM and gave detailed report of his work in progress on the said date and time in the presence of his research supervisor and student welfare committee chairman, who have allegedly expressed satisfaction on the petitioner's performance. It is further submitted by the petitioner that the pre-submission VIVA was conducted on 7/9/2018 and the respondents permitted the petitioner to submit the thesis by 30/9/2018. It is submitted that unfortunately on 17/9/2018, the petitioner was arrested in a case filed by his wife and he was in judicial custody in Nanded jail from 19/9/2018 and therefore, could not submit the thesis before 30/9/2018.