T. RANJITH Vs. ENGLISH AND FOREIGN LANGUAGES UNIVERSITY

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and learned standing counsel for the Respondents

(2.) This writ petition is filed to issue writ, order or direction preferably writ of Mandamus, declaring the Memorandum No. EFLU/Admn./F1990/2019/104, dtd. 30/4/2019 issued by the respondent proposing to initiate disciplinary proceedings against the petitioner on the basis of SPARSH Committee Report as illegal, arbitrary and violative of principles of natural justice and violative of Articles 14 and 21 of the Constitution of India and consequently, set aside the same along with the suspension order No. EFLU/Admn./F1990/2019/1395, dtd. 25/1/2019.

(3.) The case of the petitioner, in brief, is as follows: