ANANT PRASAD JAISWAL Vs. CHANCELLOR OF UNIVERSITIES

JUDGEMENT

(1.) Heard the petitioner in person and learned senior counsel for the respondent University.

(2.) The petitioner is aggrieved by the order dated 3.1.2011, passed by the Vice-Chancellor, Birsa Agricultural University, Kanke, Ranchi (herein after referred to as the 'University'), contained in Annexure-6 to the writ application, whereby the punishment of removal from service has been imposed upon the petitioner, who was working as Junior Scientist-cum-Assistant Professor, in the University. By way of interlocutory application, the petitioner has also challenged the letter dated 4.7.2011, contained in Annexure-11 to the writ application, whereby the petitioner was informed that his appeal dated 10.1.2011 filed against the order dated 3.1.2011 had already been considered and rejected by the Chancellor of the Universities, which was communicated to the petitioner vide letter dated 23.2.2011. The petitioner has also prayed for consequential reliefs, including the salary for the period 15.5.2008 till 1.1.2011, which according to the petitioner, had not been paid to him.

(3.) The petitioner was appointed as Junior Scientist-cum-Assistant Professor, and had been working as such in the University. On 25.8.2003, the petitioner was transferred and posted at Zonal Research Station, Dumka, but the petitioner did not join the post, though he had been relieved on 26.8.2003, directing him to join at his transferred post. As the petitioner did not join at the transferred post, the petitioner was put under suspension vide order dated 29.10.2003, passed by the University, pending the departmental inquiry.