Arijit Pasayat, J. - (1.) Leave granted.
(2.) High Court of Allahabad having dismissed the writ application filed by the appellant questioning order of termination of his services by the Committee of Management of Mahamana Malviya Degree College, Meerut (hereinafter referred to as the Managing Committee) and the application for review, these two appeals have been filed. Factual background sans necessary details is as follows :
(3.) Appellant was appointed as the Principal of the college in question in July, 1974. In the year 1977, University Examinations for graduate classes were held in the college. University received report regarding certain irregularities in the examination centre. Vice-Chancellor appointed a Committee to enquire into alleged irregularities. The inquiry Committee enquired into the matter and found that the conduct of the examination at the centre where the appellant was acting as Senior Superintendent of the Examination Centre was not in order. The inquiry Committee found several gross irregularities committed by the appellant in the conduct of the examination. It was noted that the appellants son Rahul was also appearing in the examination. In the evening shift of the examination on 29-4-1977, his son appeared at the examination in Basic Statistics General Course. After considering the statements given by several persons, the Committee held that the appellant helped his son and had replaced the answer book of his son, signature of the Invigilator on the alleged answer book were not of the Invigilator Shri S.K. Sharma. The inquiry Committee recommended action. In its meeting held on 19-9-1977, the Managing Committee considered the report of the inquiry Committee and by resolution of even date resolved to suspend the appellant and further resolved to hold an inquiry in the matter.;