- (1.) With the consent of parties, the appeal is disposed of as under :
(2.) Respondent shall withdraw the order terminating the service of the appellant and the appellant shall be reinstated in service with continuity of service with effect from 1/11/1983, the date on which the new semester will commence.
(3.) Under the direction of the University tribunal the respondent had to pay arrears of emolument from 28/06/1978 to the date of the reinstatement equivalent to his salary less the amount received by the appellant by way of scholarship. Pursuant to this direction, whatever amount has been deposited by the respondent shall be paid to the appellant and the appellant would be entitled to withdraw the same, if not already withdrawn.;