- (1.) Leave granted.
(2.) These appeals arise out of an order dated 25th August, 2011, passed by a Division Bench of the High Court of Calcutta whereby AST 182 of 2011 and COT 14 of 2011 filed by the Appellant-University have been disposed of with certain directions.
(3.) The factual matrix in which the disputes touching the validity of certain disciplinary proceedings initiated against the Respondent arose has been elaborately set out in the order passed by the Single Judge of the High Court and that passed by the Division Bench in appeal. Recapitulation of the entire factual backdrop would, therefore be of little use. All that we need mention is that the Respondent-Dilip Kumar Sarkar was working as Controller of Examinations, University of North Bengal. A special audit/investigation into certain irregularities appears to have been conducted and a report drawn-up which suggested that the Respondent was responsible for the said irregularities involving huge amounts spent out of the University fund. The report quantified the financial loss caused to the University at a sum of Rs. 1,04,44,716/-.;