- (1.) Special leave granted. Arguments heard.
(2.) In this case, the High Court felt that the writ petition was of such moment that it had to be heard by a Full Bench at the stage of I admission. There has been a difference of opinion between the Judges constituting the Full Bench on the questions involved. Undoubtedly, the writ petition raised questions which deserved a hearing on merits and the High Court was not justified in dismissing the writ petition in limine. We accordingly set aside the order of the High Court dismissing I the writ petition summarily and direct the High Court to restore it to its file and admit the same. The High Court shall hear and decide the writ petition after notice to the parties as expeditiously as possible.
(3.) We direct that Shri P.P. Caprihan, IAS, Chief Secretary to the Government of Haryana who has been appointed as Actg. Vice-Chancellor shall during the pendency of the writ petition, continue to hold the office of the Vice-Chancellor and shall discharge all the powers, functions and duties of the Vice-Chancellor under the Act, Statutes and Ordinances of the University. We also direct that during the pendency of the writ petition, there shall be no stay of the impugned order of suspension.;