- (1.) Petitioner before this Court was employed as Section Officer in Aligarh Muslim University. Under a letter issued by the Head of Department dated 31.3.1982, the Petitioner was informed that he has been dismissed from service. Not being satisfied with the order so passed, the Petitioner filed an appeal, which was also dismissed on 13.7.1992. This culminated in original suit being filed by the Petitioner, being Original Suit No. 348 of 1982. In the original suit a written statement was filed by the Aligarh Muslim University and it was stated that the Petitioner has only been placed under suspension and he is being proceeded departmentally.
(2.) Departmental proceedings were held. The enquiry officer found Petitioner guilty of one charge, namely Charge No. 6 and submitted its report to the Vice-Chancellor. The Vice-Chancellor issued second show-cause notice to the Petitioner calling upon him to explain as to why punishment, as proposed, be not inflicted.
(3.) At this stage of the proceedings, the Petitioner approached this Court by means of the present writ petition.;