DEVI PRASAD SINGH, V.D.CHATURVEDI, J. - (1.) HEARD Sri Raghwendra Singh learned Counsel for the petitioner and Sri H.P. Gupta, learned Counsel for the respondents.
(2.) COUNTER affidavit filed today is taken on record. The petitioner, who is Professor in the Narendra Deo Krishi Evam Prodyogik Vishwavidyalaya, Kumarganj, Faizabad has approached this Court under Article 226 of the Constitution of India assailing the impugned order of suspension dated 21.6.2008 contained in Annexure No. 2 to the writ petition on the ground that the order of suspension has been passed by the Vice-Chancellor who is not competent in view of the provisions contained in Section 9 of the Uttar Pradesh Krishi Evam Prodyogik Vishvidyalaya Adhiniyam, 1958. Sub-section (3) of Section 9 of the Adhiniyam empowers the Chancellor of the University to suspend any such officer or teacher during the pendency or in contemplation of any inquiry referred to in sub­section (2).
(3.) IT has been submitted by the learned Counsel for the petitioner that it is the Board of the Management who has got powers to take appropriate decision for the purpose of suspension or disciplinary inquiry.;