DEVENDRA KUMAR UPADHYAYA,J. - (1.) Since the subject-matter of these writ petitions are intertwined, with the consent of the learned counsel appearing for the parties, we proceed to decide both the writ petitions by the judgment which follows:
(2.) Under challenge in the Writ Petition No. 8530 (SB) of 2018 is an order/letter dated 13.12.2017 whereby the petitioner has been placed under suspension. In Writ Petition No. 18472 (SB) of 2018, the charge-sheet issued to the petitioner in the departmental proceeding said to have been instituted and initiated against him, has been challenged.
(3.) Heard Sri. Alok Mishra, learned counsel appearing for the petitioner and Sri. S.P. Singh, learned counsel appearing for the Committee of Management of the Institution concerned and Sri. Sachindra Pratap Singh, learned counsel representing the Sampoornanand Sanskrit Vishva Vidhyalaya, Varanasi.;