- (1.) The petitioner is praying for issuance of writ of certiorari or any other writ, direction or order in the nature of writ of certiorari for quashing the order dated 08.01.2004 issued by the Chancellor and appellate authority of the Goa University, confirming the order passed by the Goa University by adopting Resolution dated 21.03.2003 thereby awarding penalty of compulsory retirement from service to the petitioner with effect from 29.03.2003.
(2.) The petitioner was holding the post of Deputy Registrar in Examination Division at Goa University since 31.08.1990. He took over as Controller of Examinations of Goa University on 16.07.1991. There was an incidence concerning alleged mal practice at the examination of M.A. Sociology held in April 1995 in case of one student by name Rajesh Dessai. It is alleged that three answer books concerning papers SC-4, (Philosophical Science Method) SC-6, (Social Stratification) and SC-7 (System and Theory of Kinship) of the Masters of Arts, Sociology examination held in April 1995 in case of one Rajesh P. Dessai, a student who had appeared for the said examination, were substituted. The said answer books, duly assessed by the examiners appointed by the Goa University, were allegedly substituted by fabricating and forging the signatures of the Examiners and Investigators by new set of answer books having highly inflated marks against such lower marks which have really been obtained by said Shri Rajesh P. Desai. At the relevant time, petitioner was holding additional charge of the post of Registrar, Goa University during the period from 26.07.1995 to 29.08.1995. During the relevant period, the charged officer No. 1 Shri S.R. Phal was Reader in Sociology Department of Goa University and he was appointed as Chairman of Board of Examiners in respect of final examinations held in April 1995.
(3.) The Charged Officer No. 2 is the petitioner U.S. Parab. He was working as Controller of examinations and heading the Examination Division of the University. On the crucial date i.e. on 29.07.1995 and onwards, he was acting as Registrar of the University since the regular incumbent had gone on leave.;