I.S. Tiwana, J. - (1.) The petitioner who was in the service of the Kurukshetra University as an Executive Engineer, impugns the order of the Executive Council of the University as communicated by the Registrar vide letter dated 6th Aug., 1974 (Annexure P. 12) dismissing him from service as a result of the enquiry held against him on the charges contained in Annexure P. 1 and its affirmance by the Chancellor of the University vide order dated 23rd July, 1975 (Annexure P. 35) on a wide variety of grounds. In order to appreciate the contentions raised, the following pleaded facts deserve to be noticed.
(2.) Vide charge-sheet dated 3rd May, 1974 (Annexure P. 1), nine charges were levelled against the petitioner, including those of corruption and misuse of authority as Executive Engineer resulting in huge losses to the University He was asked to submit his reply within 10 days of the receipt of the same. He was also put under suspension vide an order of the same date (Annexure P. 2). Later, an additional charge was also communicated to him pointing out that he had been indulging in private practice on payment of fees in direct violation of the rules and orders of the Vice-Chancellor in that regard.
(3.) On 10th May, 1974, the petitioner put in an application (Annexure P. 3) asking for certain documents to enable him to file a complete reply to the above-noted charge-sheet. The Registrar of the University vide his letter dated 16th May, 1974 (Annexure P. 4) asked him to clearly indicate as to which papers he wanted to see in connection with which charge. It was also mentioned in this letter of the Registrar that the papers considered relevant would be shown to the petitioner. On 24th May, 1974, he asked the University Authorities to show the Works Register for the year 1971-72 and the file of all works in progress during that year, including the rough cost of estimates of all these works and the dates of their completion, but the said request was rejected as these records were not considered relevant for purposes of the enquiry.;