S.J.MUKHOPADHAYA, J. - (1.) THE petitioner has challenged the notification dated 12th June, 2000 issued by Honble Chancellor, Ranchi University whereby and whereunder the petitioner was suspended having arrested on 5th June 2000 in connection with Vigilance P.S. Case No. 28/95 and 29/95 and having remanded to Judicial custody with effect from 5th June, 2000. The order of suspension was given ef -feet from 5th June, 2000.
(2.) THE petitioner was a professor of Ranchi University as also Dean, Students Welfare. He was made a member of screening committee to scrutinise the appointments made in the teaching and non -teaching cadre, of newly converted constituent colleges. The said committee after inspection of colleges submitted its report to Inter University Board. Subsequently two vigilance cases were registered against the members being Vigilance P.S. Case No. 28/95 and 29/95. The aforesaid vigilance case while remained pending the petitioner superannuated from the services of University on 31st December, 1997. Subsequently, inspite of pendency of criminal cases the Honble Chancellor vide Notification dated 3rd March, 1999 was pleased to appoint the petitioner as Vice -Chancellor, Ranchi University, Ranchi.
(3.) THE petitioner while functioning as Vice -Chancellor Ranchi University was taken into custody on 5th June, 2000 in pursuance of vigilance P.S. Case No. 28/95 and 29/95 for the offences under Sections 467, 468, 471, 477A, 420, 201, 120B l.P.C. and Section 5(1)(d) read with 5(2) corresponding to Section 13(1)(d) and 13(2) of the P.C. Act.;