- (1.) IN this appeal under clause 10 of the Letters Patent, the judgment of the learned single Judge of this Court passed on 10th July, 2001, in WP (S) No. 2365 of 2001 (reported in 2001 (3) JCR 39 (Jhr)) is under challenge.
(2.) BY this judgment, the learned single Judge has quashed and set -aside the notification, dated 12th June, 2000, issued by the Chancellor, Ranchi University, whereby he suspended the respondent; from the postof the Vice -Chancellor, Ranchi University with effect from 5th June, 2000. The learned single Judge in the operative part of the judgment under appeal has accordingly held and directed that the order of suspension stands revoked with immediate effect and that, therefore, the respondent would stand reinstated on the post of Vice -Chancellor, Ranchi University. We are informed at the Bar that in compliance with and on implementation of the said order of the learned Single Judge, the respondent actually resumed the charge of the office of the Vice -Chancellor, Ranchi University on 11th July, 2001, and is continuing to occupy the post even at present. After hearing the detailed arguments of the learned Advocate -General appearing for the appellant and Mr. S.B. Gadodia, learned Senior Advocate appearing for the respondent, we are of the considered opinion that in the facts and circumstances of this case, the impugned order dated 12th June, 2000, placing the respondent under suspension with effect from 5th June, 2000, requires review and reconsideration, but at the hands of the Chancellor himself.
(3.) THE impugned suspension order has now been in vogue for almost a -year -and -two -months, even though the term for which the respondent has been appointed as the Vice -Chancellor of the University itself would be expiring just about seven months hereafter. (The parties have told us that the respondent was appointed on this post for a period of three years in March 1999), During this period of one -year -and -two -months, eight criminal cases which had formed the basis of the arrest of the respondent in June 2000, have still not seen the light of the day. In none of these cases has the investigation/enquiry been completed so far. Charge -sheet/final -report has not been filed in any Court in any of these cases either One important fact can also not be lost sight of and, that is, that these criminal cases relate to alleged happenings and events which allegedly occurred at a point of time much prior to the appointment of the respondent as Vice -Chancellor of the University.;