S.J. Mukhopadhaya, J. - (1.) THE petitioner has challenged the order of suspension -cum -chargesheet dated 16th September, 1999 issued by the order of Vice Chancellor, Birla Institute of Technology, Mesra, Ranchi -'B.I.T.' for short. The petitioner has also challenged the letter dated 8th October, 1999, whereby and whereunder, the 5th Respondent: Satish Bakshi, Advocate, Ranchi has been engaged us one man enquiry committee to conduct the enquiry.
(2.) THE ground taken by the petitioner to assail the order of suspension -cum -chargesheet is that the order is without jurisdiction and has been issued because of bias on the part of the Respondents. The case of the petitioner is that he was appointed as an Assistant Professor on 16th September, 1971 with seven advance increments in the B.I.T., Mesra. It was declared as a deemed University by the Central Government on 28th August, 1986. He has unblemished career and clean service record throughout his service period, but for the reasons best known to the Respondents he was not granted any promotion to higher post.
(3.) A writ petition CWJC No. 781/96 (R)was filed by the petitioner for promotion wherein he highlighted the illegalities and high -handedness of the Respondents as also the other arbitrary action. In the meantime, the petitioner had to suffer as his son and daughter were harassed in the matter of admission in B.E. Course In B.I.T., Mesra, Ranchi. The son being harassed had also to move before the Court in CWJC No. 2826/94 (R), whereinafter a contempt petition was filed, thereafter the son of the petitioner was admitted.;