- (1.) Aggrieved of the dismissal of the writ petition bearing W.P.(S) No. 1081 of 2015, handed down by the learned Single Judge, vide impugned order dated 18th May, 2015, the appellant-writ petitioner (hereinafter to be referred as the petitioner only) has filed the instant letters patent appeal in which Mr. Shivnath, learned senior advocate, has joined issue vis-a-vis lack of jurisdiction of the Registrar of the University-respondent, who, according to the learned senior advocate, had issued the order of suspension on his own without there being any decision taken by the Vice Chancellor of the University, the competent authority under the provision of Section 10, clause 18 of the Jharkhand State Universities Act, 2000 (as amended).
(2.) To verify all these aspects, the Court, on the last date of hearing, had felt the necessity of perusing the entire record, as such, Dr. Ashok Kr. Singh, Advocate, appearing for the respondent-University was directed to be ready with the complete record for perusal of the Court. He has shown the entire record to us and we have perused the same very minutely.
(3.) It is a case of gross financial irregularities committed by the petitioner, as such, a note was placed before the Vice Chancellor on 1st December, 2014 for taking suitable action. On the foot of the note, Vice Chancellor observed as under: "Since it is a matter of financial irregularities, take opinion of the University advocate.;