SHREE GURUMAYUM LALGOPAL SHARMA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Shri M. Hemchandra, learned counsel appearing for the petitioner and S. Rupachandra, ASG assisted by Ms. Gitanjali, learned counsels appearing for the respondent Nos. 1 and 2 as well as Shri Ch. Momon, learned counsel appearing for the respondent No. 4.

(2.) The present writ petition has been filed by the petitioner praying for setting aside the impugned Notification dated 10 -06 -2014 issued by Prof. Dipak Kumar Sharma, Chairperson, Managing Committee, Shri Radha Madhava Adarsha Sanskrit Mahavidyalaya, Nambol suspending the petitioner from his service.

(3.) 1] According to the petitioner, he was initially appointed to the post of Pracharaya (Principal) vide order dated 10 -02 -1995 issued by the President, Radha Madhava Sanskrit Mahavidyalaya, Nambol as per the resolution of the Governing Body, Radha Madhava Sanskrit Mahavidyalaya in its meeting held on 08 -02 -1995 and he had been serving in that capacity till 10 -06 -2014 when he was placed under suspension by an order of the Chairperson, Managing Committee, Shri Radha Madhava Adarsha Sanskrit Mahavidyalaya, Nambol.