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Judgment
13 paragraphs · 461 wordsS.R. Krishna Kumar, J
1 In this petition, the petitioners seek the following reliefs:-
To issue a writ in the nature of mandamus and appropriate writ or direction :
i) Quash the show cause notices No.SUM.GUVIK.AADALITA-1-2026-27-229 dated 26-05-2026 and No.SUM GUVIK.AADALITA-01- 2026-27-226 dated 26-05-2026 vide Annexure-G and G1 issued by the respondent No.2;
ii) Further directions may be issued to the respondent Nos.1 and 2 not to refer the issuance of show cause notice dated 18.06.2025 and 26.05.2026 and resolutions dated 20.12.2024 and 18.04.2026 either in service record or in any of the applications given by the petitioners to the post pf Vice-Chancellor or any other post;
iii) Further respondent Nos.1 and 2 and syndicate members should be restrained from raising this issue against the petitioners in syndicate meeting or at any forum whatsoever;
iv) Heavy cost should be imposed on respondent Nos.1 and 2 and syndicate members for misusing the power and suitable directions may be issued to set up an inquiry against the syndicate member responsible for undue harassment to the senior most professors for no fault;
v) To pass such other appropriate writ or order and may be appropriate in the facts and circumstances of the case.
After arguing the matter for sometime, learned counsel for the petitioners submits that petitioners would submit their reply along with documents, if any, to the respondents by tomorrow i.e., 05.06.2026 and the respondents may be directed to consider the same and take appropriate decisions/pass appropriate orders as expeditiously as possible and in the meanwhile the respondents may be directed not to take any precipitative steps against the petitioners.
Per contra, learned counsel for the respondents submits that if the petitioners submits a reply along with documents, if any by tomorrow i.e., 05.06.2026, the concerned respondent shall consider the same and take appropriate decision/pass appropriate orders on or before 12.06.2021 and in the meanwhile the respondents shall not take any precipitative steps against the petitioners.
In view of the aforesaid facts and circumstances and submissions made by both sides, I deem it just and appropriate to dispose of this petition directing the petitioners to submit reply to the impugned show cause notices at Annexures-G and G1 dated 26.05.2026 along with relevant documents, if any, to the respondents by tomorrow i.e., on 05.06.2026. If the petitioners submit such replies along with relevant documents, if any, to the respondents, the concerned respondents shall consider the same and pass appropriate orders/take appropriate decision on or before 12.06.2026.
In addition thereto, without prejudice to the rights and contentions of the parties, the respondents shall not take any precipitative steps/action against the petitioners, till it passes appropriate orders/takes appropriate decision as stated supra.
Subject to the aforesaid directions, petition stands disposed of.