LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [1] 

IN THE HIGH COURT OF PUNJAB HARYANA AT CHANDIGARH

Sr. No.479 

(1)  LPA-1067-2015(O&M)

Dr. Neeraj Kumar      ......Appellant

Versus

National Institute of Pharmaceutical Education & Research (NIPER) and

others                                      .....Respondents

(2) LPA-1981-2016(O&M)

Dr. Neeraj Kumar ......Appellant

Versus

National Institute of Pharmaceutical Education & Research (NIPER) and 

others 

.....Respondents

Date of Decision: 06.11.2025

CORAM:  HON'BLE MR. JUSTICE ASHWANI KUMAR MISHRA

HON'BLE MR. JUSTICE ROHIT KAPOOR

Present Appellant-Dr. Neeraj Kumar in person.

Mr. Alankrit Bhardwaj, Advocate for respondent-National 

Institute of Pharmaceutical Education & Research (NIPER).

Mr. D.S. Patwalia, Senior Advocate assisted by 

Ms. Shehar Navjeet Singh, Advocate as Amicus Curiae.

****

ASHWANI KUMAR MISHRA, J. (Oral)

1. These abovesaid two appeals have been heard at length by us

on different occasions from time to time and on our request Mr. D.S.

Patwalia, Senior Advocate has assisted this Court as Amicus Curiae. This

was necessary as the appellant-Dr. Neeraj Kumar was appearing in person

and was not familiar with procedures and laws. Accordingly, the appeals

are heard with the assistance of the Amicus Curiae.

2. When the matter was heard on 19.09.2025, this Court passed

the following order:-

“

This matter has been heard at some length. Shri D. S. Patwalia,

learned Senior Counsel has appeared as Amicus Curiae on the

request of the Court and has placed facts at length. Prima facie, we

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [2] 

are of the view that impugned action of the NIPER has caused

injustice to the appellant. One of the primary reason for our coming

to this conclusion is that out of five charges, which formed the basis

of   impugned   action   of   compulsory   retirement   as   a   means   of

punishment, the only substantial charge against him is of harassing

the Scheduled Caste (SC) student. It has come on record that the

concerned SC student has, in fact, stated that he has no grievance

against the appellant and he has also completed his PhD (Doctor of

Philosophy) under the appellant. It has also come on record that the

SC student has in fact filed a writ petition against the Head of

Department (HOD) making allegations against him. It is the same

HOD who was the complainant in the other four charges levelled

against the appellant. 

The   Grievance   Redressal   Mechanism   has   already

found that the charges against the appellant did not merit any action.

Respondent(s)-NIPER, however, has taken a stand that the forum of

Grievance Redressal itself was not competent to go into this issue. 

We   are  not   much   impressed   by   such   stand   of   the

respondent(s)- NIPER. It is at this stage that we deem it appropriate

to adjourn the matter as learned counsel for the respondent-NIPER,

on instructions from the Director, states that NIPER is willing to

reconsider the matter in its next Board meeting. He also informed

that a new Director has since joined. The Director also happens to

be   the   Chairman   of   BOD.   We   see   no   reason   as   to   why  the

Director/Chairman cannot examine the grievance of the appellant in

a just and fair manner without being influenced by the impugned

action. We also provide that the then HOD who is now a member of

the Board shall recuse himself from the proceedings of the Board

when this matter is taken up. This liberty is being granted to the

NIPER as the Court would not like to interfere in the affairs of a

premier educational institution at the first instance and would give

an opportunity to the Institution to re-visit the matter, at its own

level. 

Adjourned to 28.10.2025. 

Counsel for the respondent(s)-NIPER shall produce the

decision taken by the Board in a sealed cover. 

A copy of this order be placed on the file of connected

case.” 

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [3] 

3. Thereafter, when we heard the matter on 28.10.2025, this

Court passed the following order:-

After hearing counsel for the parties, the matter was

adjourned for today in order to enable the employer to re-visit the

matter, at its own level, in view of the observations made by this

Court. 

Today, when the matter is taken up, learned counsel for

the respondent-employer points out that the matter was discussed in

the last meeting of the Board of Directors but no final decision could

be taken. Accordingly, he seeks adjournment on the ground that

some more time is likely to be taken for the purpose. 

The prayer made by Shri Bhardwaj, on behalf of the

employer, is strongly opposed by the appellant, who appears in

person. 

Mr. Patwalia, who is appearing as Amicus Curiae on

the   request   of   the   Court,   is   also   of   the   view   that  the   issues

highlighted ought to be addressed by the employer. He also submits

that considerable time has already been allowed to the employer for

such purpose. 

Considering the above, we are of the view that the

respondent employer shall re-visit the matter, in terms of earlier

order, in the next Board meeting and place the decision before the

Court by way of an affidavit of the Director concerned. As we are

informed that 30th October, 2025 is the next date of meeting of the

Board   of   Directors,   we   direct   that   this   matter   be   listed   on

06.11.2025. 

Photocopy of this order be placed on the connected

file. 

4. Today, when the matter is taken up, Mr. Alankrit Bhardwaj,

learned counsel appeared for respondent-NATIONAL  INSTITUTE   OF

PHARMACEUTICAL EDUCATION & RESEARCH (hereinafter re ferred

to as ‘NIPER’), has placed before the Court minutes of meeting dated

30.10.2024 of NIPER, as per which,  the Board has come to the conclusion

that   the   decisions   previously   taken   in   the   matter   do   not   require   any

interference. In that view of the matter, we are left with no option but to

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [4] 

proceed to examine the matter on merits.

5. Out of the above-said two appeals, LPA No.1067 of  2015,

arises out of an order passed by the Ld. Single Judge dated 22.04.2015 in

CWP No.25971 of 2013, whereby the learned Single Judge has dismissed

the said writ petition of the appellant by observing that it is not possible to

hold that the penalty awarded to appellant is grossly disproportionate to the

charges, so as to shock the conscience of the Court, thereby warranting

interference in exercise of power of judicial review.

6. In CWP No.25971 of 2013, the petitioner had challenged the

order dated 14.11.2013, annexed as Annexure P-24 with that writ petition,

passed by the Appellate Authority whereby the petitioner has been ordered

to be compulsorily retired while partly allowing the appeal and substituting

the punishment of removal from service awarded by the Director, National

Institute of Pharmaceutical Education & Research(NIPER), Sector 67, SAS

Nagar, Mohali, Punjab. The order passed by the Director, NIPER imposing

the penalty of removal from service as well as the charge-sheet dated

16.11.2011, issued to the appellant, were also impugned in this writ. The

enquiry report dated 28.01.2013, on the basis of which disciplinary action

has been taken against the appellant, was also a subject matter of challenge

in the writ.

7. So far as the other appeal i.e. LPA-1981-2016 is concerned, the

order under challenge herein is dated 26.08.2016, passed by the learned

Single Judge in CWP No.26368 of 2015. The prayer in the said writ petition

was to quash the order dated 08/13.09.2011, which is a communication to

the appellant that his case for renewal of contract in Career Advancement

Scheme shall be considered by a Special Committee and till such time, his

services will continue. The petitioner also laid challenge to the experience

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [5] 

certificate issued to him on 14.08.2015, on the ground that the same is not

consistent   with   the   resolution   passed   by   the   Board  of   Governors   on

02.08.2011. The said writ petition has been disposed of by stating that the

issues raised therein do not survive for consideration, as the appellant no

longer an employee of the respondents. The writ court also observed that if

the petitioner succeeds in the earlier writ petition, he would always be at

liberty to approach this Court for necessary relief. Reserving this liberty and

also reserving liberty to the respondents to urge all the contentions, the writ

petition has been disposed of.

8. Since both the matters are in respect of the same appellant and

arise out of the same cause of action, therefore, both these two appeals have

been clubbed together and are being disposed of by this common judgment.

9. In order to deal with the controversy involved in the present

matter, it would be appropriate to refer to some of the background facts.

10. The   appellant-Dr.Neeraj   Kumar   came   to   be   appointed   as

Assistant Professor on ad-hoc basis on 14.07.2003 in the respondent-NIPER

and his services were subsequently regularized for a period of five years on

contract basis w.e.f. 29.07.2003 vide order dated 22.07.2004. The period of

five years was satisfactorily completed by the appellant on 28.07.2008. The

claim of the appellant was that he became entitled to higher grade, but as the

Selection Committee was not formed, therefore, the appellant alongwith

other got extension as Assistant Professor for a period of six months or till

31.01.2010.   The   Selection   Committee   was   ultimately  constituted   on

29.01.2009.   The   appellant   was   called   for   the   interview   and   he   was

examined. The recommendation of the Selection Committee however was

not immediately made known. It transpires that the appellant raised a

representation questioning the constitution of Selection Committee on the

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [6] 

ground that such Selection Committee was not as per Clause 3.6 of the

NIPER Statutes. As would be apparent from the facts noticed hereinafter,

this objection to the Constitution of the Selection Committee has ultimately

led to series of actions culminating in the impugned action.

11. The respondent-NIPER has been established under the National

Institute of Pharmaceutical Education & Research Act, 1998 (hereinafter

referred to as “the Act”). A notification has been issued by the Department

of Chemicals and Petrochemicals, Ministry of Chemicals and Fertilizers

Govt. of India on 30.10.2003, notifying the statutes of NIPER. Clause 3.6 of

the NIPER Statutes refers to the Selection Committee. The quorum has been

specified as 50% of the total strength of the members. In addition, the clause

provides that Selection Committee for appointment to the posts specified

shall be prescribed in the table appended the NIPER Statutes. The Selection

Committee for Assistant/Associate Professor consists as under:-

“3.6  Selection Committee

Quorum:50% of the total strength of the members in addition to the

chairman.

There shall be selection committees for making recommendations for

the   appointment   to   the   post   of   the   Professors,   Associate   Professors.

Assistant Professors, Registrar, Principal Library and Information Officer,

Principal Scientific Officer and other posts. The Selection Committee for

appointment to the posts specified in column 1 of Table 1 below shall

consist of the persons specified in the corresponding entry in column 2.

TABLE

(1) (2)

Professor/Associate

Professor/Assistant Professor

-Chairman:   An   eminent

Scientist/Academician/Professional/

Technologist nominated by the Board.

-One   academician   scientist   of   repute

nominated by the Board.

At   least   two   external   experts   in   the

respective specialization to be nominated

by the Director.

-Director, Ex-officio.”

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [7] 

12. The objection of the petitioner in the representation was that

in addition to the members of the Selection Committee specified in Clause

3.6 of NIPER Statutes, two other persons had also participated in the

Selection   Committee,   namely,   Professor   Saranjeet   Singh,   Dean   and

Professor   Arvind   Kumar   Bansal,   Head   of   the   Department.   The

representation submitted by the petitioner came to be rejected by a

Committee  of NIPER  vide  order dated  21.12.2009,  wherein  it  was

admitted that persons in addition to Clause 3.6 had participated in the

Selection Committee. The Committee was of the view that when the

Selection Committee met it, also had the members of Contract Review

Committee   and,   therefore,   the   Dean   and   Head   of   Department   also

participated. The Committee which rejected the objection of the appellant

consisted of officers other than the members of Selection Committee.

Importantly,   it   transpires   that   the   Selection   Committee   had   in   fact

recommended the renewal of term of the appellant by a period of five

years. The Selection Committee had also recommended promotion of the

appellant to the Associate Professor from the post of Assistant Professor.

The recommendation of the Selection Committee came to be considered

by the Board of Governors in its 54

th

 meeting. The recommendation of the

Selection Committee was in respect of the 12 faculty members including

the appellant. The Board of Governors in its meeting dated 02.08.2011

decided to implement the recommendation of the Selection Committee in

respect of 10 out of those 12 members excluding the appellant and one

Dr.Parikshit Bansal. According to the appellant this was on account of

malice on part of the then Dean and the Head of Department, whose

inclusion   in  the   Selection   Committee   had   been   objected   to   by  the

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [8] 

appellant with which they felt annoyed.

13. The   respondent-Institute   intimated   the   appellant  that   the

recommendation of the Selection Committee with regard to renewal of

contractual   appointment   and   promotion   under   Career  Advancement

Scheme will be reviewed by a Special Committee and till such time his

services will continue. In this communication of the respondent dated

8/13/09/2011, the appellant was only informed that his services will

continue but no reference was made to the recommendation of the

Selection   Committee   which   earlier   met   on   29.10.2009  and   had

recommended the promotion and renewal of appellant.

14. The   appellant   challenged   the   decision   of   the   Board   of

Governors dated 02.08.2011 by filing writ petition No.19277 of 2011,

which ultimately came to be dismissed as having become infructuous. It

further transpires that on 10.11.2011, a complaint was made by the

appellant alleging violation of the NIPER Statutes in appointing the

Registrar of NIPER. What followed thereafter was that the appellant filed

yet another writ petition i.e. CWP No.18789 of 2011, challenging the

re-constitution of the Senate on the ground that NIPER Statute was not

followed.

15. The   writ   petition   filed   by   the   appellant   questioning   the

constitution of Senate came to be allowed by the learned Single Judge of

this Court on 07.12.2012, after referring to the provisions contained in the

Act and the Statutes. Learned Single Judge held that the constitution of

Senate of NIPER was not as per the provisions of the Act and the same

was required to be re-notified after making necessary corrections. A

further direction was issued to the respondent-Institution to follow the

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [9] 

directions as a rule while dealing with their officials.

16. The appointment of Registrar of NIPER challenged in CWP

No.4658 of 2012, filed by Dr. Parikshit Bansal and the appellant, came to

be quashed by the learned Single Judge vide order dated 30.11.2012.

17. Aggrieved by the orders of the learned Single Judge setting

aside the constitution of Senate and the appointment of the Registrar, the

respondent-NIPER filed LPAs, including an LPA filed by the Registrar.

LPA-682-2013 arising out of the judgment of the learned Single Judge,

setting aside the constitution of the Senate came to be disposed of in view

of the stand taken by the respondent-NIPER that Board of Governors had

decided to implement the judgment of the learned Single Judge. The order

passed by the Division Bench in LPA-682 of 2013, dated 29.05.2013, is

reproduced hereunder:-

“1. Learned counsel for the appellants states that the issue

raised in the letters patent appeal has been considered by the Board of

Governors   and   principally,   it   has   been   decided   to   implement   the

judgment of the learned Single Judge.

2. In   view   thereof,   he   states   that   the   appeal   has   been

rendered infructuous and may be disposed of as such. However, it has

been stated that if may be kept open to the appellants to file an

application for revival of the appeal in case the instructions so received

by him are not correct.

3. Ordered accordingly.”

18. The LPA filed by the respondent-NIPER, challenging the

setting aside of the appointment of the Registrar was dismissed as

withdrawn, while the appeal filed by the Registrar was allowed vide

judgment and order dated 03.05.2023.

19. We are further informed that on the basis of the complaints

made by Dr. Parikshit Bansal and also the appellant with regard to

illegalities committed by the officials of respondent-NIPER, a CBI probe

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [10] 

was ordered in the affairs of the Institution vide first information report

registered by CBI on 14.01.2016 at Police Station Chandigarh bearing

No.RCC-HG/2016/A/0005. The complainant in this FIR was Dr. Parikshit

Bansal. While the investigation was going on, the services of Registrar

were regularized on 12.04.2017 on account of the interim protection

granted in the LPA allowing the Registrar to continue.

20. Reference to the above facts is necessitated in order to

appreciate the appellant’s contention that impugned action against him

was actuated by malice apparent on face of record and only because

lawful grievances were raised by him against the management by moving

representations and filing of writ petitions that the impugned action was

taken against him.

21. The initiation of proceedings against the appellant emanates

from the complaints made by Dr. A.K. Bansal, Professor and Head of the

Department,   Pharmaceuticals   NIPER   dated  11.02.2009,  29.02.2009,

16.07.2010, 06.08.2010 and 24.11.2010. What is worth mentioning is that

all these complaints have come into effect after the meeting of the

Selection Committee was held on 29.10.2009 and recommendation was

made for extending the term of appellant and also his promotion to the

post of associate Professor. Till such time, the meeting of the Selection

Committee was held, there was not even a single complaint against the

appellant by anyone, including Dr. A.K. Bansal. It is in this context that

the representation made by the appellant, regarding constitution of the

Selection Committee on the ground that such Committee was not in terms

of Clause 3.6 of the NIPER Statutes assumes significance.

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [11] 

22. The complaints made by Dr. A.K. Bansal, Head of  the

Department of Pharmaceuticals, ultimately led to initiation of disciplinary

action against the appellant in which the appellant was charged with

following five Charges/Articles:-

“Charge-1

(Article 1) That Dr. Neeraj Kumar while working as

Assistant   Professor   in   National   Institute   of   Pharmaceutical

Education & Research (NIPER), Sector-67, S.A.S. Nagar (Mohali),

Punjab-160062 used unacceptable and derogatory words against

seniors thus indulging in insubordination and misbehavior thereby

contravening the provisions of Rule 3(1) (iii) and 3 A(a) of the

CCS(Conduct) Rules, 1964 as made applicable to NIPER.

Charge-2

(Article 2) That Dr. Neeraj Kumar while working as

Assistant   Professor   in   National   Institute   of   Pharmaceutical

Education & Research (NIPER), Sector-67, S.A.S. Nagar (Mohali),

Punjab-160062 refused to allow benefit of departmental course PE-

620 and PE-820 to Pharmaceuticals Ph.D. students thus violating

Rule 3(1) (iii) of the CCS(Conduct) Rules, 1964 as made applicable

to NIPER.

Charge-3

(Article 3) That Dr. Neeraj Kumar while working as

Assistant   Professor   in   National   Institute   of   Pharmaceutical

Education & Research (NIPER), Sector-67, S.A.S. Nagar (Mohali),

Punjab-160062 was responsible for harassment of one Scheduled

Caste student Mr. Prasad Pawar, thus violating Rule 3(1) (ii) and

3(1) (iii) of the CCS(Conduct) Rules, 1964 as made applicable to

NIPER.

Charge-4

(Article 4) That Dr. Neeraj Kumar while working as

Assistant   Professor   in   National   Institute   of   Pharmaceutical

Education & Research (NIPER), Sector-67, S.A.S. Nagar (Mohali),

Punjab-160062 threatened Prof. A.K.Bansal, Head, Department of

Pharmaceuticals of dire consequences thus contravening Rule 3(1)

(ii) and 3(1) (iii) of CCS(Conduct) Rules, 1964 as made applicable

to NIPER.

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [12] 

Charge-5

(Article 5) That Dr. Neeraj Kumar while working as

Assistant   Professor   in   National   Institute   of   Pharmaceutical

Education & Research (NIPER), Sector-67, S.A.S. Nagar (Mohali),

resorted to unacceptable behavior, insubordination, vitiating the

atmosphere of the department, disrupting academic activities and

levelling   false   and   baseless   allegations   against   seniors   thus

contravening Rule 3(1) (ii) and 3(1) (iii) of CCS(Conduct) Rules,

1964 as made applicable to NIPER.19.”

23. The inquiry against the appellant has been conducted by one

Shri B.L. Jangira, wherein except for charge no.4, all other charges were

found proved against the appellant. The inquiry report dated 28.01.2013 is

on record as Annexure P-17.

24. So far as the first article of charge against the appellant of

indulging in insubordination and misbehavior thereby contravening the

provision of the CCS (Conduct) Rule, 1964 is concerned, the basis of

such charge is the complaint made by Dr. A.K. Bansal. The charge of

insubordination, referred to above, was based upon an e-mail sent by the

appellant   dated   28.06.2011   wherein   the   appellant   allegedly   used

unacceptable and derogatory words against the senior officers. The e-mail

sent by the appellant dated 28.06.2011 is on record wherein the appellant

had   raised   various   grievances   against   the   respondent-NIPER   and

contained following expression:-

“It is very shameful that so-called top officers……..”

25. The entire basis for the first charge against the appellant is the

contents of the aforesaid e-mail. Apparently, the appellant had raised

objection to removal of one Dr. Nilanjan Roy from the post of Associate

Professor and since the action of the respondent-NIPER was not as per

law, as such, the appellant stated that the action of the senior officers of

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [13] 

respondent-NIPER was shameful. It is this charge which constitutes one

of the basis for taking the action  of removal against the appellant.

26. So far the second charge is concerned,  the allegation was that

the appellant had refused to allow the benefit of departmental course

PE-620 and PE-820 to Pharmaceutics, Phd. Students. In respect of this

charge, the appellant had contended that none of the Phd. Students had

ever raised any such grievance, nor any Phd. Students had come forward

to support such accusation during the course of departmental enquiry.

Notwithstanding the same, the charge was treated to have been proved.

27. Before referring to charge no.3, we deem it appropriate to

take note of Charge No.5, which again is with regard to unacceptable

behavior, insubordination and vitiating the atmosphere of the department,

resulting in destruction of academic ethics. The basis of this charge is also

the complaint of the Head of Department, Professor A.K. Bansal. What

was relied upon by respondent-NIPER in support of this charge was yet

another e-mail sent by the appellant wherein he had raised grievance

against the institute.

28. Article No.3 of the statement of charge relates to allegation of

harassment of one scheduled caste student, namely, Mr. Prasad Pawar. In

respect of this charge, it is worth noticing that the student Mr. Prasad

Pawar never made any complaint against the appellant and he had

submitted an affidavit on 06.02.2012, clearly denying the substance of

charge levelled against the appellant with regard to harassment meted out

to him. As a matter of fact, Mr. Prasad Pawar had submitted his Ph.D

thesis under the supervision of the appellant and the same was ultimately

accepted also. Mr. Prasad Pawar had also filed a writ petition i.e. CWP

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [14] 

No.25363 of 2014 making serious accusations against Dr. A.K. Bansal,

the then Head of the Department.

29. In the writ petition, Mr. Prasad Pawar had alleged that on

account of harassment meted out to him by Dr. A.K. Bansal, he could not

submit his Ph.D thesis and this Court extended the time for submission of

the thesis. It is thereafter, that the thesis of Mr. Prasad Pawar was

submitted under the supervision of the appellant.

30. Notwithstanding the fact that the complainant himself had

submitted an affidavit which clearly exonerating the appellant of the

charges levelled against him, with regard to harassment meted out to Mr.

Prasad Pawar, as well as the fact that his thesis was submitted under the

appellant’s supervision and the writ petition was actually filed against the

complainant Dr. A.K.Bansal, yet in the enquiry proceedings, this charge is

found to be proved against the appellant.

31. When the articles of charge are taken in its entirety and the

evidence is considered in the light of the peculiar facts of the present case,

where the appellant had made various complaints and made representation

against the action of Dr. A.K.Bansal, we find that the report of the enquiry

officer and the decision of NIPER to impose major punishment upon the

appellant   was   wholly   uncalled   for   and   was   bereft   of  any   legally

sustainable material.

32. Although, Mr. Bhardwaj, learned counsel appearing for the

respondent-NIPER has attempted to invite our attention to the enquiry

report in order to submit that apart from Professor A.K.Bansal, other

faculty members had also deposed in the enquiry against the appellant,

but we are not inclined to give much weightage to such submission of

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [15] 

learned counsel, inasmuch as, in the facts of the case, we find that the

complaints against the appellant were essentially lodged by the Dr.

A.K.Bansal, soon after the appellant had challenged his action. The facts

of the case record shows that many of the actions of the respondent-

NIPER, were found to be in teeth of the applicable provisions and the

constitution of Senate was also set aside by this Court. The complaints

made by the appellant alongwith Dr. Prakshit Bansal also resulted in

initiation of CBI probe and led to lodging of an FIR by the CBI.

33. There is enough material on record to show that the appellant

had been objecting to the action of the respondent-NIPER, on the ground

of it violating the provisions of applicable law. The complaints made by

the appellant were found to have substance and many of such actions

were also set aside by the Court. This is clearly reflected from the

following material:-

(i) Clause 3.6 of the NIPER Statute provided for constitution

of the Selection Committee which consisted of 05 members but in fact seven

members had participated. It is, therefore, clear that the constitution of the

Selection  Committee   was   not   in   terms   of   the   statutes.   No   exception,

therefore, could have been taken by the respondents to the representation

made   by   the   appellant   questioning   the   constitution  of   the   Selection

Committee. 

(ii) The constitution of the Senate was also challenged by the

appellant by filing the writ petition in the year 2011, which ultimately came

to be allowed and the respondents had to reconstitute the Senate.  

(iii) Till the time, such representation was made by the appellant

neither there existed any complaint with regard to his working nor any

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [16] 

accusation was otherwise made against him. 

(iv)  Charges levelled against the appellant have otherwise been

examined by us on merits and we find that the conclusions drawn by the

respondents holding the appellant guilty in respect of charges levelled

against him are wholly unsustainable for the following reasons:-

(A)  So far as the charge of harassment against Mr. Parsad

Pawar is concerned, there was no accusation by him and rather Mr.

Parsad Pawar had submitted an affidavit clearly exonerating the

appellant of the accusation made against him. Mr. Parsad Pawar had

also not appeared in the inquiry to support the charge. We are

shocked to note that when the complainant himself had exonerated the

appellant of the charge of harassment and had actually accused the

Head of Department Dr. A.K. Bansal, how and on what basis, the

appellant could have been held guilty of charge No.3. 

(B) So   far   as   the   charge   of  refusal  to  allow   benefit  of

departmental course to Ph.D students is concerned, none of the Ph.D

students had ever come forward to support such charge during the

course   of  inquiry.   Even  in  its   absence,   the   Inquiry  Officer  has

proceeded to prove the charge. 

(c)  In  respect  of  Article  Nos.1  and  5,   we  have   already

noticed that the only basis to implicate the appellant was Dr. A.K.

Bansal, Head of the Department, whose inclusion in the Selection

Committee was objected to by the appellant. Interestingly, the only

other   person   to   support   the   charge   of   insubordination   is   Prof.

Saranjeet Singh, whose inclusion in the Selection Committee was also

objected   to   by   the   appellant.   Even   otherwise,   we   find   that   the

accusations contained in Article Nos. 1 and 5 relying upon the email

sent   by   the   appellant   was   not   serious   enough   to   even   warrant

imposition of a minor punishment much less any major punishment

when otherwise there existed no material to support such charge. It

appears   that   the   senior   officers   of   the   respondent-NIPER   were

enraged against the appellant, as he had acted as a whistle-blower

and had objected to the actions of the respondent-NIPER in breach of

applicable provisions of law.

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [17] 

34. We are persuaded to take such view as we find that till the time

when the appellant raised the objections against the constitution of the

Selection Committee, there were no accusations ever made against him.

What  is unusual  to note  is  that  though  the  Selection Committee had

recommended the extension of the appellant and also his promotion, but

such   recommendation   was   not   accepted   by   the   Board   of   Governors

apparently, as in the intervening period complaints made by the appellant

had come to the knowledge of the respondent-NIPER resulting in non-

acceptance of the recommendations of Selection Committee.

35. We are further pained to note that even after the order of

termination   was   passed   against   the   appellant   by   the  Director,   Rapid

Grievance Redressal Committee was constituted to look into the grievance

of the employees and ex. employees, where the appellant also raised his

grievance.   The   Rapid   Grievance   Redressal   Committee  examined   the

grievance   of   the   appellant   and   made   the   following   conclusions   and

recommendations in its report:-

“Conclusions and recommendations:-

“It   is,   therefore,   suggested   that   appropriate   authority   may   re-

consider the decision to resolve the grievances by implementing the

recommendation of the expert committees dated 29.10.2009 i.e. the

expert   committee   recommended   to   renew   his   contract  and   also

recommended for promotion to the post of Associate Professor, in

order to meet the ends of justice and to boost the confidence of the

staff especially the faculty members. Further though the committee

mentioned that the charges levelled against Dr. Neeraj Kumar are

not strong enough to invoke major penalty clause under disciplinary

rules and not have been proved with evidence as the conclusion of

the   enquiry   officer.   Thus,   a   proper   justice   will   be  met   by

implementing   the   expert   committee   recommendations   and

accordingly the decision may be taken by the appropriate authority

on these issues.”

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [18] 

36. The   recommendation   of   the   Rapid   Grievance   Redressal

Committee has also not been followed by the respondent-NIPER on the

ground that the redressal Committee had transgressed its authority. The

redressal Committee has also been disbanded. This shows the utter hostility

worn by the senior officers of respondent-NIPER against the appellant and

all sensible voices have been rudely crushed.

37. When the matter was heard on the previous occasion by us, we

found that the charges levelled against the appellant were not sustainable,

but   as   the   respondent-NIPER   is   a   premier   institute,  we   extended   an

opportunity   to   the   institution   to   make   a   dispassionate   assessment   of

appellant’s claim afresh, so that, no injustice is meted out to him. Repeated

opportunities have been extended by this Court, in this regard which have

fallen on deaf ears and an adamant approach still prevails on part of the

respondent-NIPER. It is in this context that we are called upon to adjudicate

the matter on merits. 

38. We may, at this stage,  note that though serious allegations are

made in the writ petition against the Head of the Department and the dean,

however they have not been impleaded in their personal capacity, as such,

we do not wish to say any further on the conduct of the officer(s). However,

we find that malice in law is apparent on record and, therefore, we cannot

shut our eyes to the gross injustice meted out to the appellant. The order of

termination passed on the basis of the inquiry report by the Director,

therefore, cannot be sustained for the reasons recorded herein above. The

punishment  was,  otherwise,  modified to  compulsory  retirement by  the

appellant authority, which too cannot be sustained for the reasons recorded

hereinabove.

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [19] 

39. In the facts and circumstances of the case, we find that none of

the charges were even remotely proved against the appellant and, therefore,

the punishment of compulsory retirement is also unsustainable. The first

LPA succeeds and is accordingly allowed. The judgment of learned Single

Judge dated 22.04.2015 is set aside. The writ petition filed by the appellant

i.e. CWP No.25971 of 2013 is consequently allowed. The punishment order

passed by the appellate authority of compulsory retirement is set aside. The

appellant is directed to be reinstated in service forthwith. Since the Statutes

initially provided only for contractual appointment, but all other faculty

members have been allowed to continue, consequent upon amendment in the

Statutes   permitting   such   employees   to   continue   till  the   age   of

superannuation, as such, the appellant shall be reinstated forthwith and shall

be allowed to continue on the post of Assistant Professor. The claim of the

appellant for further promotion to the post of Associate Professor and,

thereafter, Professor will also be accorded consideration in terms of the

Statutes   by   treating   his   working   to   be   continuous   and   uninterrupted.

However, as the appellant has actually not worked, he would not be entitled

to any salary for such period.

40. In the facts and circumstances of the present case, we also

impose a costs of Rs.10 Lacs upon the respondent-NIPER, to be paid to the

appellant, for the unjust treatment meted out to the appellant, which has

caused harassment and victimization for the appellant for a period of nearly

10  years.   It   will  be  open   for   NIPER  to  conduct  an  enquiry  and  fix

responsibility in the matter and recover the cost from the person responsible.

We also record our appreciation for the valuable assistance rendered to the

Court by Mr. D.S. Patwalia, Senior Advocate(Amicus Curiae) assisted by

Ms. Shehar Navjeet Singh, Advocate. 

LPA-1067-2015(O&M) and LPA-1981-2016 (O&M)      [20] 

41. Pending   application(s),   if   any,   is/are   also   disposed   of

accordingly.

42. A photocopy of this order be placed on the file of another

connected case.

[ASHWANI KUMAR MISHRA]

JUDGE

[ROHIT KAPOOR]

JUDGE

November 06, 2025

Anjal/Rajesh

Whether speaking / reasoned  : Yes  /       No

 Whether Reportable : Yes  /       No