As per case facts, Professor Ramesh Chandra, Vice-Chancellor of MSBU, initiated de-affiliation proceedings against colleges based on inspection reports revealing deficiencies. Following complaints from these colleges, a preliminary inquiry found ... prima facie substance in allegations against the Petitioner. He was suspended and a detailed inquiry found proved allegations including financial irregularities and abuse of power. After providing the Petitioner an opportunity to respond and a personal hearing, the Chancellor removed him from office. The Petitioner appealed, arguing violation of natural justice and statutory procedure. The question arose whether the termination order suffered from arbitrariness, violation of natural justice principles, or statutory non-compliance. Finally, the court found the suspension and removal were within statutory competence, compliant with natural justice, and allegations of bias or malafides were unsubstantiated. The court dismissed the Writ Petition, stating "reasonable opportunity" is contextual and does not require a full departmental inquiry.