Summary of Allegations Against the Registrar:
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Bigamy Allegation: Accused of entering a second marriage with Dr. Gurmanpreet Kaur while being legally married to Vinita Pawar, in violation of Rule 21 of the Government Employees (Conduct) Rules, 1966.
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Criminal Case by First Wife: Facing allegations under Section 498-A of IPC for cruelty against first wife, as per FIR No. 472/14 dated 6.11.2014.
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Sexual Harassment Complaint: Dr. Tanya Mander, Assistant Professor of English, succeeded in her appeal before the Punjab & Haryana High Court, which directed the accused to pay ₹3 lakh for sexual harassment.
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Financial Misconduct: Alleged misuse of university resources and financial irregularities during tenure as Registrar and Officiating Vice-Chancellor, including:
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Drawing salary of Vice-Chancellor without proper authorization.
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Misrepresentation to allot the VIP Guest House as Registrar’s residence.
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Improper Supervision of LL.D. Candidate: Violated RGNUL regulations by supervising an LL.D. candidate without proper authority.
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Favoritism in Research Supervision: Transferred Ph.D. candidates to second wife, Dr. Gurmanpreet Kaur, without consent of prior supervisors.
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Misuse of University Vehicles: Allocated an additional university vehicle (Innova) for personal use, along with the official vehicle (Ertiga).
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Administrative and Academic Irregularities: Allegations of various other serious violations requiring a detailed inquiry.
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Conduct Violations: Behavior described as lacking integrity, moral turpitude, and unbecoming of the high office held.
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Suspension and Restrictions: Suspended with immediate effect to prevent tampering with evidence and further abuse of power, barred from accessing university resources without authorization.
These allegations highlight serious misconduct, financial irregularities, and violations of university rules and regulations.
To know more, click on Office Order – Prof. Anand Pawar
