UNIVERSITY OF DELHI Vs. SHASHI KIRAN

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) These appeals by the University of Delhi ('the University', for short) are directed against the judgment and order dtd. 24/8/2016 passed by the Division Bench of High Court of Delhi at New Delhi in Letters Patent Appeals (LPA Nos.410-414, 416-418, 558, 594, 667, 672 and 780 of 2014; 554, 606, 607, 608, 609, 610, 615, 616, 617, 618, 619, 622, 623, 624, 625, 626, 627, 628, 629, 632, 633, 635, 636, 637, 638, 639, 640, 641, 642, 643, 644, 645, 646, 647, 648, 650, 651, 653, 654, 655 of 2014 and other connected appeals) which in turn had challenged the decisions of the learned Single Judge of the High Court dtd. 30/4/2014 in various Writ Petitions (Writ Petition No. 1490 of 2006 and connected matters, Writ Petition(C) Nos. 5631 of 2010 ... and W.P.(C)No.8560 of 2010).

(3.) The basic facts leading to the filing of the Writ Petitions in the High Court are as under: