SWARAN LATA Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal, by special leave, directed against a judgment of the Delhi High court dated 26/05/1977, in its appellate jurisdiction reversing the judgment and order of a Single Judge of that court dated 13/02/1976 mainly raises the question whether the appointment of respondent 6, Smt. Prem Lata Dewan by the Chandigarh Administration to the post of Principal, government central Crafts Institute for women, Chandigarh, by direct recruitment through the Union public service commission was invalid, as being contrary to the directions issued by the central government under S. 84 of the Punjab Re-organisation Act, 1966.

(2.) The facts giving rise to this appeal, in short, are as follows:

(3.) The government central Crafts Institute for Women, Chandigarh (hereinafter referred to as the Institute) is run and administered by the Chandigarh Administration and is under the control of the Director of Technical Education, Chandigarh. The Institute is meant for teaching women for a period of two years different crafts such as tailoring, stenography, leather work, embroidery, toy-making, automatic machine embroidery etc.