UNIVERSITY OF DELHI Vs. S R GUPTA

JUDGEMENT

(1.) The petitioners herein are the University of Delhi and the Executive Council,University of Delhi. Respondent No. 1 is Dr. S.R. Gupta, Reader, Department ofLibrary and Information Science. University of Delhi. Respondent No. 2 is Prof.Krishan Kumar who also is employed in the Department of Library and InformationScience, University of Delhi.

(2.) The petitioners are defendants 1 and 2 in Suit No. 57/98 pending in the Court ofCivil Judge, Delhi. Respondent No. 1 Dr. S.R. Gupta is the plaintiff and respondentNo. 2 Prof. Krishan Kumar is defendant No. 3 in the said Suit.

(3.) According to the plaintiff in the above mentioned Suit No. 57/98, he is employedas Teacher with the designation of 'Reader' in the Department of Library andinformation Science of the University of Delhi (defendant No. 1). Under the provisionsof the statute and the ordinance of the University, the plaintiff claimed to be eligibleand entitled to be appointed as the Head of the Department of Library and InformationScience, University of Delhi by virtue of his turn due to his seniority in the saidDepartment. Alleging that the University authorities wrongly, illegally and unjustifiablydenied him the chance to be appointed as the Head of the Department, the plaintifffiled the Suit praying for the following reliefs: