BHUPENDRA SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This is a writ petition whereby the petitioner, inter alia challenges the appointment or nomination of the members of the governing body of Dayal Singh College by the Vice-Chancellor of the Delhi University w.e.f. 14/01/2000. The facts necessary for the disposal of the writ petition are as follows:-

(2.) The erstwhile Vice-chancellor on 18/01/2000 nominated/renominated the following persons as the members of the Governing Body of Dayal Singh College w.e.f. 14/01/2000:- <FRM>JUDGEMENT_423_DRJ57_2001Html1.htm</FRM>

(3.) The decision of the Vice-chancellor was communicated to the Principal of the Dayal Singh College (Day) by the Deputy Registrar of South Campus of the Delhi University by letter dated 18/01/2000 (for short 'the impugned letter'). The petitioner, who is an advocate, has challenged the impugned order on the ground that the Vice-chancellor had no authority either to approve, nominate or appoint any person to the Governing Body of the college and it was the Executive Council alone which under Ordinance XX-E had the power to appoint the Governing Body of the college.