DELHI TECHNOLOGICAL UNIVERSITY Vs. ARCHNA RANI

JUDGEMENT

(1.) The present decision disposes of the above captioned writ petitions as also CM No.6329/2010 filed in W.P.(C) No.851/2010 and CM No.6328/2010 filed in W.P.(C) No.892/2010.

(2.) The two civil miscellaneous applications pray that the Joint Registrar (Administration) Cum Administrative Officer of the first petitioner be proceeded against for having committed perjury. The averments on which it is stated that action for perjury be initiated is that he falsely filed an affidavit disclosing that at the selection committee meeting held on 10.9.2003 the candidature of the respondents and other persons was considered as per the applicable guidelines notified in the year 2003, whereas the fact was that the Selection Committee applied the new guidelines notified on 7.3.2008.

(3.) We shall be dealing with the two applications at the end of our decision and before that we shall be dealing with the main writ petitions.