ANMOL PANWAR Vs. UNIVERSITY OF DELHI & ORS.

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner against an interim order passed by the learned Single Judge in W.P.(C) No.4033/2020 dated 08.07.2020.

(2.) The said writ petition concerns the nomination of the appellant to the Governing Body of Lakshmibai College [respondent no. 2 herein, hereinafter referred to as "the College"] by the Government of NCT of Delhi [respondent no. 4 herein, hereinafter referred to as "GNCTD"]. The College is a constituent of Delhi University [respondent no.1 herein, hereinafter referred to as "the University"].

(3.) It is stated in the writ petition that the petitioner, who is an Advocate of this Court, served as the Chairman of the Governing Body of the College for the year 2018-19. According to the appellant, the Governing Body of the colleges sponsored by GNCTD (including Lakshmibai College) consists of 15 members, including 10 members nominated by the GNCTD out of which 5 persons are from a list sent by the University. GNCTD nominated the appellant for a further term by a communication dated 28.06.2019 (at page 115 of the memo of the appeal). However, the University has, by Resolution no. 68 of the Executive Council dated 13-15.03.2020 (at page 94 of the memo of the appeal), inter alia requested GNCTD to reconsider the nomination of the appellant. Although the nomination of the appellant has been reiterated by GNCTD vide a communication dated 20.03.2020 (at page 95 of the memo of the appeal), the University has not acted thereupon. In the meantime, it is stated in the writ petition that a meeting of the Governing Body was scheduled, to which the appellant was not invited. This resulted in filing of the writ petition on 06.07.2020.