B.S. RAWAT Vs. DELHI TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) Present writ petition has been filed by the Petitioner seeking a declaration that a Vice-Chancellor holding additional charge is not competent to exercise statutory powers. Petitioner also seeks issuance of a writ of certiorari quashing order dtd. 25/5/2016, whereby resignation of the Petitioner was accepted and the consequential order dtd. 31/5/2016, relieving the Petitioner from his duties. Challenge is also laid to order dtd. 3/11/2016, whereby request of the Petitioner for withdrawal of resignation was rejected by the Respondent.

(2.) Brief narrative of facts, as set out in the writ petition, is that Petitioner joined as Assistant Registrar with the Respondent/Delhi Technological University on 23/8/2010. On 19/5/2016, Petitioner tendered his resignation, which was accepted by Professor Yogesh Singh on 22/5/2016 and a formal order was issued on 25/5/2016. Professor Yogesh Singh had assumed additional charge as a Vice-Chancellor of Respondent University on 24/9/2015. Petitioner was thereafter relieved from the services of the Respondent on 31/5/2016. On 14/7/2016, Professor Yogesh Singh joined as a whole-time salaried Vice-Chancellor of the Respondent University.

(3.) Petitioner withdrew his resignation on 22/9/2016, on the ground that the same was neither accepted nor ratified by the Competent Authority. Vide order dtd. 3/11/2016, request of the Petitioner for withdrawal of resignation was rejected by the Respondent and aggrieved by the said action, Petitioner approached this Court by filing the present writ petition.