LAWS(DLH)-2012-7-35

M S FRANK Vs. DELHI UNIVERSITY

Decided On July 03, 2012
M S FRANK Appellant
V/S
DELHI UNIVERSITY Respondents

JUDGEMENT

(1.) THE present writ petition challenges the appointment of respondent No.5 to the post of Principal of the St. Stephens College, Delhi, respondent No.3 herein. The petitioner who at the time of filing the writ petition was the Vice Principal of the respondent No.3 seeks issuance of a writ of quo warranto directing respondent No.1, Delhi University, not to recognize and approve the qualification of respondent No.5. The petitioner also seeks for a declaration that Ph.D. for the post of Principal has to be in a "relevant subject". Although the petition also seeks a declaration that the Ph.D. degree of respondent No.5 is not valid, no averment with regard to the said plea has been made in the main body of the writ petition and as such the said prayer is not being considered for grant hereinbelow.

(2.) THE broad contours of the petitioners case and the facts germane for the disposal of the instant petition are as follows:-

(3.) INTERESTINGLY, in this behalf it is noticed that, in the counter affidavit filed by respondent No.2 and 3 i.e., the Governing Body and the Supreme Council of St. Stephens College, it is urged that since there is lack of clarity on the aspect it would be appropriate and in the fitness of things for this Court to settle this issue once and for all.