ASHVIN CHADHA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Vide the instant petition, the petitioner seeks the following reliefs:-

(2.) Brief facts of the case are that the process for appointment of Principal was initiated by the then Governing Body, by giving advertisement for the post of Principal. Sh. C.M.Chadha, the then Chairman of the Governing Body informed the Vice Chancellor of respondent No. 1 to suggest the names of Nominees for Selection Committee so that interview for the post of Principal could be conducted. On 03.05.2010, respondent No. 1 provided the names of Nominees as well as Panel of Experts for conducting the interview for the said post. Thereby, letters were issued on 02.07.2010 to various candidates requesting them to appear before the Selection Committee for interview on 31.07.2010. Pursuant to information from respondent No.1, the University Grants Commission (Minimum Qualification for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for Maintenance of Standards in Higher Education), Regulations, 2010 has been enacted, therefore, the interview was postponed till further directions.

(3.) Vide communication dated 16.12.2010, the then Chairman of Governing Body sought clarification from respondent No.1 as to whether it can start the process of appointment of Principal as per UGC Regulations, 2010. Thereafter, again a request was made on16.02.2011 for necessary intimation.