UNIVERSITY OF DELHI Vs. NALINI PRABHAKAR

JUDGEMENT

(1.) THE above application filed by University of Delhi seeks for a direction to condone the delay of 209 days in filing the appeal challenging the order dated 29.07.2011 passed in the writ petition.

(2.) THE respondent filed the writ petition challenging the decision of the Executive Council (EC) of the University of Delhi dated 30.09.2003 in not accepting the recommendations of the Managing Committee (MC) for regularization of the respondent. By the order under appeal, the learned Judge disposed the writ petition with the following directions:-

(3.) WE have gone through the application and a perusal of the application shows that order dated 29.07.2011 was placed before the Managing Committee on 09.08.2011. The Managing Committee forwarded its recommendations for being considered by the Executive Council on the same day. The decision of the Managing Committee should have been placed before the Executive Council in a period of four weeks, i.e., from 09.08.2011. Admittedly, the same has not been placed even now and the appeal has been filed only on 16.03.2012.