CHAMAN LAL BANSAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Petitioners who are readers in the Department of Commerce, College of Vocational Studies have filed the present petition praying that the appointment effected in favour of respondent No.3 to the post of Principal of College of Vocational Studies be quashed.

(2.) Grievance of the petitioner is that as per Ordinance 24 of the University of Delhi eligibility qualification for a person to be appointed as Principal of any affiliated maintained or constituent college of University of Delhi is as under:-

(3.) Grievance of the petitioners is that respondent no.3, who holds a masters degree in physics is ineligible to be appointed as Principal of the college because physics is not a subject taught in the college. Petitioners contend that requirement of the Ordinance is possession of a Masters degree in a relevant subject. Contention urged is that 'relevant subject' would mean a subject taught in the college. Elaborating the contention, petitioners contend that since a principal of the College is required to take classes, he must possess a degree which makes him eligible to teach in the college and in that context, the words 'relevant subject' would take their colour from the subject (s) which are taught in the college.