T J O BRIEN Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Though various reliefs have been claimed, in the writ petition, during arguments challenge was restricted to the suspension order dated 16.4.2001 placing the petitioner under suspension and as a consequence thereof it was prayed that petitioner be directed to be reinstated with all consequential benefits. It was also contended that the governing body of the college has no power to dismiss the petitioner.

(2.) The prayer which was ultimately pressed, as noted above, pertaining to the suspension of the petitioner was argued from various facets. The same being:-

(3.) The factual backdrop of the case is that petitioner was appointed, on permanent basis, as Principal of Desh Bandhu College (Evening) with effect from 5.6.1998. While he was functioning as Principal of College, a fact finding committee was constituted to look into the allegations made against the petitioner by a section of the teachers.