N C BAKSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THESE are thirteen (13) petitions in all. These petitions are, in a sense, the first sequel to the batch of petitions, which were heard and reserved for judgement on 30.01.2014. The lead petition in that batch was numbered as : WP(C) 1490/2006 -1507/2006, titled as: Dr. R.N. Virmani and Ors. Vs. University of Delhi and Anr.

(2.) IN the batch of petitions, led by, Dr. R.N. Virmani and Ors. Vs. University of Delhi and Anr., I have rendered a detailed judgement. The submissions advanced both on behalf of the petitioners and the respondents have been taken note of. There are, however, two distinctions, which are notable : -

(3.) I may only note that none of the counsels appearing: for University Grants Commission (UGC), the University of Delhi or the concerned colleges took a stand which would convey that the cut -off date provided in O.M. dated 01.05.1987, was not sacrosanct.