SHREEKANT GUPTA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The petitioner had joined the respondent no. 1, i.e., University of Delhi as a Reader in the year 1997.

(3.) Respondent no. 1 is the University of Delhi (hereinafter "DU"), which has been established under the Delhi University Act, 1992 (hereinafter "the Act"). Respondent no. 2, Professor Surender Kumar, was appointed as Head of the Department (hereinafter "HOD") on 17/12/2020. Respondent no. 3 is the University Grants Commission (hereinafter "UGC") which is the nodal agency responsible for formulation and implementation of the UGC Regulations, 2018.