S C BAJPAI Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This writ petition filed on behalf of the petitioner challenges the decision of the second respondent, the Governing Body of Bhagat Singh College dated August 30,1982, whereby the decision of the Selection Committee dated July 9, 1982 was not accepted and consequently the petitioner was not appointed to the post of Vice Principal In-Charge, Evening Classes.

(2.) The facts giving rise to this petition are as under;-

(3.) However, on September 7, 1983 this court permitted the second respondent to make regular appointment to the post of the Vice Principal Incharge, Evening Classes subject to the final decision in the writ petition. In this order it was further directed that this fact should be expressly stated in the appointment order of the person who may be appointed against the post of the Vice Principal In charge, Evening Classes. Armed with this direction, the said respondent proceeded to make fresh selection. This time the Selection Committee, which met on April 21, 1984, recomended the appointment of the intenvenor, Dr.S.P.Sharma, who came to be appointed as Vice Principal Incharge Evening classes on April 25, 1984 but his appointment was specifically made subject to the result of the writ petition.