RAMESH KUMAR SHARMA Vs. VICE-CHANCELLOR, DELHI UNIVERSITY

JUDGEMENT

(1.) THE petitioner, who has been awarded an Emeritus Fellowship by respondent no.3 i.e., University Grants Commission (UGC), is aggrieved by communications dated 08.07.2013 and 27.09.2013 issued by respondent no.1 and 2. Respondent nos.1 and 2, in effect, represent the University of Delhi. For the sake of convenience, respondent no.1 and 2 would be collectively referred to as the University of Delhi.

(2.) THE grievance of the petitioner arises in the background of the following broad facts : -

(3.) IT appears that while the petitioner was seeking redressal for himself by writing to various authorities, the Head of the Department vide letter dated 28.08.2012 sought intervention of the Vice -Chancellor of University of Delhi to have the petitioner removed from his department. The Head of the Department, in this communication, sought to give his own perspective to the problem at hand, that is, qua demand of facilities by the petitioner.