NANDITA NARAIN Vs. DELHI UNIVERSITY

JUDGEMENT

(1.) THIS writ petition under Article 226 of the Constitution of India is filed by the petitioner who is a teacher of the respondent no.2 -college and also a member of the governing body of the respondent no.2 -college. In the writ petition, the following reliefs are prayed: -

(2.) A reading of the reliefs claimed shows that essentially what is challenged is the decision of the governing body dated 8.1.2014 and the enquiry notice issued pursuant thereto dated 3.4.2014.

(3.) THE enquiry notice dated 3.4.2014 issued pursuant to the decision of the governing body dated 8.1.2014 reads as under: -