A S OJHA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The present Writ petition has been brought by some of the teachers in Desh Bandhu College, which is one of the constituent colleges of Delhi University and is one of the University maintained and run colleges. The petitioners happen to be Senior Lecturers and Readers of various departments in the same college.

(2.) Respondent No. Delhi University happens to be a statutory body incorporated under the Delhi University Act of 1922 and founded by the Government. Respondent No.2, apart from being one of the officers of the University, is also the Chairman of the Executive Council, which happens to be one of the authorities of the University under the Delhi University Act. Respondent No.3 is the Union of India. Respondent No.4 is a Governing Body of Desh Bandhu College, while respondent No.5, Dr.Balbir Singh is the Principal of the said college. Prof.P.B. Mangla, respondent No.6 was at the material time the Chairman of the Governing Body of the said college.

(3.) Some of the salient facts giving rise to the present petition are as under:-