ASHOK K MITTAL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioner has sought writ of certiorari seeking quashment of the decision dated July 22, 1995 of respondent No. 3, the Governing Body of Hindu College, by which ignoring; the recommendations made by the Selection Committee recommending the name of the petitioner for the post of Principal of the said B college, had directed the issuance of fresh advertisement for recruitment to the said post and for directions to the Governing Body to forward the report of the statutory Selection Committee dated July 18. 1995 to Delhi University for further consideration in accordance with the statutory Ordinance of the Delhi University.

(2.) The Hindu College is one of the prestigious colleges of the National Capital Territory of Delhi and enjoys a high academic reputation as only students securing very high percentage of marks in various subjects in Senior Higher Secondary Examination are granted admission to various subjects in this college.

(3.) The post of Principal in this college had fallen vacant and procedure has been prescribed under Ordinance XVIII (7)(2) under the Delhi University Act for filling the post of Principal in affiliated colleges of Delhi University. The said Ordinance lays down that B the appointment of the Principal shall be made by the Governing Body of the college on the recommendation? of a Selection Committee. The Ordinance also specifies the persons who would be the members of such a Selection Committee, inter alia, which would include two representatives of the University who are on the Governing Body and one expert nominated by the Academic Council for the purpose besides the Chairman of the Governing Body and two more nominees of the Governing Body. It also lays down that before any such recommendation of the Selection Committee is accepted for making appointment to the post of Principal, the Governing Body has to, before final selection, and appointment, submit to the University a list of persons who had applied for the post of Principal and also names of persons who may not have applied but whose names the Governing Body may desire to consider for the post in a form as prescribed by the University and shall indicate the persons from whom, in its opinion, the final selection may be made.