DR. ASHA Vs. UNIVERSITY OF DELHI AND ORS

JUDGEMENT

(1.) C.M. No.32544/2016 (for directions) By this application, the respondent no.3/Governing Body of Daulat Ram College seeks vacation of the interim order passed by a learned Single Judge of this Court on 19.8.2016, and which order reads as under:-

(2.) The order dated 19.8.2016 came to be passed on the pleading and case as set up by the petitioner that it is the petitioner who has been appointed as a Warden of the hostel in Daulat Ram College as per the letter dated 6.5.2016 issued by the respondent no.2/Principal of the Daulat Ram College. This letter dated 6.5.2016 reads as under:-

(3.) On behalf of the respondent no.3/applicant, it is argued that the respondent no.2/Principal has no power/authority to appoint the Warden of the hostel because the appointment has to be done by the management of the respondent no.3/college and which vests with governing body of the college. On behalf of the respondent no.3, in support of this proposition, reliance is placed upon the letter dated 23.10.2013 of the respondent no.1/University of Delhi and which letter reads as under:-