NALIN KUMAR SHASTREE Vs. K K AGGARWAL

JUDGEMENT

(1.) The petitioner, in these writ proceedings, challenges the appointment of the first respondent as Vice Chancellor of the Guru Gobind Singh Indraprastha University (``hereafter ``the University'`) on 01.12.2003.

(2.) The University, a respondent in these proceedings was established under the Indraprastha Vishwavidyalya Act, 1998 (hereafter called ``the Act'`). The Act was brought into force with effect from 28.07.1998. The undisputed facts are that the first respondent, on his acceptance of the offer, was issued, an appointment letter dated 30.11.1998. According to the letter, of offer, the appointment took effect from the date the first respondent took charge of his office; he did so. Before his appointment, the said respondent was working as Professor in the Regional Engineering College, Kurukshetra. He was permitted deputation by the parent institution, for five years.

(3.) On 01.12.2003, the Chancellor of the University, viz the Lt. Governor of Delhi, issued the impugned order, re-appointing the first respondent. The said order reads as follows :-