PROFESSOR RAMESH CHANDRA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) THE present Letters Patent Appeal has been filed by Prof. Ramesh Chandra (hereinafter referred to as the appellant, for short) against the Order dated 27th February, 2007 disposing of the Writ Petition (Civil) No. 11287/2007 filed by the University of Delhi, inter alia, holding that the National Commission of Scheduled Caste (hereinafter referred to as the Commission, for short) is a recommendatory body and any observation made by it in it's order, dated 9th may, 2006 with regard to the functionaries of University of Delhi will not be of binding nature.

(2.) FROM the statement of facts filed by the appellant it is apparent that he is involved in several litigations with the University of Delhi pending in Allahabad High Court and this Court.

(3.) AGGRIEVED , the University of Delhi filed a writ petition in this Court which was disposed of vide Order dated 27th February, 2007, inter alia, holding that the Commission cannot pass any order of binding nature as it is a recommendatory body. It has been further held that the directions given in the Order are not of binding nature. However, it has been clarified that so far as the order does not deal with the University of Delhi or its functionaries, it shall remain undisturbed.