REGENT COMPUTRONICS PVT. LTD.

S.BALA BAWA Appellant

V/S

UNIVERSITY OF DELHI Respondents

Referred Judgements :-

CRAWFORD V. SPOONER [REFERRED]
CRAWFORD V. SPOONER [REFERRED]
GLADSTONE V. BOWER [REFERRED]
NOKES V. DONCASTER AMALGAMATED COLLIERIES LTD. [REFERRED]
MAGOR AND ST MOTIONS R.D. C. V. NEWPORT CORPORATION [REFERRED]
BLYTH V. BLYTH [REFERRED]
SUTHENDRAN V. IMMIGRATION APPEAL TRIBUNAL [REFERRED]
QUEBEC RAILWAY,LIGHT,HEAT AND POWER CO. V. VANDRY [REFERRED]
CORPORATION OF THE CITY OF VICTORIA V. BISHOP OF VANCOUVER ISLAND [REFERRED]
PINNER V. EVERETT [REFERRED]
HIRO DEVI VS. DISTRICT BOARD SHAHJAHANPUR [REFERRED]
ASWINI KUMAR GHOSE INCORPORATED LAW SOCIETY CALCUTTA HIGH COURT INTERVENERS VS. ARABINDA BOSE [REFERRED]
JUGALKISHORO SARAF VS. RAW COTTON COMPANY LIMITED [REFERRED]
EXPRESS NEWSPAPER PRIVATE LTD VS. UNION OF INDIA [REFERRED]
MAHADEOLAL KANODIA VS. ADMINISTRATOR GENERAL OF WEST BENGAL [REFERRED]
J K COTTON SPINNING AND WEAVING VS. STATE OF UTTAR PRADESH [REFERRED]
MANAGEMENT SHAHDARA DELHI SAHARANPUR LIGHT RAILWAY COMPANY LIMITED VS. S S RAILWAY WORKERS UNION [REFERRED]
K BALAKRISHNA RAO VS. HAJI ABDULLA SAIT [REFERRED]
LT COL PRITHI PAL SINGH BEDI CAPT DHARAM PAL KUKRETY GAPT CHANDER KUMAR CHOPRA VS. UNION OF INDIA [REFERRED]
GLAXO LABORATORIES INDIA LIMITED VS. PRESIDING OFFICER LABOUR COURT MEERUT [REFERRED]
J RANGASWAMY VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. CUSTODIAN OF VESTED FORESTS PALGHAT [REFERRED]
STATE OF MADHYA PRADESH VS. G S DALL AND FLOUR MILLS:MOHD ISMAIL:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH:STATE OF MADHYA PRADESH [REFERRED]
OSMANIA UNIVERSITY OTHERS VS. A V RAMANA [REFERRED]
R RADHAKRISHEN VS. OSMANIA UNIVERSITY [REFERRED]
NAGENDRA NATH DEY VS. SURESH CHANDRA DEY [REFERRED]
PAKALA NARAYANA SWAMI VS. EMPEROR [REFERRED]
PROVAT KUMAR KAR- ACCUSEDS VS. WILLIAM TREVELYAN CURTIES PARKAR [REFERRED]

JUDGEMENT

(1.) The petitioner has sought direction from this Court that she be appointed as Principal in pursuance to the recommendations of the Selection Committee dated 12.2.1993. She has further prayed that the decision of respondent No. 2 by which the candidature of the petitioner was rejected, be quashed.

(2.) It is alleged that the petitioner is a highly qualified teacher with a Doctorate in Botany from the University of Delhi and has been a rank holder in the Delhi University during her studies in BSc. and MSc. in Botany.

(3.) The main grievance of the petitioner in this petition is that despite the fact that she has been selected twice by the Governing Body and thereafter her name having been approved by the University for the post of the Principal, she has not been so appointed on the ground that according to the then Vice Chancellor of the University, she is not eligible for the said post, as she does not possess the Master's Degree in the subject which is taught in the College. According to the petitioner, the decision of the Vice Chancellor, of declaring her ineligible, to be appointed as Principal is totally erroneous, untenable, illegal and without jurisdiction.

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S BALA BAWA Vs. UNIVERSITY OF DELHI

Referred Judgements :-

JUDGEMENT

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