REGENT COMPUTRONICS PVT. LTD.

ST.STEPHENS COLLEGE Appellant

V/S

UNIVERSITY OF DELHI Respondents

Referred Judgements :-

REV SIDHRAJBHAI SABBAJ VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KERALA VS. VERY REV MOTHER PROVINCIAL [REFERRED TO]
AHMEDABAD ST XAVIERS COLLEGE SOCIETY VS. STATE OF GUJARAT [REFERRED TO]
GANDHI FAIZ E AM COLLEGE SHAHJAHANPUR VS. UNIVERSITY OF AGRA [REFERRED TO]
SHAINDA HASAN VS. STATE OF UTTAR PRADESH [REFERRED TO]
BOARD OF SECONDARY EDUCATION AND TEACHERS TRAINING VS. JT DIRECTOR OF PUBLIC INSTRUCTIONS SAGAR [REFERRED TO]
N AMMAD VS. MANAGER EMJAY HIGH SCHOOL [REFERRED TO]
TMA PAI FOUNDATION VS. STATE OF KARNATAKA [REFERRED TO]
SECRETARY MALANKARA SYRIAN CATHOLIC COLLEGE VS. T JOSE [REFERRED TO]
ALDO MARIA PATRONI VS. E C KESAVAN [REFERRED TO]

JUDGEMENT

(1.) RULE.

(2.) LEARNED counsel for the respondent Nos. 1and2 waive service of notice. By consent, the petition is taken up for final hearing.

(3.) THE short question that falls for our consideration is whether the management of a minority college is free to choose and appoint any qualified person as Principal of the college or whether such management is hedged by any ordinance of the University in doing so " This controversy has arisen because the University of Delhi is insisting that the petitioner College shall follow the procedure of the Selection Committee for filling up the post of Principal as referred to in Clause 7 of Ordinance XVIII of the Delhi University.

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STEPHENS COLLEGE Vs. UNIVERSITY OF DELHI

Referred Judgements :-

JUDGEMENT

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