SUDHIR VOHRA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner, an architect by profession, impugns the inclusion of Respondent No.4 in the Board of Governors of Respondent No.3, the School of Planning & Architecture (hereinafter referred to as "SPA"), vide order dated 06th March 2017, issued by the Department of Higher Education, Ministry of Human Resource Development (Respondent No.1 herein). Consequently, the writ petition prays that the name of Respondent No.4 be removed from the Board of Governors of the SPA.

(2.) The SPA, which has been declared as an Institution of National Importance under the School of Planning & Architecture Act, 2014, (hereinafter referred to as "the Act") is admittedly a specialized university, which exclusively provides training, at various levels, in different aspects of human habitat and environment.

(3.) Section 12 of the Act provides that the authorities, of Delhi Schools covered by the Act, shall include a Board of Governors and a Senate. The Board of Governors (hereinafter referred to as "the BOG") of any school is, by virtue of sub-Section (i) of Section 13 of the Act, the principal executive body of the particular School in question.