G C BANDHA Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The writ petitioner was an Additional Principal and disciplinary action was taken against him. On 18.04.1984 a charge-sheet was issued which was followed by Memo dated 13.06.1984 and a notice was also issued on 04.07.1984 which was challenged in the writ petition.

(2.) Before going into the controversy in the writ petition, it is necessary to notice a few facts. On 11.06.1983 the Governing Body was properly constituted is not in dispute. The Governing Body consisted of 20 members. With reference to 8 members there is no controversy and their functioning as members of the Governing Body at the relevant time. The 12 members by the Delhi Administration.

(3.) On 06.06.1984, the Executive Council of the Delhi University passed a Resolution for the purpose of the administration of the college which was the subject matter of the resolution and the resolution reads as under: MINUTES OF THE EXECUTIVE COUNCIL'S MEETING HELD ON 6.6.1984