N. P. ASHLEY Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) The petitioners vide this petition challenge the decision of the respondent nos.2 & 3 i.e. the Supreme Council of the St. Stephen's College (hereinafter referred to as the 'College' and the Governing Body & Society of the 'College' through its Chairman, St. Stephen's College, University Enclave, North Campus, New Delhi, vide which it was reflected on the website of the 'College' to the effect that all Christian candidates aspiring to be students of the 'College', would be interviewed by a board comprising one Christian member nominated by the Supreme Council from the Supreme Council or the Governing Body.

(2.) A further prayer that has been made by the petitioners is to the effect that no member of the respondent no.2 i.e. the Supreme Council of the 'College' apart from the respondent no.4 i.e. the Principal of the 'College' be allowed to be a member of the interview panel for admissions for the academic year 2019-20 to the St. Stephen's College.

(3.) During the course of submissions that had been made on 12.06.2019 qua CM APPL.28231/2019, which was a prayer seeking an interim restraint for any persons other than the Principal of the 'College' as a member of the Supreme Council of the respondent no.2 being restrained from being in any interview panel for the admission of the students, reference had been made to the message from the Chairman of the 'College' annexed as Annexure P-5 to the petition, with which the petitioner was aggrieved, which was to the effect: