DHARAMVEER VIDYALANKAR Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THIS writ petition has been filed by way of public interest litigation making several allegations against Respondent No. 3. On the basis of the allegations made in the writ petition it has been stated that the appointment is liable to be quashed on account of the financial irregularities committed by him and the same may be dealt with in accordance with law. He has prayed for investigation and if he is found guilty, he may be prosecuted.

(2.) THIS is a matter for which the Petitioner may approach the authorities of the University. According to the Petitioner he has made a representation to the vice Chancellor of the University. Application of the Petitioner has been disposed of by the Chancellor saying that a well -educated Finance Officer be appointed. The Petitioner himself has given an undertaking that if any financial irregularity is found to have been committed by him, it may be dealt with in accordance with law. The Petitioner has a remedy to approach the authorities of the University.