FACULTY ASSOCIATION, THDC-IHET INSTITUTE OF HYDRO POWER ENGINEERING AND TECHNOLOGY Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of writ petition, (WPSB No.193 of 2014) the petitioners seek following reliefs, among others:-

(2.) In connected writ petition, (WPSB No.294 of 2014) petitioners seek following reliefs:-

(3.) Brief facts of the present case are that the Uttarakhand Technical University, Dehradun had been established under the enactment known as Uttarakhand Technical University Act (No. 5 of 2005) by the State Government and is a State University. As per Section 2(m) of the Uttarakhand Technical University Act (No. 5 of 2005), the definition of 'constituent college' means an institution maintained by the University or by the State Government and declared as such by the Regulations. T.H.D.C. Institute of Hydropower Engineering and Technology came into existence pursuant to the mutual decision taken by the THDC India Limited and Uttarakhand Technical University and as a result thereof, a Memorandum of Understanding (MOU) was signed by the THDC India Limited and Uttarakhand Technical University.