KUSUM ARUNACHALAM Vs. DOON UNIVERSITY

JUDGEMENT

(1.) Heard Sri. M.C. Pant, learned counsel for the petitioner and Sri. Shubhang Dobhal, learned counsel for the respondent-University and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The petitioner questions the order dated 20.07.2019 passed by the second respondent excluding her from being a member of IQAC (Internal Quality Assurance Cell), though she was appointed for a tenure of two years from 02.06.2018 to 01.06.2020.

(3.) According to the petitioner, while all the other members of the Committee, constituted on 02.06.2018, form part of the reconstituted IQAC vide office order dated 20.07.2018, the petitioner has alone been excluded without just cause and without any reasons being assigned therefor.