RINA SERAPHIM DEEN Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties. The petitioner-Dr. Rina Seraphim Deen as well as the Governing Body, Christ Church College, Kanpur have filed this writ petition challenging the orders passed by the Chancellor dated 29th April, 2011 as well as the order dated 28th August, 2010 passed by the Vice-Chancellor, respectively by means of which the approval granted to the appointment of the petitioner on the post of Lecturer (Economics) has been cancelled and the said order has been confirmed by the Chancellor under Section 68 of the Uttar Pradesh State Universities Act, 1973 (hereinafter referred to as the 'Act').

(2.) In brief, the facts are that Christ Church College, Kanpur is a Postgraduate Degree College of the Church of North India, Diocese of Agra with Arts, Science and Commerce Faculties and is affiliated to Chhatrapati Shahu Ji University, Kanpur. The college is a minority Institution.

(3.) The college is managed by the Governing Body. In the year 2002, 17 vacancies were existing against 17 substantive posts including the post of Lecturer (Economics). Besides this, there were vacancies in the department of Chemistry, Botany, Commerce, Physics, Zoology, English, Political Science, Maths and History.