LALJI SINGH Vs. NATIONAL COMMISSION

JUDGEMENT

(1.) By means of these writ petitions, the petitioner, who is Vice-Chancellor of the Banaras Hindu University, Varanasi (hereinafter referred to as 'the University') has challenged the summons and warrants issued by the National Commission for the Scheduled Castes (for short 'the Commission') insisting upon his personal appearance before it.

(2.) As both the writ petitions arise out of the same proceedings, parties and issues involved are almost same, they have been clubbed and heard together and are being disposed of by this common judgement.

(3.) The facts of the case are that one Dr. Indu Choudhary, the respondent no. 9, was appointed as Assistant Professor in English Department of the University on 21.05.2007. She along with other female teachers, was temporarily accommodated in the Faculty Guest House.