LAWS(CA)-2014-2-32

D.K. RANGRA Vs. UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF TEXTILES, THE DIRECTOR GENERAL AND THE REGISTRAR NATIONAL INSTITUTE OF FASHION TECHNOLOGY

Decided On February 19, 2014
D.K. Rangra Appellant
V/S
Union Of India Through The Secretary Ministry Of Textiles, The Director General And The Registrar National Institute Of Fashion Technology Respondents

JUDGEMENT

(1.) THIS case was filed by the applicant on 03.06.2013, and it was listed before the Vacation Bench on 04.06.2013, when notices were issued to the respondents on admission, and also on interim relief, and the case was ordered to be listed before the Vacation Bench on 07.06.2013. It may be noted here that though the Vacation Benches of this Tribunal are headed by single Members of this Tribunal, they exercise all the powers of Division Benches. The Vacation Bench on 07.06.2013 considered the case of the applicant for grant of interim relief in detail, and disallowed the prayer for interim relief.

(2.) THEREAFTER , an MA No. 1865/2013 came to be filed by the applicant on 19.07.2013, reply to which was also filed by the respondents, and the OA along with the MA, was heard in part firstly on 13.08.2013, and finally on 18.09.2013, and then reserved for orders. Voluminous documents of the relevant departmental records were submitted by the respondents, which have since been perused by us in detail, patiently, apart from their written submissions and the list of judgments, along with a copy of the rejoinder filed by the applicant in his previous OA No. 1238/2013, which was the applicants third OA before this Tribunal, based upon the pleadings in which the respondents had relied to prove their case against the applicant, by using his own words against him.

(3.) IN order to correctly understand about the grievance of the applicant, we have to first highlight the structure of the respondents' organization. The National Institute of Fashion Technology (in short, NIFT), which is headed by Respondent No. 2, Director General, and Respondent No. 3, is the Registrar of the said NIFT, is located in Hauz Khas, New Delhi, which was given a statutory status in 2006, after the Parliament passed the National Institute of Fashion Technology (NIFT) Act, 2005, in order to provide it statutory status, and empowered the Institute to grant its own degrees and other academic distinctions. While its Headquarter is at New Delhi, the NIFT has its Regional Centres at Mumbai, Kolkata, Kangra, Gandhinagar, Hyderabad, Chennai, Bangalore, Rae Bareli, Patna, Shillong, Bhopal, Taliparamba, Bhubaneshwar and Jodhpur. It also has a dual degree programme with Fashion Institute of Technology, with the selected students from NIFT receiving a Dual Degree from the two fashion education institutes, and at the Masters level, NIFT offers Post Graduate Degrees of Master of Fashion Management, Master of Design and Master of Fashion Technology.