SARITA TEWARI Vs. G N D U

JUDGEMENT

(1.) This writ petition was filed challenging the order dated .September 7, 1992 by which the Dean, College Development Council, Guru Nanak Dev University, Amritsar had informed the Principal, Lyallpur Khalsa College, Jalandhar that "the Vice Chancellor has not approved the appointment of Mrs. Sarita Tewari as Lecturer in English." The writ petition was admitted on March 10, 1993 after the written statements had been filed and the Registrar of the University and the Director of Public Instruction (Colleges), Punjab had personally appeared before the Court. A few days after the admission of the writ petition, on March 26, 1993, the College conveyed an order to the petitioner terminating her services. Accordingly, the petitioner moved Civil Misc. application No. 3074 of 1993 for stay of the operation of the order of termination. Notice of the application was given to the counsel for the respondents. Reply has been filed on behalf of respondent No. 1. further more. C.M. No. 3394 of 1994 was filed for amendment of the writ petition. Notice in that application was directed to be issued to the respondents for July 6, 1993. This amendment was necessitated to enable the petitioner to impugn the order of termination of her services.

(2.) Learned counsel for the respondents states that they have no objection if the amendment of the writ petition is allowed and they are granted six weeks' time to file the written statement.

(3.) With the consent of the counsel for the parties, the applications for amendment of the writ petition and also for impleading the College Management as a party, are allowed. The respondents are directed to file the written statement on or before July 9, 1993. Replication, if any, may be filed on or before July 16, 1993. The case may be listed for hearing on July 23, 1993.