SHAHEED CAPTAIN D K KHOLA EDUCATION AND CHARITABLE TRUST AND ANOTHER Vs. MAHARISHI DAYANAND UNIVERSITY AND ANOTHER

JUDGEMENT

(1.) The Letters Patent Appeal has been filed against the interim order dated 3.9.2015 passed by the learned Single Judge in Civil Writ Petition No. 18543 of 2015.

(2.) The appellants filed a writ petition seeking quashing of the minutes of the 247th meeting of the Maharishi Dyanand University- ('University'-for short) respondent No. 1 held on 3.8.2015 (Annexures P-13 and P-22) in terms of which punishment of reduction of seats to half for the Session 2015-2016 had been imposed on both the appellants along with imposition of Rs. 2,00,000/- as fine to each of the appellants. According to the appellants, the respondent-University has no right to impose any punishment on the appellants as it is only an affiliating body and imposition of punishment is available with the NCTE as provided for by Section 14 (6) of the National Council for Teacher Education Act, 1993. Therefore, it was prayed that the agenda of the Executive Council's meeting dated 3.8.2015 (Annexures P-13 and P-22) be set aside as against the appellants.

(3.) The learned Single Judge vide impugned order declined grant of stay holding that in the present case, reply to the show cause notice had been duly considered.