PUNJABI UNIVERSITY Vs. M R GARG

JUDGEMENT

(1.) This is defendant's regular second appeal.

(2.) Plaintiff a Reader in the Law Department, Punjabi University, Patiala, challenged the rejection of representation vide letter dated 19.9.1989 with a further prayer that he is entitled to considered for the post of Professor as per his application and by way of interim injunction prayed that till the case of the plaintiff is considered and decided by the university as per rules and regulations by calling for the interview, one vacancy of Professor lying vacant be not filled up.

(3.) The university contested the case on a number of grounds which need not be given in detail as the present controversy relates to determination whether the Registrar of University was competent to file appeal without their being any formal resolution of the Syndicate as the appeal was dismissed by the Additional District Judge on this ground as well.