NIILM UNIVERSITY Vs. STATE OF HARYANA (P&H)

JUDGEMENT

(1.) This order shall dispose of two petitions bearing CWP No.7208 of 2015 (first petition) and CWP No.7589 of 2016 (second petition) as both the petitions are inter-connected. However, for the sake of convenience, the facts are being extracted from the first petition.

(2.) In short, the petitioner-University was established by the Haryana Private Universities (Amendment) Act, 2011, which was duly notified in the Haryana Government Gazettee (extra) published on 27.09.2011. It is stated to be a self-financed University, getting no aid, grant, subsidy either from the State or the University Grants Commission. According to the petitioner, on 13.03.2015, a team from the office of respondent no.3 entered the campus of the University and started conducting investigation and collected numerous documents from the representatives of the petitioner, without giving prior notice/information. On 12.04.2015, Vice Chancellor of the University was served with a summon dated 10.04.2015 along with photocopy of the order dated 20.02.2015 passed by respondent no.2 to appear before respondent no.3 along with certain records.

(3.) The petitioner has challenged the order dated 20.02.2015 and summons dated 10.04.2015 on the ground that the impugned order and the summons both are contrary to the provisions of the Haryana Lokayukta Act, 2002 (hereinafter referred to as the "Act") and the Haryana Lokayukta [Functions, Powers, Inquiry and Investigation] Rules, 2008 (hereinafter referred to as the "Rules").