RDS PUBLIC COLLEGE Vs. MADHVI SHARMA

JUDGEMENT

(1.) This intra-court appeal filed under Clause X of the Letters Patent seeks to challenge the judgment and order dated 15.01.2019 passed by the learned Single Judge allowing the writ petition filed by the respondent-petitioner herein.

(2.) Respondent-Petitioner approached this Court under Article 226 of the Constitution of India challenging the action of the appellant institution in refusing to approve the proceedings of the Selection Committee dated 26.03.2016 recommending the name of the respondent-petitioner for appointment on the post of Principal. A further writ of mandamus was claimed to command the appellant-institution to approve the proceedings of the Selection Committee and to issue direction to the respondents to issue letter of appointment.

(3.) Facts in brief leading to the dispute can be summarized as under:-