SUMEDHA TRIPATHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) AGAINST an order of a Bench dated 21.7.1997 in L.P.A. No. 1363/96 : Dr. (Mrs.) Sumedha Tripathi V/s. The State of Bihar and others, the appellant filed a Special Leave to Appeal at the Supreme Court as the Letters Patent Appeal had been dismissed.

(2.) THE issue whether the college concerned should have a Principal who is male Principal or a female Principal engaged the attention of the Supreme Court. The contention on behalf of the appellant was that correspondence and record of the University bears out that the college should be having a female Principal. On the other hand, the College Service Commission contented that its records show that for the selection of a Principal it will be an open selection regardless of gender. There appears to be discrepancy between the records of the Commission aforesaid and as was possessed by the University. The Supreme Court itself has placed the contradiction on record and desired the High Court to have enquiry made and if it so through a judicial officer.

(3.) THE statutes were approved by the Chancellor in 1977.