PROF. ARCHANA KESAR Vs. UNIVERSITY OF JAMMU

JUDGEMENT

(1.) Petitioner is a professor in the faculty of the University of Jammu (for short the University) and was acting as Head of the Department of Dogri. She was also holding the additional charges of the post of the Principal, Institute of Music and Film Arts (IMFA) and the Director, School of Visual and Performing Arts, Design and Architecture (SVAPADA).

(2.) Petitioner has filed this Writ petition under Article 226 of the Constitution of India read with Section 103 of -the Constitution of the Jammu and Kashmir to seek quashing of an order issued by the Registrar of the University/respondent No. 2 vide No. Adm/TW/15/946-96 dated 16.02.2015 whereby petitioner has been relieved as Head of the Department of Dogri and respondent No. 5 has been nominated to act against the said post. Petitioner also seeks quashing of another order issued by respondent No. 2 vide his No. Adm/TW/15/936-45 dated 16.02.2015 whereby she has been relieved of the charge of the Principal of IMFA and Director, SVAPADA and respondent No. 6 has been authorised to function against these two posts. Besides, petitioner also seeks a direction to respondents to allow petitioner to perform aforementioned functions.

(3.) Heard. I have perused the record.