BHAGWANDAS BHARGAVA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment and the decree of the Additional District Judge, Tonk, dated 19th February, 1973 dismissing the plaintiff's suit on a preliminary issue that a mere declaration without seeking consequential relief cannot be granted by the Court.

(2.) This case has a chequered career. It was filed in the year 1966 but it was dismissed previously also on a preliminary issue. In appeal this Court remanded the case.

(3.) Plaintiff brought a suit against the University of Rajasthan and impleaded Shri Mohan Singh Mehta, ex-Vice Chancellor as one of the defendants. Shri Omprakash Mathur, who was appointed as the Director of College of Commerce in the University in place of the plaintiff was the main defendant and it was prayed that a declaration be given in favour of toe plaintiff that be was the duly appointed Director on 8th July, 1963 in the University College of Commerce, Jaipur and that it may be declared that the appointment of Shri Omprakash Mathur defendant No. 2 was illegal and unauthorised, & therefore a prohibitory order be issued against the University restraining it from confirming Shri Omprakash Mathur in the post of the Director of Commerce College run by the University,