RAGINI SHRIVESTVA, WIFE OF AMARESH KUMAR Vs. JHARKHAND ACADEMIC COUNCIL, RANCHI AT GYANDEEP CAMPUS BARGAWAN

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has inter alia prayed for quashing resolution dated 04.02.2011, which was served upon the petitioner vide office order dated 07.02.2011 (Annexure-4) and also for quashing impugned order of suspension dated 21.02.2011 (Annexure-6).

(2.) The brief facts, as depicted in the writ application, is that the petitioner is the founder principal of Ramgarh Inter Women's College, which was established and running since 1988. By passage of time, respondent no. 1 issued order of affiliation of the college in question in the year 2008 vide notification dated 01.03.2008 and pursuant thereto a meeting was held wherein the petitioner was nominated as officio member being the principal of the said college and the respondent no. 6 was elected as Secretary vide resolution dated 07.03.2008. Thereafter, respondent no.7 was nominated as Secretary in place of respondent no. 6 by the managing committee vide resolution dated 27.10.2010. Aggrieved thereof, respondent no.6 preferred W.P. (C) No. 6442 of 2010, in which, vide interim order dated 18.02.2011 a direction was issued to Jharkhand Academic Counsel to appoint/depute a person as Secretary to look after all the affairs of the Ramgarh Inter Women's College, Ramgarh until further orders. It has further been averred that in the meeting of Governing Body dated 04.02.1011, the financial power of the petitioner was seized which was communicated to the petitioner vide letter dated annexing therewith resolution dated 04.02.2011. Aggrieved thereof, the petitioner submitted representation before the concerned respondents but it did not evoke any response. But to the utter surprise, the petitioner was placed under suspension vide order dated 21.02.2011, which is impugned in this case.

(3.) Being aggrieved by the impugned order of suspension dated 21.02.2011 as also resolution dated 04.02.2011, which was served upon the petitioner vide office order dated 07.02.2011, the petitioner left with no other alternative, efficacious and speedy remedy has knocked the door of this Court under Article 226 of the Constitution of India for redressal of her grievances.