Prof. J.N. Pal vs Union Of India & 4 Others

Citation : 2015 Latest Caselaw 2875 ALL
Judgement Date : 1 October, 2015

Allahabad High Court
Prof. J.N. Pal vs Union Of India & 4 Others on 1 October, 2015
Bench: Arun Tandon, Ashwani Kumar Mishra



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - A No. - 49333 of 2015
 

 
Petitioner :- Prof. J.N. Pal
 
Respondent :- Union Of India & 4 Others
 
Counsel for Petitioner :- Pranav Kumar Srivastava,Ashutosh Kumar Singh,Chandan Sharma
 
Counsel for Respondent :- A.S.G.I.,G.N.Kanaujiya,Ram Gopal Tripathi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard leaned counsel for the parties.

No response has been filed by respondent no.1, Secretary, Ministry of Human Resource Development despite our order dated 9.9.2015 till date. Three letters of the Secretary concerned have been produced before us today dated 28.9.2015, dated 10.6.2015 and dated 6.8.2015. These letters require the Vice Chancellor of the University of Allahabad to disclose the action plan for appointment of the faculty members. There is absolutely no information at the behest of the Secretary concerned as to why appointment of regular Vice  Chancellor has not been made in the University of Allahabad. The post is  lying vacant for more than a year. Because of the absence of vice Chancellor, according to the Registrar of the University, 405 posts of faculty members are lying vacant.

We offer one more opportunity to the respondent no.1, Secretary, Human Resources Development to file his affidavit positively by 12th October, 2015 indicating the reasons for non- appointment of regular Vice Chancellor, further what action is being taken at the behest of the Ministry itself for ensuring appointment of requisite number of faculty members. The requisite number of teachers are not available according to the ratio as fixed by the University Grants Commission for a University.

In case affidavit is not filed by the next date complete in all respect, we direct that the Secretary concerned shall present before this Court with relevant records and affidavit on the next date.

List on 12.10.2015.

We may record that in the order dated 9.9.2015 passed by this Court in Writ Petition No. 32264 of 2015, this Court has already noticed that this University of Allahabad has no regular Vice Chancellor, no regular Registrar, no regular Finance Officer, no regular Controller of Examination and no regular Librarian for decades together.

This Court is shocked with manner in what Central Universities are being run, where the posts of V.C., Registrar, Finance Officer, Controller of Examination and Librarian are vacant for years.

Order Date :- 1.10.2015 Ashish Pd.