University Of Delhi vs Delhi University Teachers ...
2010 Latest Caselaw 3685 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                          Date of decision: 09.08.2010

+                                      CS(OS) 509/2010, I.A. No. 8266/2010


       UNIVERSITY OF DELHI                                                   ..... Plaintiff

                              Through : Sh. V.P. Singh, Sr. Advocate with Sh. Mohinder Rupal,
                              Advocate.

                                               versus

       DELHI UNIVERSITY TEACHERS ASSOCIATION AND ANR ...... Defendants

                              Through : Sh. V.K. Rao, Sr. Advocate with Sh.Rajeev Tiwari,
                              Advocate, for DUTA.
                              Sh. Rakesh Khanna, Sr. Advocate with Sh. Rajeev Saxena and Ms.
                              Seema Rao, Advocates, for DUSU.


       CORAM:
       MR. JUSTICE S. RAVINDRA BHAT

1.

     Whether the Reporters of local papers                Yes.
       may be allowed to see the judgment?

2.     To be referred to Reporter or not?                   Yes.

3.     Whether the judgment should be                       Yes.
       reported in the Digest?

MR. JUSTICE S.RAVINDRA BHAT, J. (OPEN COURT)

%

1. The Delhi University has approached this Court claiming a decree for permanent

injunction against the defendants and their members, representatives etc., to restrain them from

holding demonstrations, dharnas, agitations, or adopting any obstructive measures, directly or

indirectly, which would prevent ingress and egress of the officers of the University. The plaintiff

also seeks a mandatory injunction, directing the defendants to submit Internal Assessment Marks

CS(OS) 509/2010 & I.A. No. 8266/2010 Page 1 of students of all colleges and Departments under the University in accordance with the existing

norms and regulations.

2. The plaintiff University contends that pursuant to the recommendations of the University

Grants Commission (UGC), it decided to introduce Semester System in the Undergraduate

Science courses, commencing in 2010. It submits that this is part of its scheme to eventually

introduce Semester Schemes in Undergraduate courses.

3. The suit mentions about an approval of the Academic Council of 02.05.2008, to the

proposal for semester systems, in respect of the Post-Graduate course, for 2009-10 and also

about a special meeting on 07.10.2008 of the Academic Council to consider introduction of the

Semester System at the Undergraduate levels. The suit further mentions about the agenda having

been placed before the Academic Council for the purpose, on 20.03.2009, but that no discussion

on that subject could be taken-up. The plaintiff also mentions about the Executive Council

Resolution dated 26.06.2009, approving the recommendation for introduction of the Semester

System at the Undergraduate level.

4. The University submits that thereafter it took various steps to develop modalities for

implementing its proposal. It refers to attempts by the defendants (who are a representative body

of the University Teachers) allegedly on 14.03.2010, through e-mail exchanges proposing to

resort to hunger-strike and other methods to protest against the move. On the strength of these

pleadings, the plaintiff seeks the reliefs claimed.

5. On 20.05.2010, after hearing counsel for the defendants, this Court made the following

order:

"XXXXXX XXXXXX XXXXXX

CS(OS) No. 509/2010 and I.A. No. 5725/2010 (u/O 39 R 1 and 2 r/w Sec. 151 CPC)

CS(OS) 509/2010 & I.A. No. 8266/2010 Page 2 Learned Senior Counsel for the plaintiff, on instructions, state that without prejudice to the rights of the either side, Vice Chancellor of the plaintiff- University with his team, is ready to meet the defendants tomorrow i.e. on 21st May, 2010 at 5:00 PM in the Committee Room of Office of the Vice Chancellor, University of Delhi, to look into the issues raised.

Learned Senior Counsel for the defendants states that the career of the students would not be affected due to this impasse and the requisite appeal would be issued by tomorrow morning.

Let the needful be done.

Renotify on 20th August, 2010.

Copy of this Order be given dasti to Counsel representing both sides under the signature of the Court Master.

XXXXXX XXXXXX XXXXXX"

6. On 21.06.2010, upon an application, I.A. No. 8266/2010, the Court directed the

defendants not to obstruct the admission process for the current year.

7. The application, I.A. No. 8266/2010 encloses an appeal issued by the defendant, Delhi

University Teacher's Association (DUTA), requiring its members to desist from participating or

involving in the admission process on account of what it terms as "undemocratic and arbitrary

imposition of semester system and flagrant violation of different provisions of the Delhi

University Acts, Regulations and Ordinances framed under it". The Court did not deem it

appropriate to vary the order of 25.05.2010 and, therefore, adjourned the matter.

8. On 15.07.2010, the parties represented that in order to seek an amicable resolution, the

matter could be referred to mediation, which was accordingly done. The case was thereafter

adjourned from time to time.

9. I.A. No. 8266/2010 seeks various interim reliefs, including a direction to the defendants

not to indulge in any acts of obstruction, violence or threat and intimidation at the University

CS(OS) 509/2010 & I.A. No. 8266/2010 Page 3 campus or any of its constituted colleges and also refrain from threatening the teachers who

involve themselves in the admission process. The application further seeks a direction of

mandatory order against the defendants to withdraw and recall their directions (to the teachers)

contained in the appeal made to the teachers.

10. The defendants resisted the suit and contend that the introduction of the Semester System

at the Undergraduate level is not only unjustified and sought to be done in haste, but is also

illegal, as it is contrary to the existing Ordinances which, in respect of the relevant courses

envisions annual examinations. It is submitted that till date, the approval of the Full Academic

Council with the consequential steps to amend the Ordinances as required by Section 31 of the

Delhi University Act, 1922 have not been taken. The defendants also contend that with little or

no preparation, introduction of such new system in place of a tried and tested one, which has

subsisted for over 80 years would be to the disadvantage and detriment of the students,

particularly, new students who have been admitted to the colleges affiliated to the University.

Learned senior counsel for DUTA contended in addition to the averments in the written

statement and reply to the injunction application that the University (and the college teachers) are

opposed to the Semester Scheme and are concerned that the same is being introduced without the

appropriate legal sanction. It is also argued that lack of proper preparation in this regard would

only spell disaster to the students and in order to highlight this issue, the impugned appeal was

issued.

11. The Student's Union is represented today and for the past two hearings. Their senior

counsel contended that the Semester System as is sought to be introduced cannot be permitted as

its is plainly opposed to the existing Ordinances and that the only method by which the

University can achieve that end is to amend the Ordinance and give sufficient time to the

CS(OS) 509/2010 & I.A. No. 8266/2010 Page 4 teachers to prepare the syllabus and other course content.

12. The above narrative would disclose that the University's concern appears to be only to

ensure that its decision to introduce the Semester System in the Undergraduate Science Course is

as smooth as possible, and that the defendant (i.e. Delhi University Teacher's Association and its

office-bearers) should not resort to violence, intimidatory methods as would obstruct its (the

University's) plans. This Court, by its previous orders, appropriately injuncted the defendants

from obstructing the admission process. On the basis of the defendants' statement that the

Internal Assessment marks would be released so as not to cause any inconvenience to the

students, the Court did not deem it appropriate to pass any directions in that regard but recorded

a statement in this regard. It is not disputed that the Internal Assessment Marks have been

released and made available to the University authorities.

13. The main reliefs in this case pertain to the University's apprehension that the defendants

are likely to resort to violence or obstructive measures. The decree of permanent injunction

sought is premised on the footing that such kinds of acts are likely to be perpetrated. This Court

order put a quietus on the issue as the admission process in respect of the Undergraduate Science

courses has been completed. The only apprehension of the University authorities is that while

preparing the time table, the defendants are likely to obstruct such of the teachers who are

voluntarily likely to associate themselves in its preparation.

14. In this Court's opinion, the question as to whether the University's policy of introducing

Semester System in the Undergraduate Science stream is justified or wise cannot be gone into in

these civil proceedings. That would be the appropriate subject matter of judicial review. Neither

the teachers nor the students have indicated that such proceedings have been initiated. In the

CS(OS) 509/2010 & I.A. No. 8266/2010 Page 5 circumstances, the correctness of the contentions of the defendants, i.e. that in the absence of

appropriate Ordinance, the University authorities ought not introduce Semester System cannot be

the subject matter of scrutiny in this suit. This is, however, not reflective of the merits of such

contention but is only to indicate the scope of the present proceeding.

15. As far as the subject matter of this suit is concerned, the Court notices that with the

passage of time, the previous orders have in a sense concluded substantial portions of the reliefs

sought. All that can be done at this stage is to ensure that such of the teachers - be University or

the college teachers - who wish to voluntarily engage themselves in the time-table setting-

process ought not be obstructed by the defendants. Learned counsel for the defendants had urged

that no teachers would be compelled or desisted from associating with the process, but that the

appeal is only to persuade the teachers not to be part of the time-table making process. In this

whole process, the interests of students are paramount. A large number of students have been

admitted for this academic year, and their pressing need for education, cannot await the outcome

of litigation.

16. In the circumstances, this Court directs the defendants not to hold-out any threats or in

any manner prevent or obstruct the teachers who wish to voluntarily associate themselves in the

Undergraduate Science courses in its various colleges. At the same time, it is clarified that this

order shall not be construed as a mandate to the teachers to participate in the process; equally it is

open to the authorities concerned to take such recourse as is available in law, to them.

17. In view of the preceding discussion, the Court is of the opinion that nothing further

survives except to confirm the previous interim orders dated 20.05.2010 and 21.06.2010; in

addition, an injunction in the terms indicated in the immediately preceding paragraph (No. 16)

shall also issue against the defendants. It is also clarified that all rights of the parties are reserved

CS(OS) 509/2010 & I.A. No. 8266/2010 Page 6 to initiate such proceedings as are available to them in law. The suit is decreed in the above

terms.

Order dasti under signatures of Court Master.

                                                                      S. RAVINDRA BHAT
                                                                                (JUDGE)
         AUGUST 09, 2010
         'ajk'




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