Delhi High Court
Santosh Mishra & Anr. vs University Of Delhi & Ors. on 7 September, 2021
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 07th September, 2021
+ W.P.(C) 9837/2020
SANTOSH MISHRA & ANR. ..... Petitioners
Through Mr. Vivek Kumar Tandon, Advocate.
versus
UNIVERSITY OF DELHI & ORS. ..... Respondents
Through Mr. Santosh Kumar and Mr. Bibin
Kurian, Advocates for R-1.
Mr. Manoj R. Sinha, Advocate for R-2.
Ms. Diya Kapur, Mr. Tarun Agarwal and
Mr.Raghav Anand, Advocates for R-3.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE JYOTI SINGH
JUDGMENT
D.N. PATEL, CHIEF JUSTICE (ORAL)
CM No. 31388/2020 (Exemption)
Allowed, subject to all just exceptions.
Application is disposed of.
W.P.(C) 9837/2020 and CM No. 31389/2020 (interim direction)
1. Present Public Interest Litigation has been preferred seeking the
following reliefs:-
"I. Writ of MANDAMUS directing the authorities of the
University of Delhi to act and comply with the Executive
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:13.09.2021
20:55:13
Council Minutes of Meeting/Resolution Dated 21/7/2019
and to take-over Daulat Ram. College directly under the
University of Delhi thereby to administer and run the
college as as per the Act, Statutes and Ordinance of the
Delhi University.
II. Writ of MANDAMUS to the University of Delhi to recover
the entire amount of Rs-1094.94 lakh from the Respondent
No.3, Daulat Ram College Society immediately against as
the accululated Maintenance Grant dues as calucated and
mentioned by the UGC vide their letter dated 24/6/2020.
The amount so recovered should be immediately used for
the repair and maintenance of dilaplated parts of the Daulat
Ram College Building and for improving the infrastructure
of the college.
III. Writ of MANDAMUS ordering for forensic audit of the
accounts of the Daulat Ram College and the Daulat Ram
College Society, the respondent No. 3 & 4 and to direct
legal action against misappropriation of the money.
IV. Writ of MANDAMUS ordering the re-opening of the Girls
Hostel of the college for the current academic session and
to operate the same immediately keeping in mind the dire
requirements of the hostel in North campus of Delhi
University, and to carryout necessary repairs.
Any other order which the Hon'ble Court may deem fit and
proper in the facts and circumstances of the present case be
also passed in favour of the petitioners."
2. We have heard learned counsels appearing for the parties and have
looked into the facts and circumstances of the case. At the outset, learned
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:13.09.2021
20:55:13
counsel appearing on behalf of the Petitioners submits that suffice would it
be for the disposal of this writ petition, if a suitable direction is given to the
concerned Respondent Authorities to treat this petition as a representation
and decide the same in accordance with law, within a stipulated period of
time.
3. In view of the aforesaid limited submission, we hereby direct the
concerned Respondent Authorities to treat this petition as a representation
and look into the grievances ventilated in the present petition, in accordance
with law, Rules and Regulations and Government policies, applicable to the
facts of the case. Needless to state that the decision on the representation
shall be taken after giving adequate opportunity of hearing to the
concerned/affected parties, including the College in question. The entire
exercise shall be completed as expeditiously as possible.
4. With these observations, writ petition along with accompanying
application is hereby disposed of.
CHIEF JUSTICE
JYOTI SINGH, J
SEPTEMBER 07, 2021
rk
Signature Not Verified
Digitally Signed
By:KAMAL KUMAR
Signing Date:13.09.2021
20:55:13
