Delhi High Court - Orders
Nitish Rai Parwani vs Guru Gobind Singh Indraprastha ... on 9 September, 2022
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10754/2019 & CM APPL. 44424/2019
NITISH RAI PARWANI ..... Petitioner
Through: None.
versus
GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY
..... Respondent
Through: Ms. Anita Sahani, Advocate for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 09.09.2022
1. There was no appearance on behalf of the Petitioner on 13th April, 2022, and the position remains the same today. With the assistance of Ms. Anita Sahani, counsel for Respondent No. 1, the Court has perused the pleadings. The reliefs sought in the present petition are as follows:
"(a) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute a students' council according to the guidelines laid down in the Lyngdoh Committee Report, 2006 and as per the mandate of the Hon'ble Supreme Court of India in (2006) 8 SCC 304;
(b) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature quashing the decision of Respondent to constitute the Students' Council vide notice dated 27.09.2019;
(c) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute an Internal Complaints Committee (ICC) as per the University Grants Commission (Prevention, prohibition and redressal of sexual harassment of women employees and students in higher educational institutions) Regulations, 2015 where 3 students representatives and a member of a NGO is mandated;Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:12.09.2022 11:18:14
(d) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute Grievance redressal committee according to the order of this Hon'ble Court in W.P (Crl.) no. 793/2017 (Courts on its own motion in Re: Suicide committed by Sushant Rohilla, a law student of IP University) and in accordance with the notice of the Respondent dated 23.05.2019;
(e) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute Library Committee of the Respondent University to include student representatives, through a democratic process, in the same;
(f) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute Board of Management of the Respondent University to include student representatives, through democratic process, in it;
(g) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute Academic Council of the Respondent University to include student representatives, through democratic process, in the same;
(h) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute Planning Board of the Respondent University to include student representatives, through democratic process, in the same;
(i) Issue a Writ of Mandamus or any other Writ, Order or direction of similar nature directing the Respondent to constitute the Anti-ragging committee and the Proctor's 54 committee to include student representatives, through a democratic process, in the same;
(j) Allow the costs of the Petition;"
2. Ms. Sahani has referred to the detailed counter-affidavit filed by her to explain that the reliefs urged by the Petitioner are not maintainable as a students' council, in accordance with the guidelines laid down by Lyngdoh Committee Report, 2006 as mandated by the Supreme Court in University of Kerala v. Council, Principals, Colleges, Kerala and Ors., (2006) 8 SCC 304, is already in existence.
3. Ms. Sahani further points out that when the petition filed, the Petitioner was a final-year law student, and he would have completed his course and graduated by now. Possibly for this reason, the Petitioner is not Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:12.09.2022 11:18:14 pursuing the present petition.
4. Accordingly, the petition is dismissed in default and also as infructuous.
SANJEEV NARULA, J SEPTEMBER 9, 2022 as Signature Not Verified Digitally Signed By:SAPNA SETHI Signing Date:12.09.2022 11:18:14