Supreme Court of India
Dr. Vandana Tyagi vs Apeejay Saraswati P.G. College For ... on 9 February, 2018
Equivalent citations: AIRONLINE 2018 SC 1510
Author: Kurian Joseph
Bench: Mohan M. Shantanagoudar, Kurian Joseph
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1802/2018
(ARISING FROM SLP (C) NO.31937 OF 2017)
DR. VANDANA TYAGI PETITIONER(S)
VERSUS
APEEJAY SARASWATI P.G. COLLEGE FOR GIRLS & ORS. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is before this Court aggrieved by the interim order dated 24.10.2017 passed in LPA No.552 of 2017 filed by Respondent No.1. As per the impugned order, the appellant has been restrained from performing her functions as Principal.
3. We find that the Letters Patent Appeal is ripe for hearing and it is posted to 11.04.2018. We request the High Court to dispose of the appeal, LPA No.552/2017 (O&M), expeditiously and preferably before the Court closes for summer vacation.
4. Till such time, we restrain the Management from filling up the post of Principal on a regular basis.
5. The appeal is, accordingly, disposed of.
6. It will be open to the parties to take all available contentions before the High Court and in Signature Not Verified case the specific contention is taken by the Digitally signed by NARENDRA PRASAD Date: 2018.02.17 12:38:42 IST appellant that the LPA is not maintainable, the same Reason: may be addressed on the next date of hearing.
17. Pending applications, if any, shall stand disposed of.
8. There shall be no orders as to costs.
.......................J. [KURIAN JOSEPH] .......................J. [MOHAN M. SHANTANAGOUDAR] NEW DELHI;
FEBRUARY 09, 2018.
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