Delhi High Court - Orders
Dr Prasannanshu vs Selection Committee For Vice ... on 20 August, 2020
Author: Jyoti Singh
Bench: Jyoti Singh
$~A-22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 5497/2020
DR PRASANNANSHU ..... Petitioner
Through: Mr. Rajiv Bansal, Sr. Advocate with
Mr. Karan Suneja, Advocate
versus
SELECTION COMMITTEE FOR VICE CHANCELLOR,
NATIONAL LAW UNIVERSITY, DELHI & ANR.
..... Respondents
Through: Mr. Sanjay Vashishtha & Mr. S.D.
Sharma, Advocates for R-2/NLU
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 20.08.2020 Hearing has been conducted through Video Conferencing. C.M. APPL. 19794/2020 Exemption allowed, subject to all just exceptions. Application stands disposed of.
C.M. APPL. 19795/2020 This application has been filed seeking exemption from filing duly affirmed/notarised affidavits and requisite Court fee. Application is disposed of with a direction to the Applicant to file the same within 72 hours from the date of resumption of regular functioning of the Court. W.P. (C) 5497/2020 & C.M. APPL. 19796/2020 In the present Petition, Petitioner assails the Decision/Order of the Hon'ble Chancellor of the National Law University, Delhi (NLU) dated 25.06.2020 rejecting the candidature of the Petitioner for the post of Vice Chancellor of NLU.
Mr. Sanjay Vashishtha learned counsel appearing on behalf of Respondent No. 2/NLU submits that NLU had limited role of receiving the applications and was not concerned with the selection process. In my view, Respondent No. 2 would be required to assist the Court on factual aspects as well as the legal position obtaining in the present petition. Learned counsel thus seeks a period of two weeks to take instructions in the matter.
At request list on 14th September, 2020.
JYOTI SINGH, J AUGUST 20, 2020 rd