AMAR SINGH CHAUHAN Vs. DR. DEEPAK PAINTAL, VICE-CHANCELLOR

JUDGEMENT

(1.) FOR having shifted the Department of Salavonic and Finno -Ugrian Studies, University of Delhi from North Campus to South Campus in 1988 and on a holiday, Saturday on 9th June, 2007 shifted at mid -night back to North Campus, the appellant filed a complaint against the Vice -Chancellor of Delhi University and Head of Department alleging deficiency in service besides several other deficiencies. Vide impugned order dated 8.10.2008 the complaint was dismissed being devoid of merit. Feeling aggrieved the appellant has preferred this appeal.

(2.) THE case of the appellant, in brief, is that he is a bona fide student of the Department of Salavonic and Finno -Ugrian Studies. University of Delhi. The respondents are the highest authorities of the University of Delhi. The said Department was shifted to South Campus from North Campus in 1988 and now on a holiday, Saturday on 9th June, 2007 at mid -night was shifted back to North Campus. The South Campus was established for catering the needs of South Delhi and adjoining areas. The shifting of the Department was widely covered in the print and visual media. The students who have taken admission in the first year of the South Campus have been forced to shift to North Campus against their wishes. In the prospectus of 2007 -08, the application for admission to the various courses, it was option for classes at South and North Campus. It was said that the classes for Certificate and Diploma courses will be held at Arts Faculty, South Campus but students were forced to attend the classes at other colleges; that the Delhi University Students Union approached the authorities and made the complaints to the highest authorities of the country but nothing was done. In the said complaint, allegations of the misuse of the authority of the Vice -Chancellor and the other top officials of the University in respect of perks and perquisites have been made. The student are paying huge fees for the library but no facilities are being provided. The appellant claims that the Department of Salavonic and Finno -Ugrian Studies be brought back to the South Campus and the classes be held as prescribed in the advertisement and the respondent be directed to follow the rule of law.

(3.) THE respondent contended that the University of Delhi is governed by the Act of Parliament and actions of the respondent are in accordance with the University Act. Vice -Chancellor of the University, under this Act is vested with all necessary powers to exercise general control over the affairs of the University including teaching and learning process in the departments and its colleges. No individual officer of the University can be held liable for the acts taken on behalf of the University and no complaint can be filed against any one of them. The appellant is one of the registered part -time students of Certificate/Diploma course in the Department. He filed representation to the highest authorities of the country including the judiciary but he has not stated about the outcome of the said complaint. The decision for providing proper and suitable space to the Department of Salavonic and Finno -Ugrian Studies was not taken by the University authorities overnight but it was done through a due process initiated in June 2006 itself. In the North Campus there are better facilities than South Campus and the appellant cannot have any grievance as the University has provided better facilities for the working of the Department in which the student happens to be a part -time Certificate/Diploma course student. The appellant enrolled himself for a part -time Diploma in Russian for the Academic Year 2007 -08 in the Department of Salavonic and Finno -Ugrian studies. The appellant is one of the registered part time student of Certificate/Diploma Course in the Department.