A.S.BOPANNA,J. - (1.) Leave granted.
(2.) The appellant in LPA No.694/2016 and CM Appln. No.46147/2016 ­ the University of Delhi is the appellant in the appeal arising from SLP(C) No.20786/2019 while the respondent No.2 in the said LPA ­ Governing Body of Swami Shraddhanand College is the appellant in the appeal arising from SLP(C) No.20859/2019. In both these appeals the appellants are assailing the judgment dated 09.05.2019 passed by the Division Bench of the High Court of Delhi. By the said judgment the Division Bench has upheld the order dated 10.11.2016 passed by the learned Single Judge and dismissed the appeal
(3.) The respondent Dr. A.N.Jha was chosen by the Selection Committee for appointment as the VicePrincipal of the Swami Shraddhanand College. The same was approved by the Governing Body and a letter was issued on 29.12.2015. A communication dated 28.12.2015 was addressed to the University of Delhi seeking approval for the appointment made as VicePrincipal. The University of Delhi however declined approval through its letter dated 13.01.2016. The respondent Dr. A.N. Jha, thus being aggrieved by the refusal of approval approached the learned Single Judge of the High Court of Delhi in WP(C) No.965/2016 seeking that the letters dated 13.01.2016, 19.01.2016, 27.01.2016 be quashed and direct the University of Delhi to grant approval for his appointment as the VicePrincipal of the College. The learned Single Judge on making a detailed consideration through the order dated 10.11.2016 allowed the writ petition.;