ASHOK BHUSHAN,J. - (1.) Leave granted.
(2.) This appeal has been filed by the appellant questioning the judgment dated 06.03.2019 of the Division Bench of Delhi High Court issuing certain directions in LPA No.316 of 2018 filed by respondent No.1-Dr. Asha, although not interfering with the judgment of the learned Single Judge dated 09.03.2018 disposing of the writ petition filed by Dr. Asha-respondent No.1. The appellant aggrieved by the directions issued by the Division Bench has filed this appeal.
(3.) Brief facts giving rise to this appeal are: Daulat Ram College is affiliated to the University of Delhi since 1960. The Hostel of the Daulat Ram College is an integral part of the College. The Daulat Ram College Society is a registered Society which was established on 03.03.1960 which in turn has established Daulat Ram College (hereinafter referred to as the 'College'). The Daulat Ram College Society has a Memorandum of Association as well Rules. The College has a Governing Body which is approved by the Executive Council of the University (Delhi University). We in the present case are only concerned with the Hostel of the Daulat Ram College and that too appointment of Warden of the Hostel of the College. The Governing Body of the College has been appointing the Warden of the Hostel of the College.;