DR DHANANJAYA Y CHANDRACHUD,J - (1.) Leave granted.
(2.) The appeal in the present case arises from the judgment of a Division Bench of the High Court of Uttarakhand dated 28 December 2011 In Writ Petition No 429 of 2006. The High Court quashed a Resolution dated 29 July 2006, being Resolution No. 23 of the 76 th General Meeting of the Executive Council of the Second Respondent Hemwati Nandan Bahuguna Garhwal University, Srinagar. By that resolution, the College Development Council CDC was terminated with immediate effect. The Appellant, who was a Director of the CDC, has filed the present appeal, aggrieved by the direction of the High Court that while the CDC will continue, it will be without the Appellant as its Director.
(3.) On the request of the Second Respondent, the University Grants Commission UGC agreed to set up a CDC if an assurance was communicated by the Government of Uttar Pradesh that it would bear the financial liability after 31 March 1995. By a letter dated 31 October 1991, the Government of Uttar Pradesh agreed to bear all the expenses incurred on the post of Director, CDC after 31 March 1995. By a letter dated 07 November 1991, the UGC agreed to the request of the University to set up a CDC with two posts ­ (i) A Director in the Professor's scale; and (ii) A stenographer. An advertisement inviting applications for the above posts was issued on 06 January 1992. The Appellant was appointed as Director, CDC through open selection by an office order dated 02 November 1992 of the Second Respondent. On 23 January 1996, the Appellant was permanently absorbed.;