V. Kameswar Rao,J. - (1.) Cm No. 12478/2021 in W.P.(C) 3684/2021 (for exemption) Exemption allowed subject to all just exceptions. Application stands disposed of. W.P.(C) 10615/2020 W.P.(C) 3684/2021 1. As these two writ petitions have been filed by Dr. Anuradha Gupta in respect of the post of Principal in respondent No.2 College namely Delhi College of Arts and Commerce, they are being decided by this common order. For convenience and to appreciate the issues which arises in these petitions, I shall be referring to the facts in each of the writ petitions separately. W.P.(C) 10615/2020
(2.) This writ petition has been filed by the petitioner with the following prayers: "In view of the submissions made hereinabove and the facts and circumstances of the case it is most respectfully prayed that this Hon'ble Court may kindly be pleased to: A. Issue a writ in the nature of mandamus or any other writ thereby directing the respondents to quashing the arbitrary and illegal order dated 16.12.2020 of appointment of the Respondent No. 3 as Acting Principal of the Respondent No. 2 / College and all other consequential letters; B. Restrain the respondent no.2 from removing the petitioner from the post of the Officiating Principal in the Respondent no. 2/college and; C. Any other order or orders in favour of the Petitioner as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present petition."
(3.) Respondent No.1 in this writ petition is University of Delhi ('University' for short), respondent No.2 is Delhi College of Arts and Commerce ('College' for short), respondent No.3 is Dr. Amrit Kaur Basra ('Dr. Basra' for short) and respondent No.4 is the Station House Officer, Sarojini Nagar ('SHO', for short).;