K.N.GOYAL, J. - (1.) The petitioner is Head of the Department and Dean of the Faculty of Law in the Lucknow University since July, 1981. The Deanship rotates every three years. She had earlier also held this post between 1972 and 1976. The Executive Council of the University has set up an inquiry against her, and this writ petition has been directed against the said decision of the Executive Council.
(2.) The relevant facts are as follows : - "On 8-9-1982 the Vice-Chancellor (opposite party No. 2) wrote to the petitioner that the employees of the law faculty had complained that they had not received their salary for the month of August in due time. He asked her for reasons why the bills had not been signed by her. This letter is annexure-6 to the petition. She replied to the Vice-Chancellor the same day, vide annexure-7, pointing out that it was because of the fault of the Assistant Office Superintendent Sri G. D. Tandan that the payment of salaries was delayed. No decision had been taken by the Vice-Chancellor himself on the question whether salary was to be paid to the employees for the strike period or not. This had also delayed the matter. She also suggested the suspension of Sri Tandan to be ordered by the Vice-Chancellor."
(3.) Then on 7-1-1983 the Vice-Chancellor passed an order appointing a committee of two persons, Sri H. K. Seth and Sri Jiwan Kaul (opposite parties 9 and 7 respectively), to look into the working and allied matters of the Law Faculty. This is annexure-8. The petitioner's grievance is that her suggestions for disciplinary action against Sri Tandan and for decision on the question whether salary was to be paid for the strike period or not had not been looked into, and instead, an inquiry was set up into the working of the Faculty, indirectly putting the petitioner in the dock.;