- (1.) COMMITTEE of Management of Kanpur Vidya Mandir Mahila, Post Graduate College, Swaroop Nagar, District Kanpur Nagar through its Secretary Dr. Dinesh Chandra Gupta has approached this Court questioning the validity of the order dated 13.03.2015 passed by Vice Chancellor, Chhatrapati Shahu Ji Maharaj University, Kanpur wherein Vice Chancellor concerned in exercise of its authority vested under Section 35 of U.P. State Universities Act, 1973 has proceeded to disapprove the resolution of the Managing Committee of the institution concerned dispensing with the services of Dr. Asha Rani Rai, respondent no. 4.
(2.) BRIEF background of the case is that in district of Kanpur Nagar there is an institution known as Kanpur Vidya Mandir Mahila, Post Graduate College, Swaroop Nagar, affiliated to the Chhatrapati Shahu Ji Maharaj University, Kanpur. The affairs of the said institution is to be run and managed strictly in consonance with the provisions as contained under U.P. State Universities Act, 1973 and the First Statutes framed therein.
(3.) IN the said institution concerned Dr. Asha Rani Rai has been performing and discharging duties as Principal and it appears that Managing Committee of the institution concerned had a feeling that Dr. Asha Rani Rai has involved herself in various irregularities which was inclusive of dereliction of duties also and accordingly the Managing Committee of the institution in its turn proceeded to pass resolution on 15.11.2013 to place her under suspension and accordingly suspension order was passed by petitioner no. 2 on 16.11.2013. Dr. Ashs Rani Rai had filed representation before the Vice Chancellor of the University concerned and the Vice Chancellor, on 25.11.2013 has proceeded to pass order staying the order of suspension passed against her. Against the said order in question, petitioners' Managing Committee had preferred Civil Misc. Writ Petition No. 66042 of 2013 (Committee of Management Kanpur Vidya Mandir Mahila P.G. College Vs. State of U.P. and others) before this Court and this Court on 03.12.2013 had passed order asking the Vice Chancellor of the University concerned to finalize the said proceeding in question and during this interregnum period order was passed that Dr. Asha Rani Rai shall not join back as Principal of the college.;