Uttaranchal High Court: A Division Bench of Ramesh Ranganathan, CJ and Manoj K. Tiwari, J. set aside in review an order passed by another Division Bench.

The Applicant contended that she was working as Principal of constituent College, which was later conferred “Deemed University” status and hence, Memorandum of Association was to be accorded with UGC Regulations, 2010. The applicant was part of the committee to deliberate on the proposed amendments. Further, she alleged that Division Bench held that she had acquiesced to the amendment; and could not, thereafter, contend that she should be continued contrary to the said amendment. The petitioner was denied relief on the ground of acquiescence.

Learned counsel for the applicant Tapan Singh, submitted that, applicant had merely participated in the meeting; she had not specifically agreed to the said amendment; even otherwise, her participation in the deliberations of the Committee meeting, was in her official capacity as a Principal of the College, who was a member of the Committee ex-officio; that cannot result in her vested right, to continue as a Principal, being deprived even without complying with the principles of natural justice; and the order under review necessitates being set aside.

Arvind Vashishta, learned Senior Counsel for respondent-University, submitted that the Division Bench was justified in its conclusion that petitioner had acquiesced to the amendment to the Memorandum of Association; and her appointment as a Coordinator, consequent on her designation as a Principal being withdrawn, was merely a consequence thereof.

The Court observed that, mere participation in a meeting convened to consider amendments doesn’t mean that the petitioner acquiesced and had waived her right to continue as a Principal. Hence, the order under review was set aside, and the writ petition was restored to file.[Dr Sangeeta Singh v. Gurukul Kangri University, Haridwar, 2019 SCC OnLine Utt 378, decided on 24-05-2019]

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