DR.SUSMITA BHATTACHARYA Vs CHANCELLOR, D.D.U.GORAKHPUR UNIV. & ORS
Bench: KURIAN JOSEPH,R. BANUMATHI
Case number: C.A. No.-003362-003362 / 2017
Diary number: 6786 / 2014
Advocates: KAMINI JAISWAL Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 3362 OF 2017
[@ SPECIAL LEAVE PETITION (C) No. 8227 OF 2014 ] DR.SUSMITA BHATTACHARYA Appellant(s)
VERSUS CHANCELLOR, D.D.U.GORAKHPUR UNIV. & ORS Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted. 2. The short Judgment impugned herein reads as follows :-
“Heard learned counsel for the
parties. By means of this writ petition
the petitioner has prayed for quashing
the order dated 02.07.2012 passed by the
Chancellor, Deen Dayal Upadhyay
Gorakhpur University – opposite party
No. 1.
Submission of learned counsel for the
petitioner is that case of the
petitioner for promotion under Career
Advancement Scheme was considered in
pursuance of order dated 02.07.2012
passed by the Chancellor but the
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promotion has been denied to the
petitioner on certain grounds. He
further submits that once direction was
there by the Chancellor the matter ought
to have been considered by the opposite
parties in the light of the decision of
the UGC and they could not have rejected
the claim of the petitioner for
promotion.
Since the petitioner's claim for
promotion under Career Advancement
Scheme has been rejected by the
University, the petitioner has
appropriate remedy under Section 68 of
the U.P. State Universities Act for
challenging the said decision.
We decline to interfere in this
matter on the ground of availability of
appropriate alternative remedy.
Accordingly, the writ petition is
dismissed.”
3. We are informed that the alternative remedy suggested by the High Court is to put the case before the Chancellor only. Therefore, we set aside the order passed by the High Court and remand the writ petition to the High Court to dispose of the same on
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merits, expeditiously and preferably before the Court closes for summer vacation.
4. In view of the above, the appeal is disposed of. No costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ R. BANUMATHI ]
New Delhi; February 27, 2017.