NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO. 1802/2018 (ARISING FROM SLP (C) NO.31937 OF 2017)

DR. VANDANA TYAGI                                  PETITIONER(S)                                 VERSUS

APEEJAY SARASWATI P.G. COLLEGE FOR GIRLS & ORS.    RESPONDENT(S)

J U D G M E N T KURIAN, J.

Leave granted. 2. The appellant is before this Court aggrieved by the  interim  order  dated  24.10.2017  passed  in  LPA No.552 of 2017 filed by Respondent No.1.  As per the impugned  order,  the  appellant  has  been  restrained from performing her functions as Principal. 3. We find that the Letters Patent Appeal is ripe for  hearing  and  it  is  posted  to  11.04.2018.   We request the High Court to dispose of the appeal, LPA No.552/2017  (O&M),  expeditiously  and  preferably before the Court closes for summer vacation. 4. Till such time, we restrain the Management from filling up the post of Principal on a regular basis. 5. The appeal is, accordingly, disposed of. 6. It  will  be  open  to  the  parties  to  take  all available contentions before the High Court and in case  the  specific  contention  is  taken  by  the appellant that the LPA is not maintainable, the same may be addressed on the next date of hearing.

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [MOHAN M. SHANTANAGOUDAR]  NEW DELHI; FEBRUARY 09, 2018.

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