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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.