Crl.A.     of 2011 @ SLP(Cr) 8741/2010 1

    IN THE SUPREME COURT OF  INDIA     CRIMINAL APPELLATE JURISDICTION   

     CRIMINAL APPEAL NO. 713 OF 2011 [ARISING OUT OF S.L.P. (CRL.) NO. 8741 OF 2010]

JAI NARAIN VYAS UNIV  JODHPUR TR. REGR. ..  APPELLANT

vs.

STATE OF RAJASTHAN & ORS. ..  RESPONDENTS

WITH

 CRIMINAL APPEAL NO. 714 OF 2011 [ARISING OUT OF S.L.P. (CRL.) NO. 8742 OF 2010]

NIRMAL MEENA ..  APPELLANT

vs.

STATE OF RAJASTHAN & ORS. ..  RESPONDENTS

O R D E R

Leave granted.

We have heard the learned counsel for the parties.

While dealing with an application for quashing of a  

First  Information  under  Section  482  of  the  Code  of  

Criminal Procedure, the High court has made the following  

observations in its order of 17th October, 2010:

“Specific  query was made from the  Registrar,  JNV  Univeristy,  Jodhpur  with  regard  to  academic  atmosphere  of  the  University  and  affiliated

Crl.A.     of 2011 @ SLP(Cr) 8741/2010 2

colleges/educations  institutions  but,  unfortunately, no satisfactory answer has  been  given  by  the  Registrar.   Upon  the  query  made  by  the  Court  with  regard  to  appointment of Lecturers/Asstt. Professors  int eh University, no satisfactory reply  has been given and it only emerges that  the  Registrar  has  tried  to  put  the  responsibility  on  the  shoulders  of  the  State Government.  Such type of atmosphere  in the educations institutions meant for  imparting  higher  education  cannot  be  countenanced.  This Court cannot sit as a  silent  spectator.   Therefore,  it  is  strongly  recommended  to  the  State  Government that the present Registrar of  the JNV University should immediately be  replaced  and,  in  her  stead  some  other  responsible  officer  should  be  posted  as  Registrar  in  the  University  well  before  the next date of hearing.”

We are of the opinion that these observations were  

not called for in proceedings under Section 482 of the  

Code of Criminal Procedure and if such directions were  

required they ought to have been made on the basis of a  

writ petition by an aggrieved party or by way of a Public  

Interest Litigation.  We, accordingly, direct that the  

observations quoted above need to be expunged from the  

order dated 17th October, 2010.

We are also told that purusant to the observations  

of the High Court the Registrar of the University has  

been transferred.  The transfer order dated 15th october,  

2010  has  been  put  on  record  by  way  of  a  Criminal  

Miscellanous  Application  in  Criminal  Appeal  No.

Crl.A.     of 2011 @ SLP(Cr) 8741/2010 3

arisng out of SLP(Crl) 8742/2010.  We had also directed  

status quo with regard to the transfer order vide order  

dated 21st October, 2010.  We, accordingly, have nothing  

more to say On this and leave it open to the Chancellor  

of the University or any other appropriate authority to  

deal with the matter of transfer in accordance with law.

The appeals stand disposed of in the above terms.

                   .......................J.          (HARJIT SINGH BEDI)

                   .......................J.

                                (CHANDRAMAULI KR. PRASAD) New Delhi,

    March 11, 2011.