Full Judgment Text
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. | ||
| ture Not Verified<br>lly signed by<br>NDRA PRASAD<br>2018.02.17<br>:42 IST<br>on: | ||
| Leave granted. | ||
| 2. The appellant is before this Court aggrieved by<br>the interim order dated 24.10.2017 passed in LPA<br>No.552 of 2017 filed by Respondent No.1. As per the<br>impugned order, the appellant has been restrained<br>from performing her functions as Principal. | ||
| 3. We find that the Letters Patent Appeal is ripe<br>for hearing and it is posted to 11.04.2018. We<br>request the High Court to dispose of the appeal, LPA<br>No.552/2017 (O&M), expeditiously and preferably<br>before the Court closes for summer vacation. | ||
| 4. Till such time, we restrain the Management from<br>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<br>available contentions before the High Court and in<br>case the specific contention is taken by the<br>appellant that the LPA is not maintainable, the same<br>may be addressed on the next date of hearing. |
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| 7. Pending applications, if any, shall stand<br>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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