Q. What are the equivalent citations for Gurdip Singh vs State of Punjab and Others ?

The equivalence citation are(1997) 10 SCC 641 ; LQ/SC/1997/508 ;

Gurdip Singh Vs. State Of Punjab And Others On 17 March, 1997

Q: Q. What was the bench assigned for the case Gurdip Singh vs State of Punjab and Others?

HONBLE JUSTICE G. B. PATTANAIK, HONBLE JUSTICE G. N. RAY

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Decision

Open iDraf

Gurdip Singh v. State Of Punjab And Others

Gurdip Singh
v.
State Of Punjab And Others

(Supreme Court Of India)

Civil Appeal No. 2023 Of 1997 (Special Leave Petition (Civil) No. 4666 Of 1996) | 17-03-1997

1. Leave granted.

2. Heard learned counsel for the parties.

3. This case unfolds a very sad affair in a school where the selection of Respondent 3 as Headmistress of the school was made in flagrant violation of the principles of natural justice. It has been established beyond doubt that the father of Respondent 3 being the Secretary of the Managing Committee of the school participated in the selection of his daughter, Respondent 3 and later on confirmation was given about such selection in favour of Respondent 3 where Respondent 3 by virtue of improper selection also constituted as one of the members of the Managing Committee giving confirmation. Inf the aforesaid circumstances, we set aside the selection of Respondent 3 as the Headmistress of the said school. Respondent 3 will cease to function as Headmistress of the said school with immediate effect. The Managing Committee of the school will take immediate steps to select the Headmaster or Headmistress of the school in accordance with law. The appeal is disposed of accordingly without any order as to costs.

Advocates List

For

Bench List

HON'BLE JUSTICE G. B. PATTANAIK

HON'BLE JUSTICE G. N. RAY

Eq Citation

(1997) 10 SCC 641

LQ/SC/1997/508

HeadNote

Education and Universities — Aided educational institutions — Appointment of Headmaster/Headmistress — Selection of Respondent 3 as Headmistress of school in flagrant violation of principles of natural justice — Father of Respondent 3 being Secretary of Managing Committee of school participating in selection of his daughter — Respondent 3 by virtue of improper selection also constituted as one of the members of Managing Committee giving confirmation — Held, selection of Respondent 3 as Headmistress of said school set aside — Respondent 3 directed to cease to function as Headmistress of said school with immediate effect — Managing Committee of school directed to take immediate steps to select Headmaster or Headmistress of school in accordance with law