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
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
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
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