Report No. 123

Annexure

(Para 1.2)

Immediate

D.O. No. 6(2)(3)/87-L.C.

Law Commission of India
Government of India

Shastri Bhavan
(Floor No. 7),
New Delhi-110001.
March 9, 1987.

To,

Subject:- Working Paper on Decentralisation of Administration of Justice: Disputes Involving Centres of Higher Education.

Sir/Madam,

The Law Commission of India has been entrusted with the task of studying and suggesting judicial reforms inter alia with a view to find out the need for decentralization of justice by establishing other tiers or systems within the judicial hierarchy. In pursuance thereof, the Commission intends to undertake a study of the need to have a Central Education Tribunal to deal with causes, controversies and disputes involving concerned Government, universities, professors in the universities and affiliated colleges and students, with comprehensive jurisdiction to deal with disputes involving the aforesaid parties. Accordingly, the Law Commission has drawn up a Working Paper containing a questionnaire for this limited purpose and is interested to have the views of all interested persons/bodies on the subject. A copy of the Working Paper is enclosed.

2. The Commission would, therefore, request you to convey your views on the questionnaire so as to reach the Commission early, and in any case, not later than 30th April, 1987. The Commission would also be grateful, if copies are made and distributed to the concerned teachers associations, students associations and other academic bodies with a request to directly transmit their views to the Law Commission.

Yours faithfully,
Sd./-
(V.S. Rama Devi)

Encls.: As stated.