D RUDRAIAH Vs. CHANCELLOR UNIVERSITY OF AGRICULTURAL SCIENCES

JUDGEMENT

(1.) In these two petitions under Art.226 of the Constitution, the validity of the appointment of respondent-5 (in both these petitions) as the ViceChancellor of the University of Agricultural Sciences in Mysore (hereinafter referred to as the University), has been challenged.

(2.) By the notification dated 5-6-1970, the Chancellor of the University, in exercise of the powers vested in him under sub-sec. (2) of S.12 of the University of Agricultural Sciences Act, 1963 (Mysore Act 22 of 1983) (hereinafter referred to as the Act), appointed respondent-5 (in both these petitions) as the Vice-Chancellor of the University for a period of three years with eft'ect from 12-6-1970.

(3.) The petitioner in WP. No.2181 of 1970 is holding the office of the Director of Animal Husbandry and Veterinary Services in Mysore. He is a graduate in Agriculture and also holds a Master's degree in Dairy. The petitioner in WP. No.2537 of 1970 claims to be a journalist. It is common ground that a meeting of the Committee consisting of the Pro-Chancellor as ex-officio Chairman and the members of the Board of Regents of the University other than the Vice-Chancellor, (hereinafter referred to as the Committee), was held on 27-4-1970 to recommend a panel of three persons, to the Chancellor for appointment of the ViceChancellor, and that the Committee sent a panel of three persons consisting of the petitioner in WP. No.2181 of 1970, respondent-5 and one Dr. M. H. Mari Gowda.