K NARASAIAH Vs. CHANCELLOR BANGALORE UNIVERSITY

JUDGEMENT

(1.) The petitioner Dr.K.Narasaiah and respondent 3 Dr. K.Venkatagiri Gowda have been for some time Heads of Department in the Faculty of Arts of the University of Bangalore. The petitioner became the Head of the Department of History on February 7, 1967; he was appointed the Professor of History on August 29 1968. Respondent 3 was appointed as the Professor as well as the Head of the Department of Economics on July 10, 1967.

(2.) On February 12, 1970, the Registrar of the University issued a notification purporting to be by order, (not indicating by whose order), stating that the petitioner has been appointed as the Dean of the Faculty of Arts. The notification mentions other appointments also with which we are not concerned. Respondent 3 thereupon moved the Chancellor under S.46 of the Bangalore University Act, 1964 complaining that according to the true meaning of S.16 dealing with Deans, he should have been made the Dean and not the petitioner. The Chancellor heard the parties through Counsel and made an order on May 19, 1970 setting aside the appointment of the petitioner and appointing respondent 3 as the Dean of the Faculty of Arts.

(3.) The petitioner challenges the said order of the Chancellor both on merits as well as on the ground that the Chancellor had no jurisdiction to make the impugned order.