SHANKAR RAO Vs. GULBARGA UNIVERSITY

JUDGEMENT

(1.) this point for consideration in this writ petition is whether the person appointed as a chairman of a faculty can continue till he retires of his appointment can be reviewed and the syndicate can cancel his appointment.

(2.) the facts of the case herein are:-that earlier petitioner was a lecturer in hindi in the Karnataka arts college, dharwar. In the year 1979 appointed as reader in hindi in gulbarga university. The gulbarga university by exercising its powers conferred under Section 26(l)(2)(d)(iii) appointed this petitioner as a chairman of the post graduate studies in hindi department. Relevant Section reads as follows:-

(3.) syndicate in its resolution dated 21-7-1990 at item No. 3 relieved the petitioner as chairman from the department on perusing the report submitted by the sub-committee. Challenging the same, petitioner has preferred this writ petition contending that:- (1) his removal as chairman penal in nature: