VISVESVARAYA TECHNOLOGICAL UNIVERSITY, GNANA SANGAMA Vs. THE CHANCELLOR, VISVESVARAYA TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) Petitioner which is a University established under the provisions of The Visvesvaraya Technological University Act, 1994 (hereinafter referred to as 'Act' for short) is calling in question notification dated 19.12.2014 Annexure-A issued by Governor of Karnataka and Chancellor of Universities in Karnataka in exercise of the powers conferred under Section 11(1) and (2) of the Act whereunder Sri.Justice Ajit J. Gunjal, Former Judge, High Court of Karnataka has been appointed as one man fact finding committee to enquire into the allegations made in the complaints which has been received by the Chancellor alleging irregularities and mismanagement at the petitioner-University (for short 'VTU').

(2.) I have heard the arguments of Sri.D.N.Nanjunda Reddy, Learned Senior Counsel appearing on behalf of Sri.K.S.Bharath Kumar, Advocate appearing for petitioner and Sri.M.B.Naragund, Learned Senior Counsel appearing on behalf of Sri.Mahesh Wodeyar, Advocate for respondent.

(3.) The Chancellor of petitioner-University is said to have received complaints from various persons regarding alleged irregularities and mismanagement in the recruitment of 168 teaching posts and awarding civil works and purchases in VTU and having felt necessary to verify the facts about alleged irregularities and mismanagement of VTU, one man fact finding committee came to be appointed to enquire into said allegations with the terms of reference as indicated in the notification dated 19.12.2014, Annexure-A.