(1.) The petitioner Sir, K.V.Munivenkata Reddy has prayed for quashing the Notfn issued by the Registrar, Bangalore University on, 11th Decr, 1974 (Ext.A) notifying that the Senate of the Bangalore University has been reconstituted under S.30 read with S.18 of the Bangalore University Act (hereinafter referred to as 'the Act') consisting of the members mentioned therein. The petitioner has also challenged another Notification issued by the Registrar on the same date notirying the reconstitution of the Syndicate under S.30 read with S.21 of the Act consisting of the members mentioned therein. The petitioner has also prayed for the issue of a writ in the nature of mandamus directing the respondent-Bangalore University to hold elections to the Senate and other authorities. Sri B. T.Parthasarathy, learned Counsel for thei petitioner, submitted that this prayer is unnecessary as necessary steps have already been taken in the meanwhile by the University for holding the necessary elections.
(2.) The Senate of the Bangalore University was last reconstituted on 10th Decr 1971. The petitioner was elected to the Senate from the constituency of Registered Graduates. He was further elected as a member of the Syndicate. As a member of the Syndicate, he was also an Ex-Officio member of the Academic Council. In the impugned Notifications pertaining to the reconstitution of the Senate and the Syndicate the petitioner's name is not found. The petitioner has also been informed by the Vice Chancellor of the. University by the letter dt.27th Decr 1974 to the effect that he ceased to be a member of the Senate and the Syndicate consequent upon the reconstitution of the said authorities. The complaint of the petitioner is that by the impugned Notification his right to function as a member of the Senate as a member of the Syndicate and as member of the Academic Council of the Bangalore University has been illegally denied to him.
(3.) It is contended by Sri B.T.Parthasarathy learned Counsel for the petitioner that the reconstitution of the Senate can become complete and effective only when all the members are elected from different constituencies and the nomination of the members is completed.