A MANJU Vs. BANGALORE UNIVERSITY JNANA BHARATHI BANGALORE

JUDGEMENT

(1.) in this petition the legality and validity of the order dated 28-11-1995 passed by the registrar, Bangalore university who is the second respondent is questioned. Under the said Order, the second respondent has rejected the application dated 26-6-1995 "for renewal of registration" of the petitioner in the electoral rolls of registered graduates of Bangalore university on the ground that the petitioner did not fulfil the requirements of the relevant statutes pertaining to the elections to the authorities of the Bangalore university.

(2.) the petitioner is a sitting member of the senate of the first respondent university having been elected in March 1992. Subsequently, in June 1992 he was elected by the senate from amongst its members to the syndicate in terms of Section 24(vi) of the Karnataka state universities Act, 1976. As on today he continues to be a member of the syndicate of the first respondent university.

(3.) statute 12.03 provides for registration of graduates. It consists of two parts. The first part statutes 12.03(1) to 12.03(4) provides for registration of graduates, and prescribes the procedure and eligibility for registration. The second part statute 12.03(5) provides for revision of register of graduates.