P VENUGOPAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner/applicant has sought stay of notice dated 29th September, 2006 whereby an extraordinary meeting of the Institute's body was called for 10th October, 2006. The petitioner has also prayed that the issue regarding continuation of petitioner as director of the Institute be not taken up in the meeting on 10th October, 2006 and in any subsequent meetings of the Institute's body.

(2.) The regulation of All India Institute of Medical Sciences under clause 4 contemplates an ordinary meeting and an extra ordinary meeting of the Institute. The ordinary meeting requires a notice at least two weeks prior to the date of such meeting along with an agenda. Where it is not possible to send the agenda along with the notice, the same is to be sent at least 10 days before the meeting.

(3.) For urgent business an extra ordinary meeting of the Institute can be called by the president giving at least seven days notice and the agenda is also required to be sent at least five days before the meeting. An extra ordinary meeting can also be called at the request of not less than nine members of the Institute within one month of the receipt of the requisition.