MATHEW Vs. MAHATMA GANDHI UNIVERSITY

JUDGEMENT

(1.) Appellant is challenging Ext. P2 order dated 26.5.1999 issued by the M. G. University. The University Grants Commission laid down certain guidelines for teacher fellowship scheme college faculty development programme under the IXth plan period. The scheme also lays down the procedure for appointment of substitute teachers when regular teachers are selected for training. Clause F(d) of the scheme stipulates as follows:

(2.) On the basis of the guidelines laid down by the UGC, the Director of College Faculty Development Council submitted a proposal to the Syndicate regarding the norms to be adopted for appointment of substitute teachers to fill in the vacancies caused by the deputation of teachers undergoing M.Phil / Ph.D. under the IX plan TFS of CFDP. Accordingly, the M. G. University issued a letter dated 26.5.1999 which shows that the Vice Chancellor, subject to ratification by the Syndicate, has approved the following norms to be followed in appointing substitute teachers in the deputation vacancies of teacher fellows under IXth plan CFDC:--

(3.) When the matter came up for hearing we heard counsel for the appellant as well as the standing counsel appearing for the University. Counsel for the appellant submitted that the procedure now laid down by the University causes considerable administrative difficulties in effecting appointment of substitute teachers especially requirement of getting approval twice from the Vice Chancellor. Counsel contended that the Vice Chancellor has no power under the M. G. University Act, Statute or by the guidelines laid down by the UGC to interfere with the selection process in private colleges. Counsel for the University submitted that by Ext. P2 only the panel sent shall be got approved by the Vice Chancellor before making appointment.