SUKHVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) The petitioner is aggrieved by the continuation of the Acting Chairperson of the Board of Governors, of Indian Institute of Management (I.I.M.), Kashipur for the last 05 years and 08 months in violation of Rule 3(i) and 3(v) of the I .I.M. Rules 2018.

(3.) He would submit that the appointment of an Acting Chairperson cannot be for a period in excess of 03 months, and at any rate, even a regularly appointed Chairperson cannot have a tenure of more than 04 years and, hence he is seeking issuance of a writ of quo warranto, and has also prayed for a direction in the nature of mandamus to the Board of Governors to constitute a Search-Cum -Selection Committee as per Rule 3(iii) of the I.I.M. Rules, 2018, and also a writ, order or direction in the nature of mandamus directing the fifth respondent / Visitor, Her Excellency the President of India to nominate a Chairperson under Sec. 10(2)(a).