AMIT KAMLESHKUMAR VALAND Vs. HARSHADKUMAR A. PATEL

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule on behalf of the respondent-State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for a writ of quo warranto challenging the appointment of respondent No.1 as Vice Chancellor of the Indian Institute of Teacher Education, Gandhinagar, a private University.

(3.) Respondent No.3-State of Gujarat vide notification dtd. 7/3/2019 appointed respondent No.1 as Vice Chancellor of respondent No.2-University. It is the case of the petitioner that the appointment of respondent No.1 is not in accordance with the Clause 7.3 of the University Grants Commission [Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education] Regulations, 2018 [for short 'UGC Regulations']. As per Clause 7.3 of the UGC Regulations, a minimum of ten years of experience as a Professor in University or ten years of experience in a reputed Research and/or Academic Administrative Organization is required for appointment as Vice Chancellor.