KAMDAR EDUCATION TRUST Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THIS writ petition has been preferred by a Trust, which is running a B. Ed. College in Rajkot. The Trust has approached this Court seeking a writ of certiorari quashing the order dated 14. 11. 2008 passed by the Saurashtra University appointing a Special Committee for checking the attendance of the students in the affiliated college, and also for a direction not to interfere with the day-to-day administration of the College. The petitioner also sought a declaration that the University has no authority to interfere with the authority of the college and to honour its power to withhold the amount of fees collected on behalf of the petitioner-college at the time of admission.

(2.) THE respondent-University has issued the impugned order dated 14. 11. 2008 to the petitioner and others, appointing a Special Committee, especially to inquiry into as to whether the educational institutes are actually marking the attendance of the students, since large number of complaints have been received by the University, and many of the students are not regularly attending the college, and attendance is being marked even though concerned students have not attended the classes by themselves.

(3.) THE Special Committee has been appointed by the University under the powers conferred on it under clauses 14, 15 and 24 of Section 4 of the Saurashtra University Act, 1965, read with relevant Regulations of 1985 of the University Grants Commission. A detailed affidavit has been filed by the University explaining the reasons as to why such a Special Committee has been constituted, and the power of the University to appoint such a Committee.