MADURAI KAMARAJ UNIVERSITY Vs. MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) The matter is taken up through web hearing.

(2.) The facts and the circumstances which gave rise to the present challenge are stated hereunder.

(3.) Mr.V.Raghavachari, learned counsel appearing for the petitioner Association at the outset would draw the attention of this Court to the management and administration of the affairs of the respondent University in terms of Madurai Kamaraj University Act, 1965, hereinafter referred to as the Act, which was enacted for creation of the respondent University . The laws of the University consist of the Act, Statutes, Ordinances and Regulations. The Scheme of the Act, envisage three governing bodies with defined roles and powers for the administration of the University, namely, the Senate, the Syndicate and the Academic Council. In the role/ power sharing arrangement among the bodies, the Senate has been classified and designated as Supreme Governing Body of the University affairs. In order to highlight the delineation of the powers vest in each of the three governing bodies, the learned counsel would draw the attention of this Court to various provisions of the Act as under.