G. BALASUBRAMANIAN Vs. K. RAVINDRAN

JUDGEMENT

(1.) All these appeals are against the order passed by the learned Single Judge, filed by different respondents in the Writ Petition. Hence, they are appositely disposed of by this common judgment.

(2.) The Tamil University, Thanjavur, is recognised under Section 2(f) of the University Grants Commission Act, 1956 and accordingly, included under Section 12(B) of the said Act and has been receiving Central Assistance from the Commission. Pursuant to the tenure of the Vice-Chancellor coming to an end on 04.08.2018, the Government issued G.O.(Ms)No.51, Tamil Development and Information (T.D.2.1) Department, dated 12.03.2018, prescribing qualification for the said post. Under Section 12 of the Tamil University Act, 1982, such an appointment shall be made by the Hon'ble Chancellor from and out of the three names to be recommended by the Search Committee, that is constituted under sub-section (1) of Section 12. It shall consists of five persons, nominated by the Hon'ble Chancellor, Government, Senate of the University and the Syndicate. Of the above, two nominations may be done by the Syndicate of the University. The procedure for nomination of Syndicate and Senate nominee for Search Committee meant for the appointment of Vice-Chancellor has been given by the Statutes of the Tamil University framed under the Act with specific reference to Chapter xxv, which is as under:-

(3.) Regulation 7.3.0 of the UGC Regulations, 2010, provides for the following qualifications:-