PONDICHERRY UNIVERSITY TEACHERS ASSOCIATION, REP. BY ITS PRESIDENT PROFS. GUNASEKARAN AND Vs. UNION OF INDIA (UOI), REP. BY ITS SECRETARY, MINISTRY OF HUMAN RESOURCES DEVELOPMENT, NEW DELHI,

JUDGEMENT

(1.) THESE two writ petitions which were heard together, raise common questions of fact and law and are being disposed of by the present common judgment.

(2.) PONDICHERRY University has been established by the Pondicherry University Act, 1985 (hereinafter called the Act).

(3.) IT has been alleged that the Vice Chancellor has deliberately omitted to nominate persons, who are eligible to the Executive Council, and has illegally nominated other persons who are not eligible. It has been asserted that the Vice Chancellor has failed to nominate one Director and two Deans of Schools as contemplated under Statute 11(1),(ii) and (iii). It has been further asserted that nomination of one Head of the Department, one Professor, one Reader and one Lecturer as contemplated in Statute 11 (1'),(iv),(v), (vi) and (vii) respectively are illegal and contrary to the provisions contained in the statute.