K KALIAPERUMAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner, who is General Secretary of Pondicherry University Non-Teaching Staff Welfare Association, filed this writ petition praying to issue a Writ of Quo-Warranto directing the third respondent to show cause as to on what authority he continues as Vice Chancellor of the Pondicherry University after his term of office ended on 15.4.2012.

(2.) THE brief facts necessary for disposal of this writ petition are as follows:

(3.) REGARDING the instruction issued on 7.2.2012, the counter affidavit states that it is a usual advise given to all the autonomous organisations under the first respondent, whose heads are going to demit office within two to three months. Statute 1(A)(7) deals with handing over the charge to the senior-most Director/senior-most Dean is not relevant, as the contingency arose on 15.4.2012 was taken care of under Statute 1(A)(4) First Proviso, and there is no illegality in the continuance of the third respondent until new Vice-Chancellor is appointed. It is also stated in the counter affidavit that a Selection Committee has also been constituted to recommend panel of names for the selection of new Vice-Chancellor.