A HARI HARAN Vs. UNIVERSITY OF MADRAS

JUDGEMENT

(1.) MR. KANDAVEL Doraisami, learned counsel takes notice for the respondent university.

(2.) THE petitioner seeks for the issuance of a writ of mandamus to forbear the respondent from holding the elections with respect to 6 members to the Madras University Syndicate by the Senate of the University from among its members and 3 members to the academic Council of the Madras University by the senate from among its members ( who are not engaged in teaching) and consequently direct the respondent to prepare a list of registered graduates who are eligible and give necessary opportunity to them to participate in the election.

(3.) AN order came to be passed by this court on 20. 3. 2003 in Writ petition No. 37691 of 2002. The said writ petition was for a direction to the respondent University, to forbear them from holding elections to the Syndicate by the Senate members of the Madras University either on 26. 10. 2002 or any other subsequent date unless and until the respondent constitutes the senate with twenty members of the representatives of the graduates and fifteen members of nominated members from scheduled caste representatives.