HARENDRA KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.F.A. Naqvi, learned counsel for the petitioners, Sri Anurag Khanna, learned counsel appearing on behalf of respondent nos. 2, 3, 4 and 5 and Sri Y.K. Yadav, learned Standing Counsel, appearing on behalf of respondent no.1.

(2.) The petitioners, claim themselves to be the members of the Board of Studies in Education of Chaudhary Charan Singh University, Meerut (hereinafter referred to as the 'University'). The University is being governed by the provisions of the U.P. State Universities Act, 1973 (hereinafter referred to as the 'Act'). The University has its own statute approved by the Chancellor and the State Government.

(3.) By means of the present petition, the petitioners pray for quashing of the order dated 24th August, 2013, passed by the Respondent nos. 2, 3, 4 and 5 and further seeking a mandamus to the respondents not to interfere in the functioning of the Board of Studies and the list of the Board of Examiners recommended and appointed by the Board of Studies in its meeting held on 19th August, 2013.