R P SRIVASTAVA Vs. CHANCELLOR BUNDELKHAND UNIVERSITY

JUDGEMENT

(1.) This writ petition is being decided after notice to the parties and with their consent at the admission stage.

(2.) Sri R. P. Srivastava, the petitioner, is a Lecturer in Economies Department of Jawahar Lal Nehru College, Banda. He has filed the present writ petition challenging the order passed by the Chancellor of Bundelkhand University dt. 29-11-1984 allowing the representation filed by Dr.S. P. Mathur, respondent 2, under S.68 of the State Universities Act. Under the impugned order the appointment of Sri R. P. Srivastava as a member and convener of the Board of Studies in Economics was quashed and it was further directed at Dr. S. R Mathur shall be the All. 289 convener of the Board of Studies in Economics. One Dr. C. P. Saxena was the member and convener of the Board of Studies in Economics of the University. On the expiry of his term the post fell vacant. The University under its order dt. 22-9-1983 appointed Sri R.P. Srivastava, Lecturer in Economics as the convener of the Board of Studies. Dr. S. P. Mathur, respondent No. 2, who is a Lecturer in Economics in Bundelkhand College, Jhansi, another affiliated college of Bundelkhand University, thought that he should be appointed the convener instead of Sri R. P. Srivastava. He made a representation to the Vice-Chancellor against the appointment of Sri R. P. Srivastava as convener of the Board of Studies. This representation was rejected.

(3.) Upon the rejection of his representation Dr. S. P. Mathur made a representaion to the Chancellor under S.68 of the State Universities Act. The prayer made in the representation to the Chancellor was for the following reliefs :