VASANT GANU PATIL OF THANE ADULT INDIAN INHABITANT RESIDING AT 14/B/11 GROUND FLOOR GOPAL NAGAR BHIWANDI Vs. CHANCELLOR UNIVERSITY OF MUMBAI HAVING HIS OFFICE AT RAJ BHAWAN MALABAR HILL

JUDGEMENT

(1.) In these petitions under Article 226 of the Constitution of India, the petitioners challenge the order dated 7 July 2010 of the Chancellor, University of Mumbai- respondent No.1 (exhibit 'F') appointing Dr. Rajan Welukar, Incharge Director, Sydenham Institute of Management Studies & Research, Entrepreneurship Education, Mumbai as Vice-Chancellor of the University of Mumbai for a term of five years.

(2.) The petitioner in PIL No.92 of 2010 (Mr. Vasant Ganu Patil of Thane) claims to be the President of an NGO operating in social field. PIL No.96 of 2010 (Mr. Nitin Deshpande) is filed by a person claiming to be a social activist and working with various NGOs.

(3.) Writ Petition No.1901 of 2010 is filed by Dr. A.D. Sawant, aged about 60 years, who had himself applied in response to the advertisement inviting applications for the post of Vice-Chancellor of University of Mumbai. The said petitioner was one of the 20 candidates called by the Search Committee for making presentation, but his name was not recommended by the Search Committee in the panel of five suitable names recommended for the post of Vice Chancellor as forwarded to the Chancellor.