ASHOK VITHOBAJI GOMASHE Vs. HONOURABLE CHANCELLOR OF NAGPUR UNIVERSITY AND HIS EXCELLENCY THE GOVERNOR OF MAHARASHTRA

JUDGEMENT

(1.) THIS writ petition impugns an order dated 15-5-2001, passed by the Chancellor, Nagpur University in exercise of powers conferred on him under section 108 of the Maharashtra University Act, 1994, and by which he has declared the election of the petitioner as Dean of Faculty of Science as invalid, and further directed that the vacancy caused by the invalidation of the petitioners election as Dean of Faculty of Science should be filled by holding a fresh election.

(2.) THE relevant facts, which gave rise to the filing of the present petition can be summarised as follows:---

(3.) BEFORE I deal with rival contentions, it is the admitted fact that even as on today, the petitioner is not teaching in his College and continues to pursue the teacher fellowship, under the teacher fellowship scheme of the University Grants Commission.