VISHNU MANOHER PAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made forthwith. Heard finally and taken up for final hearing.

(2.) By this petition, the petitioner assails the order dtd. 12/11/2022 passed by the respondent No. 3 University upholding rejection of petitioner's nomination for election to the Senate in the University. His nomination has been rejected on the ground that he does not possess requisite teaching experience.

(3.) Under the provisions of sec. 28 (2) (r) of the Maharashtra Public Universities Act, 2016, ten teachers other than Principals and Directors of recognized Institutions are to be elected by the collegium of teachers from amongst themselves. The election programme was declared in which, following eligibility conditions have been specified for teachers category.