PADMAKAR TRIMBAK PANDIT Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) By this petition the petitioner has challenged the order by which he was removed from the membership of Pune University Senate in view of the operation of provisions contained in section 25 and section 43 of the Maharashtra Universities Act. Facts giving rise to the petition stated briefly are as under.

(2.) The petitioner was an Honorary Post Graduate Teacher in Medicine in Pune University. On 3.6.1998 Maharashtra University of Health Sciences Act, 1998 came into existence and a University was established as separate University for Health and Science. Because of the establishment of this University the graduates and post graduates teaching in medicine was transferred to the said University and instructions thereafter were imparted as per the directions of the said Health University.

(3.) On 16.3.2001 the petitioner came to be elected to the Senate of University from Registered Graduate Constituency which is covered by section 25(2)(r) of the Maharashtra University Act, 1994.