GANGADHAR YESHWANTRAO BANSODE Vs. CHANCELLOR MARATHWADA UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks to challenge the letter written by the Secretary to the Chancellor, the Marathwada University dated 30th September, 1982 at Exhibit G and a further letter dated 8th October, 1982 issued by the Registrar of the Marathwada University. By these letters, the petitioner was informed that his membership of the Senate and the Executive Council of the Marathwada University has ceased.

(2.) There is no dispute about the facts in this petition. The petitioner was appointed as a Lecturer in the Department of Chemistry of Devgiri College, Aurangabad in the year 1975. He is a confirmed teacher on the regular teaching staff of the said College. A Certificate at Exhibit A to the petition describes that he is a confirmed teacher and he is selected and sponsored for doing research as Teacher-Research Fellow under the Faculty Improvement Programme of the University Grants Commission in Marathwada University, Aurangabad, and he has been sanctioned academic leave as per the University Grants Commission Rules of Faculty Improving Programme of the Teachers. The letter further describes :---

(3.) The petitioner says that he was elected as a Member of the Senate on 23rd March, 1978 from the Teachers Constituency vide section 20(1)(b)(iii) of the Marathwada University Act, 1974 (Mah. Act No. XXV of 1974) (hereinafter referred to as the said Act ). Subsequently, on 18th July, 1978, the petitioner was further elected as a Member of the Executive Council vide section 23(1)(viii) of the said Act for a period of three years. After the completion of three years, the petitioner was again elected as a Member of the Executive Council on 26th March, 1981 for a further term from 18th July, 1981 till the expiry of three years. The petitioner, being a Teacher, is the Member of the Senate and the Executive Council of the Marathwada University. The letter of the Registrar accepting his status as such is at Exhibit B which is dated 26th March, 1981. It states :---