ARUN PUNJABRAO GHANVATE Vs. HON’BLE CHANCELLOR AMRAVATI UNIVERSITY AND HIS EXCELLENCY THE GOVERNOR OF MAHARASHTRA

JUDGEMENT

(1.) IN all the above three petitions, the common question involved is the challenge to the decision of the Chancellor of amravati University dated 1-10-1996, setting aside the elections of the Heads of Departments to the board of Studies held by the Amravati University on 12-2-1995 and directing the Vice-Chancellor to hold the elections afresh. There is also a challenge to the consequential notification dated 8-10-1996, issued by the Amravati University in pursuance of the above directives of the chancellor, whereby the memberships acquired by the elected Heads of Departments under clause (b)of sub-section (2) of section 37 ofmaharashtra universities Act, 1994, on the respective Boards of Studies shall stand ceased. The aforesaid consequential notification dated 8-10-1996, also made it clear that those who had acquired memberships on the other Authorities of the university, by virtue of being member of Board of studies also stood cancelled.

(2.) THE main grounds of challenge of the above are as under :

(3.) AT the outset, we asked the learned Counsel for the Petitioners, whether they would prefer the matter to be remanded back to the Chancellor and vice-Chancellor respectively so as to give the petitioners a reasonable hearing, or whether they would prefer this Court itself to decide the issues after giving a full fledged hearing to the petitioners, as the issues involved were only pure questions of law and interpretation of statutory provisions and there were no factual disputes. The learned Counsel for the Petitioners readily agreed that the matter need not be remanded back and this court itself can decide the same, as such the issue of violation of principles of natural justice was not pressed.