SURYAKANT BABURAO THORAT Vs. SWAMI RAMANAND TEERTH

JUDGEMENT

(1.) The Petitioner, who is serving as Principal and Director of Institute of Technology and Management, Nanded, and who aspires to get elected as a member of the Management Council of Respondent No.1-University, has approached this court for following reliefs, which can be gathered from prayer clauses as they stand after amendment;

(2.) Following factual details are relevant and necessary for the purpose of adjudication of the writ petition. . Admittedly, Senate etc. of Respondent-university, were constituted 12 years ago, by nomination and the first election to constitute senate as under Section 25 of the Maharashtra Universities Act, 1994 (henceforth, referred to as "the said Act"), was held in the year 2001. The constitution of senate, as per Section 25(2) (l) of the said Act, requires 18 principals of affiliated, conducted and autonomous colleges, to be the members of the senate, including two women and at least one belonging to SC/ST/DT/NT/ or OBC, by rotation. . In the elections held in 2001, Shri Madhukar Mundhe was elected as a member of the senate, from VJNT category. The management council, as per section 27(1)(j) of the said Act, consists of two principals elected from the senate, one of whom again is required to be from SC/ST/DT/NT or OBC category, by rotation.

(3.) The order dated 30.3.2001 (Annexure AA), to the extent it is under challenge, may be reproduced.