ACHARYA N.G. RANGA Vs. M. DEVENDER REDDY

JUDGEMENT

(1.) IN these cases, the issue that arises for consideration is with regard to the procedure to be adopted for appointment of Vice-Chancellor to Acharya N.G. Ranga Agricultural University, Hyderabad. As such, all the cases were heard together and are disposed of by this common judgment. For the purpose of disposal of these cases, the facts in Writ Petition No.34156 of 2012 may be noticed and the parties herein are referred to as they are arrayed in the said writ petition. With the consent of the parties, we have taken up Writ Petition No.34156 of 2012 also for hearing and disposal.

(2.) WRIT Petition No.34156 of 2012 has been filed for a writ of mandamus declaring the action of the Government of Andhra Pradesh and Acharya N.G. Ranga Agricultural University in not following the UGC Regulations 2010/ICAR Model Act for Agricultural Universities as adopted by the University and G.O.Ms.No.14, Higher Education (UE.II) Department, dated 20.2.2010 with regard to appointment of Vice-Chancellor to the University as arbitrary, illegal and violative of Articles 14 and 16 of the Constitution of India and for a direction to the Government and the University to make appointment of Vice-Chancellor in accordance with UGC Regulations 2010/ICAR Model Act.

(3.) IT is mainly contended in the writ appeals that unless Statue 4 of the First Statutes and Section 11 of the Andhra Pradesh Agricultural University Act, 1963 (for short, 'the APAU Act') are amended by the State Legislature, the University has to follow the procedure prescribed under the Act and the First Statutes framed thereunder for appointment of Vice-Chancellor and cannot follow the procedure prescribed in G.O.Ms.No.14, dated 20.2.2010.