MUNAVATHUDHARU NAIK Vs. OFFICE OF THE HONOURABLE CHANCELLOR

JUDGEMENT

(1.) Since common question of law and facts are involved in both these writ petitions, the same are taken up together for disposal by way of a common judgment and order.

(2.) The petitioners in this set of petitions challenge the G.O.Ms.No.29, dtd. 28/6/2023, issued by the Government whereby private respondent No.6- Dr. Janakiram Tholeti was reappointed as the Vice Chancellor of Dr. YSR Horticulture University and seek issuance of a writ of quo warranto challenging the Government Order primarily on two grounds:

(3.) At this stage, it would be necessary to give in brief the material facts in the backdrop of which the present controversy has arisen: G.O.Rt.No.183, dtd. 21/3/2018, came to be issued by the Government in exercise of the powers conferred under Sec. 26(1) of the Dr. YSR Horticultural University Act, 2007, (for short, 'the Act of 2007') constituting a Search Committee consisting of the Chief Secretary, Government of Andhra Pradesh; Sri A. Rajendra Prasad, Vice Chancellor, Acharya Nagarjuna University, Guntur (State nominee); and Director General, Indian Council of Agricultural Research (ICAR), New Delhi, or his nominee to submit a panel of names for appointment as Vice Chancellor of Dr. YSR Horticulture University.