SURENDRA SOHANE Vs. HARI SINGH GOUR VISHWAVIDYALAYA SAGAR

JUDGEMENT

(1.) The three petitioners, amongst others, were elected under the provisions of Group C of Section 20(1) of the M.P. Vishwavidyalaya Adhiniyam, 1973 (hereinafter referred to as the Act), on 14-4-88 which is borne out by Annexure-P-4 to the petition. Some mare persons were declared duly elected under the provisions of Cl. (xix) of Section 20(1) of the Act read with statute No.23 framed thereunder for Dr. Hari Singh Gour Vishwavidyalaya, Sagar. Some other members were declared elected under Group B of Section 20(1) of the Act read with Statute No. 25. This is borne out by Annexure P-5.

(2.) It is better to state at the outset that the facts in this case are not in controversy. It is only the question of interpretation of certain statutory provisions which is involved in this petition.

(3.) Section 20(1) begins to read as follows: "The Court shall consist of the following persons, namely........." It is not necessary in reproduce all the remaining provisions of sub-section (1), but it is sufficient to take note of the fact that there are 5 groups of members under Groups A to E for constituting the Court.