ZAHEER AHMEDBHOPAL Vs. HONBLE KULADHIPATIBHOPAL UNIVERSITYBHOPAL

JUDGEMENT

(1.) The petitioners who are residents of Bhopal and are in- terested in the affairs of the Bhopal University, Bhopal, challenge, through this petition under Article 226 of the Constitution of India, the appointment of Shri R. C. Shukla, respondent No. 2. as Kulapati (Vice-Chancellor) of the Bhopal University.

(2.) Under the scheme of the Madhya Pradesh Vishwavidhyalaya Adhiniyam, 1973 (Act No. 22 of 1973), (hereinafter referred to as the 'Adhiniyam'), a Kulapati of a University is to be appointed by Kuladhipati (Chancellor). For this purpose, the Kuladhipati is required to appoint a Committee of three persons including Chairman. The Committee is to recommend a panel of eligible persons to be appointed as Kulapati. On receipt of this panel, the Kuladhipati has to appoint one of the persons from that panel as Kutapati. Section 13 (1) of the Adhiniyam provides that a Kulapati shall be so appointed by the Kuladhipati out of the panel of not less than three persons recommended by the Committee.

(3.) In the present case, the panel so recommended consisted of only two persons including the respondent No. 2.