RAJENDRANATH JAIN Vs. UNIVERSITY OF INDORE

JUDGEMENT

(1.) THIS is a petition filed under Article 226 of the constitution for quashing the orders of appointment of respondent No. 2 as the Dean of the faculty of science and Technology and the subsequent proceedings of the selection committee of which respondent No. 2 was a member.

(2.) ACCORDING to the petitioner, the petitioner is working as professor and head of the Department of Mathematics in Holkar Science College Indore; that on 17th April 1973 the chancellor of Indore University exercising powers under section 26 of the University of Indore Act 1963 (hereinafter referred to as the "old Act") appointed petitioner as the Dean of the Faculty of science for a term of two years. This term was to commence from the date he took over charge of the office and it is not in dispute that the petitioner took charge of the office on 22nd April 1973. Accordingly, according to the petitioner his term was to expire on 21st April 1975.

(3.) ON the 21st December 1973 the petitioner was appointed as the Dean of the Faculty of Technology and according to the petitioner he was appointed as Head of the Department of Pharmacy on 22nd April 1974 and that as he was the only professor in the faculty of Technology he was entitled to be appointed as the Dean of that Faculty.