AJAY CHORDIA Vs. KULADHIPATI DEVI AHILYA VISHWAVIDYALAYA INDORE

JUDGEMENT

(1.) The petitioner before this Court, who is a businessman and who was earlier a member of the Executive Council of Rajiv Ghandhi Technical University - Bhopal as well as Pratap Singh University, Rewa has filed this present petition being aggrieved by the action of the Chancellor in issuing an order dated 16/02/2016 by which the Chancellor has nominated respondent No.4 Dr. Ashutosh Mishra, Dean, Faculty of Science to continue and perform the duties of the post of Vice Chancellor.

(2.) The facts of the case reveal that on 10/08/2015, a vacancy for the post of Kulpati arose on account of resignation of Professor D.P. Singh, Vice Chancellor of Devi Ahilya Vishwavidyalaya, Indore and respondent No.4 Dr. Ashutosh Mishra was appointed as acting Kulpati until the appointment of a regular Kulpati. The advertisement was issued inviting applications for the post of Vice Chancellor on 27/08/2015 and the present petitioner also was proposed by the Executive Council, to be a member of selection committee. A committee was constituted, in light of Section 13 of the Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 and the petitioner being aggrieved by the Constitution of the committee has approached this Court. This Court by an order dated 09/02/2016 has set aside the committee constituted in the matter.

(3.) It is pertinent to note that while proceedings were going on before this Court, the selection committee met in Delhi, selected the person and the exercise of issuing an appointment order was to be performed. However, this Court vide order dated 09/02/2016 has quashed the constitution of the committee and therefore, the entire exercise has to be redone again by the respondents for constituting a committee. It requires time and the University can not be left without a Vice Chancellor.