SHANKAR LAL GARG Vs. KULADHIPATI, VIKRAM UNIVERSITY

JUDGEMENT

(1.) The appellant before this Court has filed present writ appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 being aggrieved by order dated 03/04/2019 passed by learned Single Judge in Writ Petition No.6735/2019 (Dr. Shankar Lal Garg Vs. Kuladhipati, Vikram University and Others).

(2.) The appellant before this Court, who is a retired Principal, has approached the High Court under Article 226 of the Constitution of India seeking a writ of quo warranto. A prayer was made for quashment of appointment of respondent No.4, who has been appointed as Vice-Chancellor, Vikram University by the Chancellor (Kuladhipati), Vikram University, Ujjain. The learned Single Judge has dismissed the writ petition, against which the present writ appeal has been filed.

(3.) It has been stated by the appellant that the petitioner has attained the age of superannuation on 31/12/2015. It has been further stated that he is a highly qualified academician. The appellant has further stated the respondent No.2 State of Madhya Pradesh in exercise of power conferred under Section 52(1) of the Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 (hereinafter referred as "the Adhiniyam of 1973") has forwarded the name of the petitioner for appointment as Vice-Chancellor of respondent No.5, Vikram University, Ujjain.