VASUDEO Vs. K C REDDY CHANCELLOR VIKRAM UNIVERSITY

JUDGEMENT

(1.) THE petitioner is a registered graduate and is also a member of the Syndicate of the Vikram University, Ujjain. He has filed this petition under Articles 226 /227 of the Constitution of India, challenging the appointment of Dr. Shiv Mangal Singh (respondent No. 3), as Vice-Chancellor of the Vikram University.

(2.) UNDER section 10 (1) of the Madhya Bharat Vikram University Act, 1955, the Vice-chancellor is to be appointed by the Chancellor from a panel of three persons selected by Committee as constituted under clause 2. Clause (2) of section 10 reads as under:-

(3.) SUB-section (5) of section 10 of the Act provides that-