RAJESWARI DAYAL Vs. CENTRAL AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) This appeal is filed by the legal heirs of deceased Dr. M. C. Nandeesha who was the original petitioner. During the pendency of the petition he expired. His widow and son pursue this litigation.

(2.) Brief facts are as under :

(3.) The petitioner thereupon filed the petition and prayed for direction to the respondents to permit the petitioner to withdraw his resignation. The petitioner had raised two main legal contentions. It was agued on behalf of the petitioner that no notice of statutory period was given while tendering his resignation and that the resignation could have been accepted only by the Board of Management of the University and not the Vice Chancellor. The Vice Chancellor not being the competent authority for accepting the resignation, his acceptance was invalid. A reply was filed on behalf of the university in which it was contended that the Vice Chancellor has the power to accept the resignation under Section 11(3) of the Central Agricultural University Act, 1992 (hereinafter to be referred to as 'the said Act') which action was also approved by the Board of Management in its meeting dated 5th November, 2008. Aggrieved by the decision of the Vice Chancellor the petitioner had a right to the appeal to the Board of Management. The Board of Management turned down the appeal which decision the petitioner has not challenged.