MANIPUR TECHNICAL UNIVERSITY Vs. MUTUM SHAYMKESHO SINGH

JUDGEMENT

(1.) All these miscellaneous petitions have been filed by the Manipur Technical University to vacate the interim order dtd. 7/12/2021 passed in the batch of writ petitions.

(2.) For ready reference, the relevant portion of the order dtd. 7/12/2021 passed in the batch of writ petitions is reproduced hereunder:

(3.) The pivotal challenge in the writ petitions is to the advertisement No.03 of 2021, dtd. 12/8/2021 issued by the Registrar, Manipur Technical University, Imphal, inviting applications for appointment to the post of Vice-Chancellor. The grievance of the petitioners is that the said advertisement runs contrary to the UGC Regulations dtd. 18/7/2018, more particularly to Regulation 7.3, which provides eligibility criteria for appointment to the post of Vice Chancellor. It is their plea that the advertisement contemplates additional eligibility criteria of experience in Technical Education and/or Academic Administration Organization, which is beyond the mandate of the UGC Regulations dtd. 18/7/2018.