RAMANI KANTA BOSE Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) THIS is a petition from Ramani Kanta Bose of Dhubri, under Article 226 of the Constitution of India. He has alleged that he is the founder -Secretary of the Governing Body of the Bholanath College at Dhubri. He also claims to be a guardian of two wards who are students of the said College. According to the allegations contained in the petition, Bholanath College is governed by a Governing Body constituted under the rules of the Institution. The principal is the ex -officio member of the Governing Body. He is also the Joint Secretary. The members of the teaching staff have the right to elect two members of the Governing Body from amongst themselves. The Governing Body has also to co -opt 3 members from amongst the guardians of the students and 3 members from amongst the donors, including a member of the Marwari community. The Governing Body has also two life members.

(2.) THE Executive Council of the Gauhati University in its meeting held on the 5th July 1950 decided upon a scheme of re -organisation of the Governing Bodies of non -Government Colleges in the State of Assam. According to the scheme of reorganisation contained in the resolution of the Executive Council of the University, the Governing Body of non -Government colleges is to be constituted as follows:

(3.) THE petition is supported by an affidavit.