(1.) Shri Hardwari Lal has filed this petition under Article 226 of the Constitution of India Calling in question the legality and constitutional validity of Haryana Ordinance No. 5 of 1980 (hereinafter called the Ordinance) and the Maharshi Dayanand University (Amendment) Act, 1980 (Haryana Act No. 40 of 1980) (hereinafter called the Amendment Act) and has also prayed for issuance of mandamus directing respondent No. 1 to renew his term as Vice-Chancellor of the Maharshi Dayanand University, Rohtak (hereinafter called the University).
(2.) In order to appreciate the controversy, it is generally appropriate to give details of the allegation made in the petition, but so far as the present petition is concerned, I find that it may not be possible to do so at this stage and it would suffice if a few facts are mentioned as a preface, which are to the following effect :-
(3.) Shri Hardwari Lal, petitioner, was appointed as Vice-Chancellor of the University on Oct., 1977. The petitioner had been elected to the State Assembly in June, 1977, and had resigned the Assembly seat to accept the Vice- Chancellorship of the University in Oct., 1977, on the asking of Mr. H.S. Brar, the then Chancellor of the University who specially invited him during the third week of Oct., 1977, to discuss the state of education in Haryana and made a compelling request to the petitioner to accept the Vice-Chancellorship either of Kurnkshetra University or the University at Rohtak.
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