SARLA SANGWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) IN this petition under Articles 226/227 of the Constitution of India, Sarla Sangwan and Raghbir Singh Balhara, Petitioners, have sought the quashing of the proceeding of the 146th Meeting of the Board of Management of Chaudhary Charan Singh Haryana Agricultural University, Hisar, (hereinafter called the University) held on December 29, 1992 regarding Item No. B -1 and B -21.

(2.) BRIEFLY , the facts stated in the petition are that the University was established under the provisions of Section 3 of the Haryana and Punjab Agricultural Universities Act, 1970 (hereinafter called the Act). The university is a statutory body having perpetual succession and common seal with powers to acquire, hold and dispose of the property and to sue and be sued in its name.

(3.) THE Establishment powers and duties of the Board of Management of the University are Governed by the provisions of Sections 13 and 14 of the Act, relevant portions of which are reproduced hereunder: -