A.R.CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Petitioner is working as the Registrar of the Himachal Pradesh University since 21st February, 1981. He is challenging the amended Sections 12, 15 and 15-A of the Himachal Pradesh University Act, 1970 (hereinafter to be referred to as 'the Act'), as lacking legislative competence and being in colourable exercise of power and violative of Article 14 of the Constitution of India.

(2.) The Bhartya Janta Party came into power in the State of Himachal Pradesh in 1990. The Petitioner asserts that they wanted to oust him and reduce the term of the Vice-Chancellor. Consequently the Act was amended by the Himachal Pradesh University (Amendment) Act (Act No. 14 of 1991), which received the assent of the Governor on 23rd May, 1991.

(3.) The relevant reasons for bringing about the amendments as indicated in the Statement of Objects and Reasons are: