ANKUSH BHARGAVA Vs. STATE OF J AND K

JUDGEMENT

(1.) Whether the Vice-Chancellor of Jammu University in exercise of his emergency powers vested in him under Section 13 (4) of Kashmir & Jammu Universities Act 1969, can pass an order contrary to the statute of the university? Is the question arising for determination in this petition.

(2.) Before the enactment Kashmir and Jammu Universities Act 1969 (hereinafter called the Act) there was only one University in the State of J&K. After the coming into force of the Act two Universities i.e. Jammu University and Kashmir University came into existence. For running the University the Act envisages different bodies and under Section 22, University Council is the Supreme authority of the University and possesses the power :-

(3.) Section 23 provides for the manner for constituting syndicate a Chief Executive authority for all the matters under the Act except those matters which fall in the purview of University Council in accordance with the provisions of the Act. Section 24 details the functions of the syndicate.