BHARAT SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard.

(2.) This petition styled as Public Interest Litigation has been filed by the petitioner for issuance of writ in the nature of quo warranto challenging appointment of respondent No.5 as Vice Chancellor of Jagadguru Ramanandacharya Rajasthan Sanskrit University, Jaipur.

(3.) While pleadings are blissfully vague, we find that reliance has been placed on the UGC regulations annexed along with the petition. Learned counsel for the petitioner has drawn attention of this Court to UGC regulations called the University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010) Regulations 2010 (Annexure-A4) as also the Jagadguru Ramanandacharya Rajasthan Sanskrit University, Jaipur (Amendment Ordinance), Ordinance 2018 to submit that respondent No.5 does not possess statutorily prescribed experience of teaching the post graduate classes for a period of ten years, therefore, respondent No.5 does not possess minimum required qualification prescribed under the law and has illegally usurped the public office of Vice Chancellor.