Shivayogeppa B Hinchigeri, S/O.Late ... vs His Excellency The Chabcellor ... on 4 November, 2011

[Cites 1, Cited by 0]

Karnataka High Court

Shivayogeppa B Hinchigeri, S/O.Late ... vs His Excellency The Chabcellor ... on 4 November, 2011

Bench: B.V.Nagarathna

_3i

brevity). The petitioner has assailed the n0tificai:iQi:i_ dated

18.10.20 10 issued by the first respondent;'Ci*:s;L;i§é'sA1I0r

praciucsci at AmieXur<=:--E and has sought -;':c§'or1AsT§§qiieiiiieii» directions. -

2. The petitioner is stated its-.___13e 3;i%:v_éTir1i11<::iit];z<T:_s,de_:I1iCiai{1i~ having sbtained M.Sc., in cisss and 13'h.D., from Simon He is said to be the senior 1'I1OS'T.v.I3I'0fEijSS'S€}:).fTif}v.V'ihiCi_'ii-E,ii%'évpi§I1€iE3Iit"KE!.IT}1&'iL8.1{ University 'the University') established The achievements of the peiitisiier sis-gtsisd'>'aiA:i3&I1I1e§cure«A. He is, presently, the Registrar of this iresfisiif1'eni¥'}Jiiiv'ei'siiy. Tiis E"§§icswCiis3;iis.sii:ir of the Uiiiversiiy rstirsﬁ an the fkziisiissii sii sxpiry si" his isiiii, As Siicili steps ,_s:rsi'*sii.i*iiiiaisdv:'ifs§' iiis appsiiiimsiii si s 'iJics»€i1siicsiisi" iii sf ﬁfiﬁiiﬁﬁ is sf ihs éisi. isiissiéingigr, iiis Sisis «.éC§{:%'§?_"z3E;"i'i.§ai":?.€i'i§ Csiisiiiiiisé s Sssisii €siiiiii.iii:ss <:sm§i*i.si:ig sf

-«i__'{§%;r Epﬁfﬁﬁiisg, csiisisiiiig sf a nominee sf iiiris C%is.ificeii.si*, a '~..i'ii)H1§Ii€€ sf University Grams Commission {UGC}, a. iismines sf Stats §€}V€§°1'ifi1€3"F£ siid EH6 i":G};'i'1i1'i€€ sf the sgriiéisais sf the I"

#5.

dated 18.10.2010 (Annexurewﬂ) was issued which is assailed by the petitioner herein. The grievance of the pe.tif.i{;ner is that there has been n0n~c:01'np1i3.nce of Section 14 cf the Act': inasmuch as themChan;:e1iU1.?: eppejnf» _ a V:£(:e-Char1ceHor only with the eQnc';;1n:11:Veneee Government and in the instant"--§;ase,A'V-theye such' concurrence, the appointment_._£§f'~.:he_V thiféi--.:esp5ondent is Vitiated. In this CO11;£€§i{:f,«,. "--:_e?;ig;nee.': placed an the communication dafpesil 1.9;K'1'0';2:QIG-[§§.er1ex:,n9'e~F) addreesed by the Minister Principal Secretary to His Exceljeney xx71ie Vi'e the ex oﬂicio Chanceﬁor of the re--epende:niﬁ>;Q'n§vefei'fj;2*. Being aggrieveﬁ by the appeintrnent 5? hf{n:Irﬂ"'..respendenf, the peiétioner has ='e$'e-:--1§1e'a:€ %h5.e'.ea::n.e by ieieing vaneus eeniee¥:ie'ne,

3 H ﬁén-.eree§:e'::e'eeEe the ;se;,.:<£ writ petiéjen, fire: reependent has fiieeé. eieiemeni ef ebjeetiene, referrmg fie ithe zreievant fp:fe*eiAe'ie'n'e ef éhe Aef: eziieé. eiee {he EE{}€1'f Eiegniexgéene hze;§n;g 2:

"-.e___E3e'az§;.;3g'en éhe appeinnneni ef the VieeeChen{:e1§er ef the zinivereﬁy. ':0 eentend iihaé the appeimiment. has been made under ihe pmvi-siene ef the EJGS regulations and net unﬁer ii, '1 /' _gM the provisions of the Act. Certain averments have 21150 been made as to why the eandidature of the petitioI1e4rV.V:$Ara»s.._not accepted by the Chanceilor and the third more suitable for the post. While denyitig v_aefi{§"e§§;v ail-egatienté ~ 1 matie in the writ petition, the ﬁrst.&reép~:'5nde_nt dismissal of the same.

6, The second resp0ndie"e_t«S.te.te'VAeicse ﬁieet sftaternent of objections supporting the ' iri''a pi§.tvQt£Ching this court by contending C§i.a:ie'ei1ef hat accepted the name of the petitiofxerme Sttete Government for the app0intn1e_nt._i:e pee-t»T>e'f.:\:fi'ee'«Chancellor ef the respondent» university. 'Fh;f;1t the _eppeJit§'_§:~rﬁent of the third respendent as the V:ie<,L;Chaneetier:;ie___t5.zitheut the eeneurrenee of the State 'E5416:the:efQ1=e,'«.t§1e'_same is vitieted ae the Chameeﬁezr has met V §eEife'e}ee{%,~' §feeeé't3§e eeetemefiated unéer the Aet. ":'}:erefeareftthVe State has rezeuested the eeuri: te gees 4Aa§§'§:e9Veip5:7§eate erdere it": the matter, FM .

.___i'; Y'§:1i:*ﬁ reepeeﬁerit hae aiee ﬂied statement ef ebjeetiens eueperting the nottﬁcatien issued by the Chenceﬁer by eentending that the Cfterzeeiier has appeinted the third in fy _8ﬂ

8. The petitioner has filed 3 rejeinder stating that if the UGC Reguiations are to appiy, then the setting ..'11;jﬂ.ei'-VVth_e Search Committee itself is Vitiated and therefefe, process has to be 're--d0ne. On the ether. ' L. the third respondent is under the f}re€is1ene"<)f' the procedure contemplated t,i'23._tf1ezjM Seetiqnw been' complied With. Therefore,' petitjte»ne§f--.f1'2t3_ s01ig§t1't.fe:: quashing of note dated 18. 10.2010 "(,ém.neX1,:§i'e'wE33.

9. I heve hea1jr.:i- : Sri. D .N. N2-mjunda Reddy, for Sri V"';§-etitioner, learned senior CO1JI}.S€1., ";Td2i;:a-_»:vI~*IQ1i'a: am:I' Sr'i.A_r:°avind D.Ku1kar:ai, fer M/S. He1la'<'£:_'HQ1Ie;,_ 'first respondent, learned Add}. '_t.z'§d"veea;,te 'GerserathvSri_.K,??v*E,Natara} for the second respondent and :ieam.ved.Aeef;ier eeunsei Sriﬁavivarma Kumar, for tbe that? i<°e:§§e:';'§i%'e§}L%;="eg'1d Eearneﬁ CGU;E:S~f3L Sr}; K.L,?a1':3'.E for the ﬁstzrth tegﬁeniééent.

.__E%;'§é§' .V:Le;:_a:'§:e§ Sewer Sezmeei appearing fer the eetitierizer"

..."efi1'mé€:itted that sinee the "\?iee«ChaneeEE0:' was te retire en »._e'ttain:':1g the age of Superannuatieng stepe were initiated Liﬁdﬁf Seetien Eé ef the Re': fer appeitetment ef 21 new '.?ir:e~ 3?

1 ~13"

UGC ragulations and submitted that the e1ppc;intm§;r1t has been made under the said Regu.1ationss and not ur1c1§3'1"-h't_'ia,§é"';?A\ct. As an akternative submiss:i_or1, he stated that <:4tir1(:t;1§'1"é'r';:i£§":oi'iT. the State (}0verI1ment is not 21 mandaéiew 1*%3qui.xré::V1";€:i1th._Lxndér' j Section 14 (4) of the Act, it is ozgiy c0nseqL1e:nc€s in the absen.<:é --.,§ﬁ'~_c(>n(i"uLjr<:nc€§ &>§"*+;1~;e% State § Government ha:-'e beeh.-..pr€s¢ri*h§§jgi-- 'u1"11 He therefere, submitted of {he State Government in 1S not necessary. decisions, he pointed in the said case is in aCcordaa1{;:e~.§f;?ith not 9211} for any 7;m'.er§e:rez1ce in {his 1¥."I;'_Iif pet'i'.':ig:Va'n;... ..3*u'1.'111:1"g':§ the <1';OLiI"S€'. of a§'g:2m€m.s, Eearned {€{}3L3\fiSv3€'.:§,V.E1]:~§§{3 :"'eife§'r§:ciV'5:i:% the rs:a$<:s';;zs as {(2 why the peﬁiéanaz' aafass é"2_s;}*?{:' be ii/1:': 'i?'i£%e« Ch2::1{:z§§3;o.r= E4. AE.,5:»:'a1:'1:¢*:d_f"j'..--Seniﬁr <:0m2s<2§ a.p§3e2::°§:";g; $23" the ﬁiird " «fj;'~rj§é$.§:s{}:";§:'§éfiség,1'33:' ééze <i;:;:.i.&s£;%%:. SE.2ii{i€§ z'§':a€: éihs: §_}é:<€,§?:;:i@;::z':<r 'f%{}§i ,2é_§§ ";%gg_:"§G:.-fgsﬁ p&rs{.:'zf:., ha; §§'1€'f€f}Z}E'§f.*, {é9:r::z{>€. szifhaiéezagii 'ilhﬁ h':'a§3pr:§inime:1f 0? "Chi: thirci respozldemi. That in {Em instzmt "*.;':é1S€g the app{>i:1§m6:1":t maﬁa: by {he Chaxkgteéim" :3 "£0 Ehg high T?

~»;»«m \

-15"

-Section 14 is an independent One. The mere _..1_}.ee of expression "concurrence" under Subsection {4} 0f --Seet§eé:p'14 weuid not mean that the Governor is bound the State Government; that it was nef"1"i;j.§ht en. ef 'the h f ' State Government ﬁe indicate or recemmend the 'name-;_'efV the petitioner from the panel of eiefaeirieed es the Vice~ChenCe1101' of vfgide TﬁeV"pei;7er of the Governor cannet be cire'1aim.e'efi'be§(iVV }fV:aV'::;;f'V:.1{;1.:;V{.e""greeemmendaiiien made by the fact, the State Government names submitted by the Seareiﬁ' order. The Chancellor had te exei*e}}'ee sub-sectien {4} of Section 14 02' the Act haaafixﬁg :"egafd. merit, equ.ii:y and soeiai justiee. Thai: the expression ""eeneurre:2ee" eanee': be interggreted to 213 {he State Gevernmeni eJe'e£d net "V"eeeeerJ;_ ﬁe' ' €E;~eT peeeee seierréee 'by the Qhaneeiier, me ~ ;:_;e§:ei:1i:eeei eeule be ieeﬁe, The expyeeeiee "€8§'?;C§,£§°?'€§'i€€?' is $3' €§§e*-<:1--eI«%: ef fiiéing' ef 3&1 "fihe gee: 23%" Viee~€E:_an€:e§e§' 311$ nee 'ie .:'j:E1e.----ee:@&§éai:e eeieeteé 'by the Chaeeeiier. ﬁe, "therefere, e§ubmitted that mere :3 no merit in this writ peiitiee aeé the same has te be éieelieeeéi 'y,2'« _ 16 LAID

16. Learned Adciitienai Advocate General, appearing___f0r the State, Submitted that it is for the petitioner to est2zbEiS}é..._TI€«_Cus siandi to maintain the petition. That: in the appointgment is made under Sectionmvléé under the provisions of the UGC Government constitutes the Sﬁéiffjﬁh C(:I1j1I:a,ij:i;ee sub--' section (4) of Section 14 c>f the 6;; ":c'c)ﬁf1c:,-:,rr§§r1<:e" of the State Government is grerogative 0f the Stale Governing-gr; to .j:ft}1~;9<::.._ﬁéicgijhancelkor. He, therefore' :¢i p:;:§_§;;:r:tment is liable to be stnxck C:§' ééV"1$:ince there has been no censuitationg «lei a1§1'i_§:._C'<>:§Ai;m'r€nce 'Qemreen the Chanceilor and the S'£ aJE£:';M% vG§)'v§rt:i:i1'e%~it, before appointing the thirﬁ _zfesp0md;¢r2{A'a$ E?§:Ea:={§§}._;a;3c€1E0:* 0f the Einiversiérjgr. H6 3230 '§V;v;S'%E§§E«:'.r-;§ %f;hai:% #316. __re<:0:nmer:daﬁ0§:_ 9? iihe p€i§i:;i.{mer gnaés by ihé .S%,:;f{.é'xi§§zy:r;*12';E§%*::§:z:% W215 E31 a{2%ff{3T{"ﬁ8.ET:C€3 wi'ii:%': E9322: since? ::§iim;ﬁ";eij§'.,.,,'\%,§<z€::" Séiaize Gm?sr':':.mem*:. E33,-S $53 <:e:2{:m° vsﬁih ﬁha ~ fj -v:;:p§>a;}§:1i.::é§;j€: {if 133%: 3.-r"'is:t$--C?::z;:,:3z;:<i§§{§§"*, 3%,"iE'§i'i§'I"i8;.Z"§S§;'£"§§§ EH3 .sé;:3"Q:z1_§s'7sj_€@1:§ héé S':,a':€c§; shat 5:328 Chszzzzzssz-Eésr :3 «:::::_E:; a Staiuiazgz .__":é:.1;;:?tI*Vi;:>z'ity. ﬁﬁ has £0 ccmpiy with the provisians ef the giaiuie ;a:.:'1é£ that iha S'i'3;'ir2: Gawsrnmaat E12153 'iha riggzhi. Ea re{t{:s:*:":m£5:n§ E/I , / V' _;h8W

18. Having heard the counsel on both sides, the fqllowizng points would ariséz for my COI1Si{i€};'EL1T.iOI}I

i) Whssther the petitioner has the mairniain the writ p¢3iit,iOI1'?m

ii) If ans".-'<:r to point No.3. 1:33;: the --.affi_f:'ha:f:i':?e, whethezf the app0iri_t':::<r_cni. of r<3sp(> ndé:'11vE:.,H':\?0.3 in ' the iBSiE}.'I1{ case is in éi<t§:(x=:'cie1£:c:§€:--v.-fi'€I?1 E2§.'w'?

19. At the Qmset, it is""--d'bs;é::'v£1{d:. th-9§L..»i:i1e Chanceiioar 112155 exercised powerg :_;n<:1_€:1* SéCf1:ic:ét'j; }"4_t'{:sf 'i.he«.;3SL'L§Mé in the m21t.ter of appointment Qf'{i""_F¢ £hi'_1i'd" f§.SpQﬂd.€l'it' a.s.1:he ViC€~ChanCe13_or of the resp0I1'devr1{§¥U.ﬁi§Q%31=sit3fV> '1';eiv";.,111de1' UGC Regu1at1'ons. The referénce :na€'i(=f'tQ4"€E§G%C"'?.egL1iati011s by the Chancellor in his staterrzéint' of an after-th0ught oniy as an 21ﬁ:empt:V 'T215; gget {>23-:A:4 4531:: ééliegfaiiana made in the wrii peiiiéoxz, " T§:}i€f17€fV{;'Ef';€,E" iL'?i€*" ..<:{>§1te:1{i 01:s isgms .ra§s::*.d by the: pe£:i';ii@r:€§° ES 'iézéz €',iZ3'§1Ti€3X'§'. af Si;'.€3{.§OiE "E4 6? ilmé Acé'. and V 210% ":§§i.'5Eé:r §if'g :'ft':_ EJGC Re;§uEaE;ie:1s~:u §/§<}r€<§'w:=,:: 2,-aié Eii'§___§'E.i§'£":ﬁ:Z'EiS Esgeaém {<:2'<,:':,;§éé:%g-:é{:E an ;':}i?{','E.§{}§E 3% {xi ?;:§':$ ;"%a't':4 iméziag" $132222': EJGC " "rE?€s;%g:;:%:2f_f{.i{;1";S' "E'h€r'ei':}:"e§ :10 Lzsiéftgi ;;3:,:_rps:§s§2 :2;<>2;,:}d 'me :7-;€*rw::::§ by E1.e'1"e§::2:fé@1" making" any :'ef6:"t:'n{:€: E4': 1216 U§C E»Z<-zguiafiisnsg in . _€§";é3- irigizzrzf: <:as.~;@., 9" "

re W20- Ge:1verr3ment functions the Convener of the _.._Search Committee. Therefore, the Search Committeef"ia:;éé;:sVT:"'.1;h€ onemus and responsible task of ider1ti{Ving persons who Could be appointed as ii-he ' University. There is no qL1esti0n 0'i'" ai1yA'perSc:r3'~ma1ii_£1gVan application or seeking Vicé?

Chanceiior as it is 'L11<3 ii7:;1._z.1c1;iQr1i" "C0i'1'1rr:iZtee to ensure that eminent paneiiied to be considered for :fcV11I'3:§C;':§_11'[}"JffA}.AéIV"1:;1i'VVV%f.?if?éV-C}1aﬁC€:}Of. The Search any View w'it:h regard to the inter of names suggested by it.

In fact, be 5;L1gg€s3i:€:d in a.Ephabet.i<:ai order. Thﬁ roiéé "«'3f t}1e ~St'2s.té"'Gevernnlemi is {(3 submit the said I- ';Q3;:1.€:§. ' EE.E';:V:<*e'et'._r;21.n:éé§Wwh£} am gnainegzt aca€§emi{:§a}::s$ in. aigisa%:fe§é:;té§I§'--..§3§"gig:-ifii} {ha CE'::am*:ce§§.{;z: "ﬁler: €%§ax1€.%{:*l3;<:a:' hzas fez; ' "§".§1{'.§'1 §%%3§._§?fz"3f._.zi:':§»'§1g3j§éi':.i§":'{ {me §§*E?I°SGi'} f:"@:"E1 ihe gzarieé £3.55 :3: Vim " '{§.hé12j§cjeE§(3:";._. "'E'Ezs: sasaid a§}pe3m%,me:"2é haéa; ':10 'Q5, .§§f;'f€§§'§I'E§_§ in Eﬁifid §E'25xS'£af:'§3 Gavﬁtrgiiilent, i:7;€:*§§i; '-ff€§Zi§;'{,js,--* z-znéi E:?{§{?1§&ﬁ'§'{§i*5§li{?€ 22.1"; {E w§:';}':a ?;,E":€: ::%<}§':<:>12rzs:::{:=§=% E}-,?'iE§1 /E ,.» gm, T .. Judiciai review is MAJ! -

21. if a person's name ﬁnds a piece in the panel submitted by the Search Committee and he, thereafter, another member sf the panel has been appcaifitedT v;?itE<ihez1i'» foﬁowing the procedure envisaged 1;~r1"tie--'r.th:f:: theriwin ' f ' my view. he would have the 1seus'A:'«sts;se1:i :5 a under Article 226 of the Cor1stiTL:iit.€»on 51*. I}:3€1iEi_: e:s,se.iliif1g the said appsintment, pert3';'e3;IarIy'"if:he'r_3,11eges"' Visiation of Section 15} of the Act. Thijssyeis' éfase where the petitioners name «n0'i;A_'AfiI;»1:ﬁ ..':a pane} of names submitted by that he has assailed the appoij-if19f:e'p;T:v5s§§f resnfﬁeriﬂelent. In fact, there is no challenge is' three names submitted by the Search A;I'f?emrriitfee"...v'The gfievence ef the petitioner is with eelgsm'; §i'sn¥'eem§E§s;f:'ee of tee sieiuiery requirement under 4V€?,1f;e:]Aet in me matter sf appeintment sf the " ehirdAz*e_spe::*§_e%;:':. as the Efieewﬁhaneeiisr ef the iiniversiiy in ""-:i."v'gs'est§ez2,.. 'v...';E'§1erefsre§ 13:: my 'view, petiiisner has the Eases "s;:é;.:s:.ee fee ties we passes.

part of basic strueture of the firaﬁian Censtimtienai scheme, Beeisisns arréveé sf: by the i,

-22"

executive Gr administrative decisions are subject to judicial review. While exerciaing the power Gfjudiciai revie!2a%"inf"8,.%:3.se the Court is' not concerned with the merit of 4_ __ with the decisiommaking process,-I '"'If---.1;he' ' process is not adhered to, than judicial f--e,\}iew9w.::$u£d "

23. In fast, a Wrii of gag. bé when the holder of 3. public office in vieiatien of canstitutionai 0}; ":"'w{v'h€:ref:3re, judicial review for the} writ of qua warranto would lie ~{a)'"'J;1'1 :ih€a:é%w"én't*ighe liéltief of the public office was not eligibie for ap1é0i§::t:1*I1evfit;_: (bl; processuai machinery relating to» ap;30intm€:;t"vgIa;S CC:-mpIie&. Wh21§€ dealing with fake Wrﬂggjqua 'W3Y3;'§:%§TV§,:Ov', the Apex Caurt in 2'§".K¢1m"'zada$an V/3.. '<.Ajag%:§';ms§; {$1,299} 7566 1} ha& bag as mews:

v.":"??;€-.'§:jz;'}":'{i" .};,3;'7"'qu9 warramga pmseedingg ajfards 5: j%; d€€_.z'::;E.' by z1J?z.z':":?: any persazz. £9316 Ewéds an zi§"?:al{»';fp§.L:~;:>*':d€2's.§T s:;:%3s:an€fiz:e pazbiéc Qffiée is éaéied zzgmz; .. A' '?:z3._3?z$w $3? :,z,>ha§' righi he fwids {he same .§§ ihai his {£5519 is 2': may £39 akaéy afleiermirzed axzé 5;': 2238 event if is found that the hoider has me triﬂe he uzauid be directed :9 be rerneveﬁ from the sajﬁ Gffice bgg 0. jéidiﬁiai order; The gmroceedings nei' snégg giaze 5:; i' X';

H23- weapon to eoniroi the executive from m<:L¥<:£:}g appointments to public office against law but{:Vi£sg§e._V_ tend to protect the public from being (:ieprizae§£..uC_j;'.j' public Qffice to which it has a rz<gh:-;§.__" nﬁ indisputably a high prerogai'iL*e»V writ"

reserved for the use of the Crcigaang u ;idiff1 Tr' ambit of the writ, however; in the'e_o}1rse V have widened and it is 'pe§'m:',ssib'Ee_V_ ﬁe :.'priiy fer issuance ofa writ in, the namre_:q;Lo weu'2*an:é. Therefore, 3. writ of qaie xfatflfexrxiezh' issued when the appGi:Q'tment*' i's§§:§f:':1tf:3;r3z {C19 thve:'Sfai:1tery rules. it is also held that wlien the question as to whether peAfS'eJ.:_1 fa public office under valid autherity for 'moi, net concerned. with technical grenade 0f "e¢1ay er I}1{§'§iiV§}j'€:' behinﬁ the ehaiienge, but 1:0 _preveni.§:A:§Vefpetu_eﬂen__e_f_an iﬂegaiitye A}: the same times. it b7e*:f§2_e"é:: mind that 3,. 'wrii: er qua aeexrazzte can be ie1s-uee'i}- e;é =r:1 '§iV'1*:',1V§1".:e§ gr<:>'uz'2{E, but the eenei€§e:'a'é:%.0zf:e fer issuance eff .e{e'%5,-ﬁé ef ee:*i§ere::.i are ah-*?;eE£§;' «:,i§ffe:*e:":'e Hence, _ f-«._.u§ti1.*;e §m"it'~§e;i§€;ien is ezaiaiainaeie. 'E'herefe1"e, peiei F230,} is :a:':'e£%:ef'e.é in the afﬁrmejaives {2} K ":34-

24. }?oint No.2: The Ka1'1121'Laka Staté Universities Acfp, 2000 has replaced the 1976 Act. Chapter 3 0f the said«jAL{'Et--.':&£:a1s with the officers of the university. Sec:.1:.i.on H r?f;'t%:(1ti§ir1é§',"~i.fi"i;er; alia. the following officers of the.»'U11i§reI5$.h§ Cha1'1cei.l0r , (b) the Pro-Chancelior [d)the Registrar, {:3} The RegiSt1%a:§vL:'{£CVa1:,1é1t:i_on}, Déank 'V V

25. Section 12 states ilrxajti 0£"'K'a'i'rz:3;taka shali by virtue of his office, he ffiif: Un'ive1'sity". He shall be the He23.4dX§i"_' 'Shall when presem:, preside at any CQ"m5éj'CatiO'r:h'j'--of'the ifrxvixfersity. He shall have such other p_owe1';<3aaS'are~w_g§Gn1'eI'red on him by or under the Act. T herefizzge; of me State is ex Qfﬁcio the 4_..Cha:1c.e§}0r *0? a Urzivérsiiy (taming zmcier Ehez pmvisiémg (if the V;2.~"'r»_t;':E¢; '$§:§::iQ:tsM _states that the hfE§1§S'{.€§°' i:_§~-charge of the V High€:?"--.Eda<;--é#$;i5%': in E{a:°na%,2:sEv<:a; s=;h2:.E': be ex Qgficia {he Praw €Iha_::€:€E§§>:' ,3»? the '%_Jz1Eva'-%r;<;it37, _zi'm;;' V ?S?5:':«{'.*.§',i§GE'1 E4 s:§a*:a;Ess 2%»-%;§.f§':. éhe '%£E::{é»€h;§§E{%<:%EE{>§ éiiléi €:.hz§ -:'%£§.§"E1€':' V' 35;: ex ?':Ee:z{7:"E;§;*;e:§ £25; f{}7;E<}v:Es: 2/

-25"

".14. The Vice~Chancellor~ {1} The Viee~Char1cel_lQ_r shall be a wlwle time officer of the L-ﬁttversity. {2} The State Govemment shall Conﬁilzftte' Search Committee consisting of fcjttﬁ-'}j'e'}l*sle:fts?'- Of. whom, one shall be nomirlateii by.tthe4'{3l1<;tr'tee'llt0-K, Al one by the University Grants C'en1e::issic;;1';.l' zgifze' Edy the State Government: ar1d.._jé':1e ~thgg The State Geverttrtgertt sltallA'w:_1ppeintl'eneA the members as the Cl't:t_lfr:ta:t}ft Cierrtmittee. The Secretary te GeUe1j1'te'Ie;tt.v"__V qt' higher education er rank of the Deputy €-SeCrel::t!fy '' ﬁe-..___:"(Z¥Qoerfi_'rn.ent shall be the cortvertor "life; :,$eareh_C'0m,:nittee. g, [3) 'No Aper:$~o;l1*»<:c§n_tle;:ted with the qﬂairs of the State Go;_vernffteI'iL',. é'he'_.'~Ur1iversity or any College or i:t;;'t£f.e:_;t:toz£ '-qffillatevd lo the University shall be ' -. A f2e}2":t«?"a(1teri as tfieleieezber Qjfhe Search Cemmﬁzee, . §i*%}.,_'if?te"Seare§z Cez'r::?':tt£'ee shall .£~:uE3:m'§' ie the :E>?,t_'ete.~a1?el:%eAmm,e:":E:' a panel ef §;§'"£,f'£3'€3 perserte wee ere em:~;«:e:;:: aeademieterss, it: {fine alphabetical erder'. AA 'T§f:,e State {}e:2ee"e'eee;§ elzell hferzzﬁerﬁ ﬁze §€€§"§,éf§ te like Chémeelier ftéﬁlla elteall keepérzg ﬁe; elem m,er:'t. Tl equity and seete;Ejus§tee eetd with the eenetarrenee of the Same Govemmerzt, ezppein: one person frem the panel as the Vtee~Cfmneeller.

ﬂéme W28"

general control over the q[}'E:z£rs of the Urziuersity. He shall exercise all powers necessary j;'_7uI"'.a maintenance ofc:lisciplir:e in the University. l {2} He shall be ex QffieiqCl'1airrr'zc:,rl\:::'Qf..,:£f1eAV Academic Council and the jSyn_eli;-ale ll Finance Commitieee. He Slhflll oL:et"iz1l'~the"-~ absence Q/' the Chancellof o;L_r4*ld4_Pro¥Cl§.a,neel.lo%..§iir"{he Convocafiions. He shall pre_§z3de--ever .{l?_8vf?1€<f3EIiT1gS Of the autllorities o'r._lj'0die,s; ofvl'i*1eV.{]n.iversities. and shall be entitled to vote} 'V L {3} He e;:_1sz;:;re'; provisions (if this Act; °Qz'd£na71ces and the Regitlldliorlgf, shall have all the powers" riecessttry pilrpose.

{4}l"He w?T?V1.1*1yA"v_(:'ll:f'}';l8?' llémself' or through any Q,f}5ieeg' 53;" €:?1e'"' U.r:.iUersi£:l; a.w'i'?2.erised. £3": mriﬁiszg by 1"§E§¥?1,CQ?'££§e?-Z55 Elle meezings Q? the Academic C{3E,£,f1iCil, élgel 0::2.d {he Fé:2eea::e Cerz'zmii'€'ee smell small A ;:.2e:jfe§<e'z_ Siéfll azeée 5&5; meg; ée F1€?{'fé3JS£é§'§§ :0 z:re;:"'§'§; 0&1" vazzd gage eﬁﬂeei :9 zhe eiecrisiene cf lizese AA Eezgilfzeriiiesl £5; £3': eeee 0;;'en1erge:*3;e.g; :;;::E2.£e§'al in his ep:'§'2;ie:":, requires immediale action Elie Véeeﬁhaneellor Shall {eke SE€C?"E. action as he deems neeeesaergg and 53310.53 aé {he earliesz 0pper"l2;:.rii;€§.; E"E1ez'ee;lf'5l:e:' regeri {he 5;,» ~ ,1"

iggw action taken to such authority or body which in the ordinary Course would have dealt with the matter:

Provided that; if ihe action taken by the Chancellor is not approved by the Authority ~ concemed, he may refer the rI'zaiter--jHiov.,i?1e' Chancellor whose decision ihereonbshali' be'fL}'fz'alE"vV , Provided juriher that any perégon gin' i:i1eii»Se_r'z>i)ce.'of' f the Uniuersiiy affected by zhiy :deCiSiQ?i1.".i_ "the A' auihoriiy or body based oinqihe rejaori' of "iI1e--;vViCe'§ Chancellor under this SL£b_+_Sé'C.£iO'Ki n1ag«p{je/Heir an appeal to the Cfianeeiior 1'§1o~.{Q«.days_i'%or7z the date on which {he decisioriVuéaszco:i1mimicaI;ed to him and ihe--,de.cisa}on _, iI1e'~v'C-harleeiior on such. appeal srhaili Pr_o--videVd*waiso"'ihai. the powers vested under this siuigﬁeetiorlw oha>ZEI"«z:o:"'be exercised {ho revise the par; seafe V_of7..iJr1i'vefS.iig; empioyees or :0 _grar1'i' ogﬁ Tiiaﬁiiiorg. {'0 d"eo--§i--ege or a coarse of ihsi;ri2;e{'ioo: and » i.;:._:'he._e:~:e?°ei.3::e of {he powers; under {his saith _eeatiiiorigr~.,,S£;dZ.:iies or Re§oEa.iioz':e ore j%"o:m.ed., {hey 5;-§.?:.o.,i§._.§;2e3;é;:iE'gjeei' io éhe €£§§'}F'{"}U€i§ of {he €h,ohee§§or :oidez*':.i:he ?"{;'i£'E)GiE'"£{' prooisiozfeez {hie E255. and if A éi3:--idi§'za;'a::e3 ore ::2od.e §:'he3:; ehaii Ede s§u.§;=§?'§§£:"§"e{,§ {Io if? he, §{fhd:'2.eeiior in aoeordaocte ioiih {his Jiei. {6} The VZC€~C§1€i}"EC£'UO§' shaii exereise such other powers as may be p:°es;e§'£bed by {he Séaéuiesi Srdinanees and Re5:;o;iai'io::s:, "

3:' *2;

»/ . z W33"

Section 16 deals with the arrangement of worigiixgring the vacancy in the Gfﬁce of the Vice~Cham:e11or. ' ' H' 'V

28. On a reading of the said provgsioas, ii: ti"»';'3;f¥f ' j "

Vic€:-Chanceﬁ0r is; a WhO16 time offiﬁer Q16:

appoimtment of the Vice-ChanVCe1}§€)*r> is "as.1i:3:f:'€:}iE: ﬁf0i}€du:fé prescribed under Section' Iz1aifi'a1}y",V:th€ State Government has to Q0nsi;ff:it. eAV é' consisting of four p€1'SGI'1$. University Grants Gcﬁzernment and by the Syndicate:-v;V """ ,§f¢:=s:§:1s is appointed as the ChE1i}?I1'}.8;I'£:VV'A{>ff' ﬁhé "the Safe Government. The Secretaifjyita G6'x*¢r11r:ieni. i:§'¥.cha1*ge of Higher Education G31" his m3mir§e:é:' 3Z;s;'=rt§1z=: cenvéfisir sf $316 Search Cemmitteﬁ. As per S'"{';13:f.j,'u§V,V§*,V§éVt§.i;%}..:":V1:>-.V;;{'»:§}'v'V®§:._:3ﬁC§§Sﬁ 34., H8 pergen €Gf1}3€CE€§ with the Z affai;:°S-.§§ thﬁ Ggszfarnmﬁntg the E}:":;?*~v'erS37.':3? er any Qaiiage "»§:j:s;i:t2}§§:§,s:§m afﬁiiaiiaé is §§'3€ U1'I§%é'€E"Sii}«" shaﬁ be zmmirgsfiaé

-31% _.%%i:::aw:mb€f $3" {E16 8€a.rCE1 €5mmi":§€€-K 'E"'%3$ Gbjsci ES {'5 : :::7a:?~_3;:§r@ that "izhe Seazrch Cammiﬁﬁe weuiﬁ ﬂischarge its ":"esp@:1sibi1ities in an 0bj@C5{iV€ manner' Unéﬁr Sub~$e€ti0:1 {4} 9f Sectien 1% svhish :3 {he grevisiazz under cengiéeratisnq éx />5 x' $31..

the Search Committee has te submit to the State Government a panel sf three names ef persons who a.re«j"'e:§:'13.$::1ent academicians in aiphabetieai order, iher; '-- "

Government has to forward the pa;1e1"ef'th;€;;ee_,if§2;¢e?.§,..§§e ' j "

Chancellor. Thereaftey, keeping imérzie;

social justice and with the State Gevernment the Chaneeﬁogj haeﬁe. persen from the pane}. of three 1'1ame--s$ re of 3.

University. If the then he can Cali for a '' v'.f:L'VhVe~:.3cei1currenee of the State G0verI1r11e'iit"Vé:I1uz,;i:vffj;e:;Cj0ffifﬁ'ii£eee, then Shall submit 3, second "be fine}. N0 person ear: be appeintedv erL"h0}d'.effie'e the Viee~ChaneeH0r if he has tee age eV£""'e?i:§€y~five years. The Vice-Cheeeeiler, séi?}jie:;ei.'V4§§ee;eure ef the Cheneeiier we euejeei ﬁe the " afereeeiﬁ e:5e:2;,sid heid efﬁee fer' 5.. peried ef fem" yeare. He ""T.-Tiv"V'*§$§'a:§_(§j nee-,_f::t21e eiigibée fer reaypeézzfement fez' a eeeenﬁ term, '%'iee'¥CE:enee§§e§ ear: ee remeired {rem effiee by an ezﬁer G? 'T j"£;%3e_----'C§'1ar:<:e§§'e:° paeeeé an the greens? ef Wiiifizi emieeien; er "'1"'efusa£ to carry eat the previeions of this Act er fez' abuee 0:"

{he pewere ef the ACE er fer abuee ef pewere vested in him 5/ Mg' K ,32..

and on the advice tendereci by the State GOV-*er:1m__enI; on consideration of the report of an enquiry. For the of hoiding an enquiry, the State Government c.::':ia person who is or has been .21 Judge_.0£7 the High" '<'3I<::1V1*t ¢.-A1:"

Supreme Court. The inquiry autlaofity after giving an opportunity to make a i_3p'I"'(?.$€§.}:téztiﬁfi by the Vice--Chance1I0r. The inquixy f;:3;"£i'é}1 {)3'ifj,f_ shaI1"t;he=n submit a repsrt to "£116: State Gow'e'r'rir_?;§'ef1tv.'V1{};1 ?_Zhf.§".;3.{:§iOI1 to be: taken inciudiﬂg Pellalfigﬁz,- A:'i'f_ : and the State Government report, accordingly, advice .1' k;'§§_"VvV'Ci1a.11ce11or shall act in ac<t01"dan{;é. feiiili 21$ far as rnay be within 3%}; mamihss, . _v ,§?i€V€»CE1é§:::€:%EuE0:f §$ the prixmipai e:>§é3C:u'%;ive arm gzsgiéséifzii:"'--!:§%Ei€§:€'::~;f' 'prgf £2263 §E;';iV€?$*ii?:§-r 1£«'-"ha €X€E'"{'.iS%3?$ gezwrzzi V' <:0;"s§,§:::_§' {}v:3r"i;'Ei§_€" 21f§°2?:.iz"S af EEK: U7{'i.3§Vi3"§'Si?§:»f. ﬁe £--':2:{31'{::"s§€§; 3}}

-. _:'~..«..?§=§{?T?=§=:'€E§"§'§ ::§:::{:£:.s$a§'j; fez' §*::2a§m%.§::.:¢:E,':{:s% £3? £3:§.$<?:E§i§:':<ie ii'; %.%f::3:

A «.E§1*§_iw.%:;'s§i_i,§I. H6 is 'aha {ax Qgjﬁstia Shairnaan mi' 3:326: Aa:?a{i€m:?{?. VA "'-CT0u__f1ciE and the Syndicate and the Finzmcrs Cammitieeg Ea *-..*a»«.%«:}';:£d §3:'<«:Sid€ avar Ct:s':12_?£>€ati<m;§ gig": ihéf': abssiizce if {he 3 "~'?*'°""'*= w33W Chancellor and Pro~ChaI1ee1E0r. He presides over the meetings ef the autherities or bodies of the Univere:'{.tiee,.ar1d is entitied ta Vote. The V1ee»ChanCeH0r has to eti.=;s"u§:§e'~ the provisions of this Act, the Statutes, the Regulations, which are observed. agtiélz pewers necessary for that purpias-e_.

30. Two significant aepegzts of" t.}e:'e'VVt:<1eette1'9"t1'eq'Li4ire to be noticed at this stage. Firetiy, eti'b,£1;.'itt_§ng the panel of three names as istziggesteti bjf:1fLhe.x'See.:fe_i§f'Committee by the State G0vernment"'--t.g5"'the (3}f:2:'i';::ée11<51%, submiseion note was also sent V1ieecue111rV1erf;'dif1g_ t}2e"r13,me of the petitianer to be the Viee--ChaneeﬁC:_:f " of theKreeiiirofzdentmUniversity (ArmeXure--C).

4'E3.:>~:ereiei{j:g: pewere "'t}Z1§§i§'i§.SU'B~S€C€iG?1 {4} cf Seetien E4 of the fact», :th»eV{Z"3:1aneeEier§ having regard te merit, equity ané; eeeiai V jaetiee thifd reependemt as the §fiee~Chaaee§§er

3.':%:d a 1::et,i'ﬁ'eeiti0:: :20 that effect was ieeued er: i8'lG.2Q};@ * - :§_z'1fi;"§:i3X§;i:'f§"3 ~ E} , Vt '::3E,.._..E%av§ng regarﬁ ie the exgareesien "ee«2":ezm°ence af the Sta§"e Gcaverrzrreezﬁf' used in SLEb--S€CEiOE1 {4} of Seetien 14 ané eiee pmvése Ehereteg the procedure feiieweé by the State 52 5;; 5 W34"

Gevemment as wet} as the Chaiaceiler in the instant case has tea be adjudicated upen' The argument of the peiiticner ieg thzrxithe eeneurrence cf the State Gevemment Weuid imply appEf§ife.§'_"

therefere, without the approval of the State Ge3*§fe:79i:.e<1eif;'E;VL"tE915e-- Chancellor cannot make appointment efvhiﬁe»'V'iee":CI<t'e1s?iee£1Qi";'Vin other Words, according its the pet:3.ti.one1i._ e'eneurre;:xee meafie V eeneent of the State Gearemment testhe Chaneeilor to be appointed. ag the °§?fieee};é§'a;1eei}LeVf;' "" £'hat is' Without there being consent Weuld be no concurrence of thereby the appeintment of the "CVi1af:e33§er_:§:;zét§1d--be contrary to Sgibx section (4) {if .f'I'he 'ether aspect is, as to whether 'concurrence' weuld ihe Séate Governmeni weuid hafire e, eheﬁfee in ﬁ1e'::1a,:}:e:Vaz1d any eeeemmenéatien made by 'thAeg:S':at:'e. _;G~.:?%}e:T:re*eLe;:;_t, 5.: Ehe time ef subm£'iE§_r1g the pane}; ef e.amee~§;e '€f:2eV'C§1feenee%'§er eeuéé ieéieeie iéze name ef ihe persee fie 'ee appeineeéj aS é,he 'J:ee»C%2ae.ee§§e:: in ehere, the quesiien ie, 4: éisjse feeemmenéaiéen maeie E3}; {ﬁe Siaée Qeafeenzeenit is; '»'»."fe£::;.e§i:ig Lee" {he éjhaneeiler. in this eerziext the meaning arse ' in':.e%*§rei:aiien ef the expreeeien "ee?zeu;rrenee ef the State '§<::eemmen:" Weuéd have to be given.

3*"

' -..'_E":he same am as foﬁaws: " '"

-37"

the W311 cf the legisiator is by expkaring his iI1ter1ii0ns . at the time when the law was made, by signs mom negiigz-.f$if_ ':3y:1d pmbabie and these Signs are either the words-, :1.hve::i:$f1té§§€,A'~.4' the subject matter, the effects and c.01':s€q;u€ r1cé4.u 9 j and reason of the law.

87. In the case of Harb§;§zjar;V.V;'§iVVfig3*h"V/5. i5re3s..£.E'ouncil of India (2002) 3 SCC 722); referring ta "Principles of St§;tz.z£f:)§y VV}%fiy":¥_J;'%#:zstice G.P.Singh, has stated interpretation if they can fiafitii" whom or in material is which thvefy "airs law to refer as aids to interpretaj§i0I;,LRag: sf Paxsiiamenté purpose 0:' 38,' .vi.'!&33km*;.;€:fC:'5 Sésiiiier C-aungeﬁ apgearing far iiha C§'13;§fiCﬁE£{}2"

hag ,rfé§€:*§'€d i__*;*;§ C€'§:€3.§:: §€€3§S§.G§'.'£S in the canisxi af .§:iﬁ:sr}_5reéa%:§;:;3l:*: {Q be given ta €216 exyreggiezs "c«:m€:,m*ez:{:€ Qf {he .SZ§i2§;:iV€C% 1<:?:;«%err:rr:;en:"' :31 su'b~:se<:*:§@:;; {Q sf Section £4 9? E335': ﬁat. 51 ~38_ {ct} In Hameedia Hardware ﬁtores ~V/s.» B. Mohqn Lat'. (19) Sowcar (1988) 2 SCC 513) the Apex Court has §1V_éE.<j1T't.hat liaving 1*£~:gard to the (tontexf: in which appears and object of statute in_w.h_ich prc§viSigfi'» is enacted, Court should constrﬂ;-3:' :t _'_it1 ;a to make it meaningful. V In Executive Engineer, ...'ﬂ{Eiﬁ.v.«.::prVA,.:1§'rr-igation Division, Orissa 82.. (5't:;'§..t;r$* 'T121 1 the Apex Court has [email protected]. iil3__at c<3nSt.r*u<::t.i0n which is b€5:,::i'd~--':V'_Vf;.<j '-.'( T«3_'_:C."f2% CE}""' r'x1_:mer0u_s a::1on1a.13'.es and u1tin1;3;f'éiy"TA of justice should be ScrL1pi:1_ouS£y' " On the othei" hand , that ir:terprei'a'§i<::z': '§%;:}1§{>h the text 1.10: oniy match ihe {E0§Ti§,é':}i"'{_ bzaé. 8333 'ﬁ12:?:{é3s. 21 reaxding 9f the pz"<>v31-:~3§Z9:: {)5 an Aiiiz. "jzzsgi, "%--m€21:1i_:§'§§*a§. arid pzzrpagefui ami 'neigs ﬁzréhez"

V &'§{§5;"i7i ?£TEV:17ff"'€j§'"§;?f <-émis cs? j:§s;'*z:§{::3 ﬁéiiﬁi 2"§G:'1{*: «::s:>mma:":§ ii}? _ $6;

3. " ~:.a_§iie:;§ipi;::€_£:§§ €13? '{?9%.:.§'é Q? Eazwz §z:"Ragf§§zz«f§§' Sizgam Qarg wviga f§a:*e$§: Kama? Gzzpia {2$3E'§}j__ 313 SSS 2&1} it has; b€f€:E i:?b:~;e:*a.-13$ 'é.h;':"iE 2%. piain fﬁéaigzixlg 0;' literai izzterpretgztian Shouiﬁ not Eaad to 7--'«35S&éi:3"::i'§E§;' 9:' am a:'29:";§i1::{:::'::<:; ss§I:%.:a=st§€:::1¢ a\'§f"'""'-*«

- 39 AA ({1} In Dove Investments (P) Ltd., 82, another JV/s.-- Gujarat Industrial Investment Corpn. & another (2005) 819 it has been held that Whether directory or mandatory would cfepénd t_1p6i:::t§}é"'Vs§;h€mé"» thereof. Ordinarily a procedural.'p1:'§§\:*i:Si(f%11_»'v§?€i'1;1f§tV::f;Q?i'1Vb¢ mandatory even if the tv0rd'V?§¥~%.ail' 1's- ' V 39, This Word "Concurrf_s2 rzce" "::n€5'e:.. E:>e<.§ri' 'defiarﬁed in the definition ciause of the Acfj the word has not been d€fi.r1ed,.: 'it d{;%es"11::2€_A1i1e3.r1' 'iiidat there are no assistance. could £ié1*ive<i_:" ' __ --

£6. The woré. "'c;")r1C:;:,§*'re'ric:g35""..wi1i.Ch QCCUIS in Subsectien {4} Sf Sectélgn 5% 0}f"*':1f:'{e ,g¢.i §;aé"'its root in the Ward "C0n{:u:'2"er2!:".

:_f'T%;v§,t izirigarii a.5*.:%0:2;°t,:;"zr°er%:1Ei""'"aéCerﬂ§1'1g E0 Biacks Lav; §ic§;i@na:"}z, mézaiig{:'§é;§'a§§i.z::g--.;:ﬁ.the $33/ne iiime, Cevering the :321m€ maitzzrg Z "=%:3;'s;i:1§...4 az:#:E~2§:f;":y GEE ihﬁ same maﬁfiers. é%€E{?{'.;§'{§§Z1g E9 " ;j??_fEi'»:2:?tQ;:2a§L§€:§7;.g: f§iga2"'s ficivanced Law £.,e,>«::'€s;~*2.$ "&'}z:czzz°re::§"

":a3f;éa.::3 _%:av1::{1g the sams 8.?/-§.EE}.0I¢itEf§ aciing in Cangunciien, % fs:s:§.s€:{z1g mgeéhﬁr agreeing' in ﬁlﬁ Same act, C0f1§§"§bL13£§}.'£g ta {he g:

#$,: , ~40"

same event, contemporaneous, running togethezf, cow operating, contributing to the effect, accargipégnjgféxgg, Canjeined, joint and equai in tha sense jurisdicticm. The action of Concurrin,g*~is..¢Qn%;urré1i€;€.V' 5.3171 the other hand, consent means to give an act, L6,, in the realm w0rd' "concurrence" in sub~s¢c-tiéon S'egtio1'n 'M the Act; having regard :0 the L» x.;:{s;;.;*;;3.'. "<:oncurrem';" is interpreted to r1:1.€:£ﬁf:; act Leading to a eonsansusg §i}:ri'»?e at a congensus, in that case, the word "€or1Q.§'z:Sr1 ea§1 appmvai or consent. On the othexf haéigdg if "ée3riS'L£Eta€'ion" is for the purpase of §§€1:i.mai.§ﬁg%[email protected] iggfarmiiégfhe State Governmani the name of the gérsba ~':Q j.be apgginted as the 'i/'i.ce~CE:an{:eiis1z ihen ' 'V'v£®:1s§::Eﬁ!;jat§{§7:a~ éhis Seuga is not {Q affiifﬁ aﬁ: a $0ns€ns'u3.

" §":'€:f6§0ré§vaézrnsenifapprazrai sf thg State Qaarernmeaé; SE3§"}§S "£314:-..3;'--.?1_i5g§":5r §::3e:>€:.i:':g éham C{}E'§S€§}S'E,{S, E35: Gréer *3') a<:§':i€%z$ C€_'=}'}i.E".;€§"§SE2iS9 Cansuiiatien is a must. Ga': "aha ethﬁr hanﬁ, if the ""O':z3j€c'£ 0? consuiiatian is oniy 1:0 iniimate/inform th€ St8$€ Govermmeni: tbs mamas G?" the persém $r:E€CE€& ia ha §§pe:Z1'§;_teé /.

m.4}__ as the Vi:::e«--ChaI1ee110r, then consensus in the matter between the State Government and Chaneeiior is not necessary. Therefere, the .eQet meaning of the word "e0ncurren;eef'f_'hésV ts be ascertained in the instant cage.

41. In this Cantextg it is relevant ta Ch8.ETiC€H0.'E' under the statute :is:"';

authoriiye He is the G0vef11Qf'..V_of the 'Sf{fVa%::eV"'~.;€i'§:tIéi' the'? Constitutional frame work, who ;&€t..S "f)f1"-»§7.}'1€ aﬂi'(i~--a.r1.si: advice of the Courleil of Ministers. " £f1iE3:»'ae'ti{3:1.s"'3.re net with the prior approval Q1*::"c.Qns§ent;"_§}f of Ministers. 1\/i0I'€€>V€I'§, L__111de1"7',--~._::'ert3.§eri'v..__circumstances. there is 3. diSC1"€tiO§1aI'j,7'V-§OW€i'* the Governer, which is de h.e:'s,, 'and vaévieie' of the Ceuncﬁ of Mmistere. Having ﬁhaé; the Geverner af ihe State, ex Qfficio is University uneier {ﬁe ﬁﬁgg {Em statue and §?3ST:tie>;i $§"'g§:§ie"'.V'Geve?ner in the entire fmnle 1%-Teri: eezmei be ._§a§::iEe ézzierpreéimg S:}.§3""S€{'fU;{§E§; {:1} 0f See'{§e.:': 24 :35 ihe If the were "c9nCurrenCe" ﬁe ﬁntexpreted is mean eemsema aeeent er aperevaig then that wouid §:ng>I;y' éihai the {x j/.., M42- State Gavérnment, by withhalciing <:0r2.ser1t, approva_1_.__ or Consent to the person S€1€Ct€d by the Chanceller regard 3:0 the parameters sstated in subsection (4}; {3'~'f 1 V' 14 can, scuttle the appointment of as f0 be7.. made by the Chancellon Such an iI1t€§1'«I'3I" 13_{:EAi;£iO£1"E$?0!.11C} to absurdity inewmuch as the C}$_a11 C;e1>1or ivQL11£i_i10V{« E5é"'ii§ a position to appoint a parser; .;1n1ef:.~.:3"::Ei_§: éaid a;')'po'iA:1t'fi1e11t is Cansented. to G1' appmved ic}J1"; '3;S-séﬁrétegjfétc."by the State Government. But_..in my §§fieW'{}t11¢"'~ChVan€;eiIor cannot be dictated to by in the matter of app0intm€nt:'V df" _v ViV?fé'--C'}1»2ii1cei}§fV"of a U11iver'sity. '1"he pmvigien daés figét'9::ivf$£;geV f:2?:%,§§'a_tiér1 cf pawers, V€S"£€d with the €han<i:e£io:.~. 03:1 thé" €ﬁ.'}1.'<:"=*_f hand, the: said sub-sectien vests aut;h0rii"§; &i"i?.h vthe '{3f{ié£r1Ce§10r E0 3.§;)£>in'i ighé Vi{:€- €§1.2:;2_{:eE§{>'::*'9:2§ 'i..T__§1§;*s£é2:5S'%,if_<;.,.--«*F§":€:*8§ore§ tbs Word "{fa:"ar:::;:':'e:'":,z:e"

'mL:;';s_i. »?:e--.%;":i%:~::"§;::::T£§,¥"€E __::§ :§.:3;.:'";&a.§:s:5 €{}§}$'i%§?,£:'§L'§{}§.:§j 215; f.h+»::- gaaa-*€:r €%§«:€*:'a:%31§é<%_€§'.§3;jg? %.§1é%_*€;fE';~gé':éc€i3§<}r 213153 the §iié?;§1€3 {}s;z,:€;;zH:":£:§3:. azmﬁay Wv._é:i'§.:«§;€3~{?':i:}«:5; éefié' §es::'é;.i{>n E5; 3:2. {'f{}f§{f'E.3E"'£"$§3'§I $6.9 '~.--%f§'E€E"§ iiﬁéi

-. _2§;a,z%i1?:'e.fg"'i'{ié:>§ :9;Ct. i§/I C{}IEj§.l§1€i'.i®IEE 'Q32' {E9-Gperaiiézgg zaéih each aféhez"

'fig §ir_'§:1g "*3.bou'{ the same effect. The:-rsfaza the Ward '. '.?f¢{2z:;?:ﬂ:§':fe%2£ﬁe* §:;m:':a?r; megs: zzppraiizai {:<>I:1:-3:323: 33* 2:;sss:a=3n:. if é ..> ,,,v M43"

mandates "cc>nsu_Itation" and the Chaneelior has to appoint a person as the Viee--Chanc:eIIer in e<::nsuitat.i0n with the State Governrnent. As already stated, the Object of eor1st:1t:3;t'i'et'1f§~«.tS._' not to receive any approval from the State V' regarding the name selected by the Ch;1riee}_i0r."_" in this: context is only to arrive at 3. (t011ée,_:1%;~:us. it is to ebserve that when there is e0I1se*nés'u,s, it wouiet"_;a1i~3.0§iht to 2: tacit appmval by the St,ate"'<"t}xQ_ve:f;':iﬁ'1eV3éi%;.

43. Therefore, the Word *'coft(:u:fifertc_é'?'__c::1V11:QE)tbe int.erpreted in a literal matt'1rive'_1"l_te '13){e_a'1:2_ e_c>1isen.t or approval but eonsu1tati0rii._t.0 :a'r1"ix-'e'.ett. ednéensust In the present context, the expressioﬁ'L._f"Ce§teit£rr9enee5}weuid mandate "<:on,suEi0.tiort at_*=iI;?'; wtttt,'-3:?teE?ta§:e {}ez;erm.:tertt" by the Chaneeﬂor, abeut the §efe;<>'11.Vt<:..bevgipgs-:;»i§1ted 213 the V§{:e»Cha:1ee§}er; ee ae te areive ' V' =___;%1E. e ee:':ee':§e:.:e'.v--"jj 'L€5¥;2.e eXg_:§reee%:;§: '*ee§§st:E§.a.:'§<§:{I E?t{":{',€f,%E'd§fEg ta the Apex 'V'--.V.V{:_;3:e*t._V§e *§}{3eee:"t"22§ ettzei etiiéégztetét. e:§:.E2 tf::e.:«mi:2_g_§; Etseéeé aeétiz V u:ri%:t?e§'i:ted §§1'i0§'1E§Eii3Z1 ems? it E3;E'§;SW*--f#3E"S eat'; QEEESYEGEES zmé; gait the ""t.veu'ieus tests ineiuding the teet of primacy, "?}':erefe1'e, 5 gm" ' $45..

Reference, Special Reference No.1 of 1998 has, however, laid doxam that "c:0nsuitat'ion" wouiﬁ mean "cor:(;:arfé3;fzce"

whereby the primacy has been Shiﬁlﬁd t0 the Judges headed by the Chief Jusﬁce in_--"ﬁi§t§¢r 'bf. appointment <:>f}udg€s of the High C£}.}lft;_'&ﬁ;ﬁ AW. According to the Apex thé '"es.%'.:::)s:"<.,iIV may have different m€ani':}g§ ;':§i:f):1:§:«{:;1€}if1si'éep<:=:I1di:1g upim nature and purport 'é;€{}£I"'iQiiITi@S when the word "conSultati§)n'; "c0n<:u,rrence". In Certain other é;it11.£fuf.d191S--- Evﬁéil. fi1e3:w<}:;rd "concurrence" is used, it wouid Ii;_e:ar::- "CO1:32.:,VZfaTiiorf".vv«-__ ' 48* More§xr.g:ﬂ. in V"£2159'~....__'§f;étant Case, the ;€XpY€SSiOi'1 "C0n£u.rzje:zz-::e"' :m3,;s§:" Xbﬁ V" 80 intﬁrpreted that the power of nﬁiéé nsu"{raE3:Se<i by the Gavernmeizvi by zxgﬁéiiiriéikiirzg"<;:%§§;;§V§~;>::i"a K} the mama 9%' '$36 §€I"'$G'ﬁ séiscieﬂ by {ha V:ffha::é%":--%E@z'--f_;" 2 «"Th&:*@§1::2:°e33 the €}<Z§§'®E§~SiQ1'1 "CQncu,?":"e::,{:e" ii'; " ?$é3¥:Té;§a:é:f; Evvéi» ssaimai 'ﬁe §:"z':§:*§:°e'a.$& is m@3.§:: QGEESSEEE car _'_3.;_p§%r'i07*«;.?"3;:i. Suﬁ': a Q§"ﬂS"'{§"3.3€i3iO1'1 wauié viréuaéiy €:§i'1f€_i°' a 'vetﬁ "--.:piO:3£é:' an {ha State Gaverﬂmeni, which weuié be against the '4 éxemisa Q? the §sw@:*' by $316 Charaaeiiar, bacause the Siatum E _4_6# in qu€sti«:3n gives power to the Charmeller to select 3. candidatﬁr: as 8. Vice--C11a:2Ce:1ior from out of of names submitted through the Govarnment, Committee. -

49. in other words, the purposes:V'-1u11:je::'the"sﬁgétiitiﬁé-.__AiSi;_t0 select the best. candidate fr0m"i_h'c;é_V parzési 0f v:121:¢:é$'s1,1Vb:*ni't.1;£::iVL' by the Sear(:h C()mmitt.ee in theQbjecztiveVma,§'§r1er. The said name must be s':¥}%:cE.ed -.,Cha1'1<:e]1or after Consultation with *the Sté1t'e~ .:'G0x?.¢;§'2'_:1rri€ni}" There'f0r<~3, the Chancellor thquglzgvh a":;ame:f¢'£3'0m the pane] of names submitted: by. i:}ir': through the State GOV€'I'11I'i1€}J '§'. ca:11'1<3€',"§i:3é1ig}Fiii«.away n(>'{i'f_'g.-=' the Said 'name for the p'urp<3se %:§i3 2E;f,'p{}--iI1iiif1if§'iiE as 21 V'ic<:~Char}c€E§0r de 319229 _.<:0:r1suEi;:%.;:i<}::' 'a?'Ji§'1' EE77i.sS§____S'L'.&1'E€3 C§c:ver1":m£::1t.. '§'h.:3:*ef<3re; Whezx 'f}1'i{'f,'.€'.%'f{.:§§£5 €h;;:tf;i::;§faE<31* $<2Ez*:=<t'§::s; 31 'fiafiéii air': ihet %3a:s%.&: 5? §r'zE.e:° 578 :%:é'<3_1;.'§'Ef:,,V ?_§':;§_;;i'ii};M "3§,1ViL2._{_§. .§:#§{}{?iE1E ;§a5t£<::e ::sz1'&% <3? tfhe. ;3::::':e§ sf :'12'--::"::€&; ss:«:%3:?:";A:é*{%ii':'té£;'§ §:§;ff_ Sezzzfﬂi {:i':=f2'EETi'§§'§.'§.€;':i": i:§1'r{>1.:;§E3 E1322': $"§,;a€._.e €§;Gi:§>r1::§:§%:§é; iii :5 22 §:22s.:z:{i;a;i:<::*§r E°{E€§E,2i1'€'E1?}€f'§'1"é", 3:0 {?{}I}SU.§'E $.56 "'~."45'if--,.1:e G-0véi*nrr:e1%1i abamé; the candédata 5-;€E<3c:*:€é. '"i.'E":e:~ Séiiﬂ *§:°{}§:€3S_Aé}f €::::r;$z:E€.21if:.§a:'2 b€;§'~J€€E€31'E ihat-2 ChEiE'§{E€§§OE" 22:25? the Stats ,5 £,,«..

#4?"

Got-'er11ment is in Carder to arrive at a C{}3."1S€31'lSuS regarﬁing the appointment of the Vice»Chanc:eH0r. If for any Consensus Cannot be arrived at in a consultatixzﬁl ~ than the question of primacy would assume ir='51poi*ta'j::C?.é'. 'Int-_ 'V my Viﬁiw', when a consensus between th€ C5_h2tI1Ct§'HC §f..ElT1€i'.A_i;'hé:'t~:

State Government in the matter wititgt Chancellor of a Universit.y cjanglot b'e".§éj13ié'1r.§§'d. W'O1ﬂd be with the Chancellarg as is vested in the Chanceﬂor in of the View Chanceliar of a L7T11i\;-éif_éiVt§}z , _ SO. Theretbre;-- ,T»;'C(;f1'€.urré3rz.ce" in thra instant case, has to be "c0rt3ut{atior1"'. Howﬁver, §9'B§t1}t3_t'ié;sttE f<';1"V.»t'£E:x2';:*; VV§_t_1:tp0Se at achieving €iOEES€}':S'uS in the 113$-ttLé":::;.Vat§'f 3'? the X?i.ce-€hat:s:€Ei0r of the Uzxivergity t.._;;:<:ci 't:€}t,ﬂt'0:" gtppravai, *'{Jt:2t2{:t:r:'5a::Q€" 22.E.${> {'.£75..E'E1'E{}§f. be .§_§§t€.:jpreétt%i. itétiaizt C€}fEE%f3E§.?, 81' 21_ppr{}v;>:z&. "E136: reqtttﬁ-%:3':£:'::t at Egg batiatzse th:::: $t.at.éi*. {§{}'%:"€§"§;"3;E'Ei€EE§L ttaiztmét. bs the daﬁt a§3G%..E.'{. the téaztdiéatéz $e:E€::t,et1 by the "~.(4;u§f:ane:e}10r to be appointsd as the '\Fice»Chan{:e§1e::§ at the University. 'tﬁmen grace the Chameeiier geiecta the Eiaifiﬁ {mm ~ M the pane} of names submitted by the Search Comrmttee through the State CrOV-'£fI'£'3I1"1E3I1'[, %i::her<:* has 1:0 be an, ¢.ffect1'v<»:-

C<msuitaE;i0I1 betW<:~6:3'1 the Chancelior and f}_1"e. '_"~. S"tate G@ver11ment on the sclezction made by the Chelnﬁéllcsf purpose of arr'ivi:1§; at :51 Consensus. 'i"her<if03r43.,V._:i3c1vé"-3€].ecii611.. b Sf 21 name fmm the panel of nan1esCSu'bf17itt%3d Committse by the Chancellor in c()'né:.1A1fation Government 13 ins:%:;t.r.i<:abEe in f£1.fc_1.§%2§}"1§§ the i:':f;i::i':*@V":;3:5<37{:es.s-; of appointment of a VicewcharzCe]1Q1"*"'£,m_5;*31*""ﬁhe Acf'ar1A"integ1'ated one, A concomitant c<§Ii$€q"u§i*aﬁ,e "that the State G0vernInex1':M'i43":1.C3ft ta iﬁtiicate or approve a name at the time"-<.:)f «3e'r:dizig_j'the-.__;§'2m~a1 sf nameg submitiied by the Search C<>;nmi{te;_é' mC1iance'Eio.r. At the same time, the :.'§::§1a§.1<:e'iE.<§:* irwrétfzgszli <:{§ii§é'L1i'a'§:"2g the Siiaiie G{}'éf{-3£"'i'}E§"1€31'1"§{. C:EiJ;'iI1{}"i z2ri1§_;::ii<j:*::§§yf ":::_§g3p€:;§€i.~ a <:2;z§:didai.€ geieeéieci by the C3r1a._:2c<2§i:3:_: 'ii; ES r<:1;=:.g~:'a€_.é;:a:§_i:f%:::1': the aﬁjeci, sf §.§'."§{-3* <:{;m~313Ei2:;"i,1?{>:*: §}<:3*z.zv<::<-:~r: ':.i{:e " '» ,"§37E§§S:;E:{f€§l{}§?°=._.;:%I1=:i {ha S"E:3;§<: §}{}%"€E"§EﬁE€i?§1§. is is ar:'i_'é;e 55:. 2:. "E"i*:{:*. {';§2;§.::za:téé§i<2'2" Es :5-iissé} 1:93: :'s:{;z;§:*iz*:<:E £5: <}'::2:1::;2..in VT §f:>v:é§t'a:é°ré=::';;i::e €32' appmvai <3? Eihéi' 8'E:.ai§% €+{>%,fé3r:'1::16:1t is the "'. 's§réiec'é.io:1 of the ctandidaie made by him. U£i:;n1a£€:iy, in my "s;'§€W, :":":e.:<"%1:4 §>e§_§'§;;; {he s,sg>ps;é§=~z:*:<}3: {','.fi§'.{ffi{}Z"§ is be {i€?=ﬂS;éisi"§€£'E"£Ed§ in 3:"; A W..-

-49"

the matter of appointment of Viee-ChanCe11:3.r 0f 21 university, all attenti011 must be given on the merit of the Candidates submitted by the Search Committee. Merit envisages ,4 academic merit, but aise envisages possessieri._"0f'Ae.QVih'erV_ 'e H qualities required for effective funC'€:ieﬁir;g_ 'as; Vi;ee~'* Chaneeilor of the Ulliversity. Such beiﬁg the eaekg be held that so leng as the Chaxlceiicufcfeoes Eiﬂi 11:a:¥,'e'Vé:§;§V}VjVfeva1 ef {he State Gevemmem th'e°eendidate made by the Chanceller, no made. It is necessary, however; thereisi'iV01i3d be'e.e§1su1tati0n for the purpose of 'e:;'fVe{;1:1ﬂSe;1f1sue'.,"vVTfkihere is no consensus 'ilhiéfl primaejestreste \>;?i:i}1gA:_ih»e'--§é§fxez':Ce3i0r ta appeint the perscsn selected 13% " "V"ieeLCheLr1ee§}0:*. There has is be 3»-.§>_3g;L§T33i;ee$'V«§§9§M§":e exereiee sf peeve? by {he {we &iffe:*s:*§1§;.e' f¢«-m.'i{§:*:§:%':"§_'€IieVe' befere the appeimment, sf '§ﬁee~ .C§;e.neeE§;e.:€ eff eﬁidnivereiiy is: Efiaiﬁéf, 'TE:eref{:sr€;%g if {he were "::4%:;::e:::':jf;ez:{:e*'-- ﬁe ggéveng ii; is péaén and Eﬁeraé meaning; 'ghee in "'.:::e.;e*e€. the eejeei ef eeeuréng f:§§'2§§§§§"?:'§l§E"£{i'Z§'"§, fee' a :e.e%'i'i:{§:°ious eandigiate weuié be Ees=f{.. Therefeeee me were "'00;/1cL:rrez:ee" has 'ice be in?ter*pre'ied to mandate "eensuZie::§"'ier5" 'beeJe:ee:1 éhe Chaimeiéey amii the ﬁtaie €:<raie_m.11:e:1t ee 218 ie £2 W59, arrive at a eensensus. In fact, when there is a Consensus, it would lead :0 "concurrence".

51. in the context of the appointment of the of a university, the role of the Government a:;eV"ié%e:E1;v»e'§S Chancellor who are the eartieipants sveieetie13_ »12ex}e"--~2:53]i be assessed 9:11}; eoileetiveiy as ':}::e3,,.: jointly Ve0i1st'E~:_ﬁ'Ee. ihe "selector". The primary aim Inug~31;-----1:5e--_ reaeh.._a_r;,.'§agreed decision or a decision by Consensqfjgﬂjay V{e:King_Vinte account the purpose for which the peweris exrzreised. When 3.

decision is reached'_by"V-veensegneus 'ifv1'th0nt any difference of opinion, the 1vquesfie%.;--_»VQVf V3prin1a~ey Weuld not arise. Since it is held that theiwerd "ee::1'{:u19r'enee.~" must be read te mandate e011-suitatien S0 3:3 15) alfnive eoneeneus, the participants in the eaiéi 'éeneuimiienv ie, the Ch8.1'}C€§0§" ef the Univereéty' aiéﬁ the :*:3té.i£i"eSGzfernrnef:"éj Weuid have ﬁe aeé in a. manner ee as ':e'eei:ies'é:_ 'ee'€ze'enseey The queetien ef pnnzaey between 'éhe €i'Z:;§§é_§:eE§;<:='%"*~.;::::.%ig-§f%':e Sia*i.e Seveznmeni, é};-rezﬁéi e;:"§.ee {}E'EEjg°' :v.VL""when eeeneen;-5.1333?' earnest 'ee ar'r§eee" at en a name feem 'ithe "afpazéei ef naniees subxnitted by the S€8..Z"Ch eemrnitteeg it is in .1 --.'?{.T§F::.?i=V,ee::%'ex2i only thee primacy eseaﬂﬁ 'became :5; reéevani 5' {.w ,.x 2 ﬂ 51 HUI factor. it is 031'}? when consansus Cannot be arrived at, having regard to th€ object of the Act and the of'fiCevV:t§ ﬁ,*1j1ich appointment has to be made, that primacy WOu]g:§"'b'é-f§y?:§.ﬁi Chancellor.

52. Another reason why "c0ncLzf;fence?'jv{i.:}1i1.(1'--.ri<;>1;'~..__m:3an C0=;1sent;'appr0vaE £5, becauge f9'1'-any Vfiaﬁiﬁ sL:..g"g§=@t¢d §;1*2§ . Chanceilar to the State G0xrerr1rné}i1t; LE"1§3 laftefi :C<:3u1(§; disagree:

which would ultimately _t0 thfe.%'Chz1.ﬁ'c£:11or accepting thti name indicated or suggest-5%;§.:'by Qoﬁernment, That is not the objegfiv f<_:> :9 jxafiiiciii" the procedure has 3366):: envfsaggrdx fin fact the Charzcelloa' can seek a frashxeai~seC0nti paif::ei sf names '£0 be sent, if he so ;c0nsid¢1§S"i€ zzecéaséitfgr, with the Cencurrence 91" the State €}0V€§:{;m€:3E,. .T§"§<:€ expressien "Co:3.{:urr€nee" in {ha §3:"0visG to S?,'§;§"~Sé;'.--'if'§i9f"i'z:« ~<1} ..__{};§i i'§€€'€§G.i'} £3; has alga ix} be 1*n€:é:;"§:"5E€d E9 . air-.t1a4'::Et;ati0m La, intimatiem 'Ea State S{E1?€I'£'§II§€{Z:i 30 as . V"*§;%§j»,€ﬂ%f:;§:?;_E.€ {ha Eaiier Ea étamzsy 3:"; the Saaraéh C§fE1EE1.§§£f3€ €123 géxzid-:th?e secené panel af nameg. "fherefQ:"*€§ the purpoga 0?

n ' "<::§3%:éu1§a'{iaI1 wcsuld $06, so as ':0 enabie the State Ggvernmeni:

to submit f2'€Sh pane}. sf names aftar Qbiaining {he same {mm 2' 2?;/,» (J)/V A51 52 ~ the Search Committee, as it is left to the die:€:reti0n_of the Ch8.IEC€"3110I' So as to obtain .21 fregh panﬁl of names 0n::§é~«..a gaiI1.

Thereforez, "co:'1cu:rrem:e Qf'Si'(1l"€ G0vemmemi" drggzs :u1i;éj"n1E9;ﬁ--.b consent or prior approval, which is 17:01: ,€I1U'iSag;V€§d=..'t.)€}ﬁ}iii?) 'iskxeu' Subsection (4) of Se<:ti011 14 as '»=sIei} aés _'i11'V decision of the Apex CoL1rtV\j.§:iE~..,V_(1988) is distinguished having regard 2:0 ?f!0§1tf€xt of Secti.<.>:'i. 14» of the Act.

53. In other if i-116 1_\Xror(3 x_"C'O'm:u'rrer1ce" is given its plain and iitefawil '%né;jani'i'1g«..i't-Kw0:i;i1'd possible for the State Céoxfernnaéxgt 5:0 VLi}=ti'niaf§§1y_ pilsh its own candidate to be appointed aésq__thr; V'V'e'ie§£-:v$C:1%1:9_.;t1{7e1i0r of the §,£I1i§=*€§'Si{y which v'.§§§0uidv,o¢§¥§i§§fr':1<:1,:t1;é1'?.§,£§%_§§f;%: power cf the Chanceiior'. 8119}: an iEf3'VT%iT'Ii?i7ﬁ¢L%3:&i'éTi'v{;r'£"§k"':éé§.}i7§If%€.}"§ be ggivez-1: ﬁle the seciian iiaxsizxg' Iiagard $0 _ V Ehé" this ChZ7iE"i{f€'1}i{}§' wéaiier geéeéxiizlg am":

'5;§;>fp<:>i:'3;';§§1";g,{""v':a§1§:é' Cha:':{:€:Ea(:r E1} the §;':32'<;€:"ss§?;.}=: It is; aaﬁéiiiiﬁssé {<3 ﬁgs: ::§i.§:2":.a;§€3 ;mE.E"::::»r'§.§,_f§? wéiziﬁ z';E:%: €2§":z:m::<:%1E<:r, E31 §;§1€ saga-3 Bf Supreme Cam: f§C§.L'?0CC€§;€S*0F'Ti--f§8CG?"d "A..,_;$;ssocia:i0:2, it Eras been held that the woré "{:0::.:<;u£i"" aa 1§.E1€§.€I"S§;{}(}G: 3:1. §ZnEiE'§£i§':{?iﬁ mﬁazlss E13 21%;. 0:" 5&8:-'%§{ Ei{§;E='§{f€;? $2" $316 5» ,, r #53.

views of a persen on any given subject from another. But it daes net comzey that the consultant is beund by the a,;{mT:ee_,_ By eonsuiting the consuitant does not mortgage his _ The advice given is enly an input amgng bfacters which enter the decision--making. 1: A.:u1fi:i1'a{e3y;V:'th€i:_'A respensibility cf the Chancellor t0'T1jea,.ch 3.' as he is accountable far the same. V_{.l3ufinﬁ13teiy, i:he__me:%h0d of appointment muet e3:1su1"e ' _eandidate is appointed. Therefereé' {he §¢he'n read to mandate consult.-atien or approval. It also cannot "fi:ié'V:transferred the power sf appeintme'fxtIt0Vtf1eV'.é'f:af§«ggcerernment by use of the 'ward "'concur'ren§:e"'..x uihe1§:' 1x?as:":;€ye', %;he xsverd "eorzsent" or approve} ..;ﬂ;se'éA,VVéeV the? the ﬁgiai Say :1': {he maize? xeeuieé veei *w:%.i:E<1 2 ﬂee - Siaie Gevernment, E-Ea2-§i':;g_§V"':jeg;ar£i is Seeftien 12 of the Act the Gaﬁxerner ef 'j._'_'VEE':€'§§?"£a;ée"'ﬁe iéiie €3%":a.r:ee§eI: ef éhe Efﬁivereééje. Eafeﬁ ézééeugh 'she ' 'V:e"€.§1iéne'eEer ef the University ES 3. siaiuieyy euiheritgeé 'L' ~ne'§.7*ertheEese§ the fact that the Cihaneeilor is the Governer ef S "Erie Siaie earmoi be 1051: eight ef, The Geverner ie & high 55 '>5? «

-54, eoI1s':itu_'ti0naI authority in the State who discharges Various administrative, judicial and legislative functions, in" most cases, on the aid and advice of the Council of Mini_s:eie_,*3;>ut in some cases by exercising discretion vested _'i'11.f"

Therefore, even under the pI'OViSiQ1"}S.._()f a there are certain areas or <:erta1i1 L-s_'_1'tt1(atio:'1 .£; , wi1ef;._ﬁ§.e Governor need not act on the a§ik*iee Q? of Ministere, but weuid exereise dis--efei§.eie:~..eAs0Ee1j?'vested in him. Having regard to the fact th_._a'L is the highest ofﬁcer of the Unifvefsi-ty Vxfeeied with the power to appein:t"'fhee.§?'iee::i:}i1a¥i1ce'1lor' having regard to sub- sections (ES), U7}, {8);V'ﬁ{:I%)j'an'7c;u::{0} ef Section 14 as well as sub seetien {4} e;§u:Se<_:ti%:2;=:1§ if---If}eeemes Clear that ihe Cheu:1Ce1}er ie the a.§p0i?f1"{§:?§g"a.§;fE}1Gi?itjJ*~--'%f the i?ieewCh.anee}};e1" anﬁ that ;_'"i"E'i§3_Vi&€§:3'C§f1ié.I1C€E§®§;Vf:;E;:i'€Eti.8f1S eubgeeé '(:0 {he pieaeure of the 3C7§;a.:§{:.ei§e:<._V"~eE'eé..%VA;i;:<:-=s.__e§;..§3: the Cheneeﬁer 'eghe ear: remeve She §z'"e€i+{.7'§1_;;;ef:{:e1ierVf§"e%é"ﬁ effiee ae per pmeedure envisaged Eiﬁdﬁf 'V"§eeiie::1..__1.3;v_,.~~"§§%..eATezee§§me§:ie ane eéher Cﬁiiﬁiiiﬁfirﬁ ef S€:'f"'i?'i{';€ éeffuhe Efieeiﬁhaeeeiier she}: be, as may be ﬁeéermineé 'ey Ehe Thus Ehe appointmeniz of the V1"<:e--Char:eei1er ES ?;E;?1e'A.V}p§*e.:*egaet,i'ee ef the Chaméeiier , 'E'he Chaneeiier E2359 57 92-... , / §':f:'* .'.{ >~«5§~r therefore, the authority' to select. from the pane} of {three persons who are eminent. a<::ademie1"ans, one persQn._:"h:e1*J_ing regard to merit, equity and seeiai justice to the Viee~Chan<:e11o:- of the Universigg, Hoxxfevexéﬁ V Government has to be etmsulted e.b.oui_"E.~1':e the V§Ce--Ch2meell0r of the U:1ive_1*1s:§ty. 'Atvthe ':he. State Government has . HG in the appomtmem, of the u" and purpese of consultation Government is to ensure Te appointed as Vice Ci1af1{',€H{):I" {S State Government for

3.rriVi:'1g at: a. the Chanceilor has? therefore, primaeyjgz the4"ap_p0iV1é*tH€eﬁ?tt"ef the "~fiee»Chan£:e§1er. 56'.-. '"§'h%?: if5"e:as;r;:1':--;<3 §05:*'miiT;*1ee Same are not far is SSE?» The CE'aaéiasgeeﬂeafgi"§'1::1:.;%tt'§$315; as an §:1<£epe:1<%.e%r:§. a:_ﬁ:.§1<}:*i€¢}.;* ezméer iihe _ gggaxriéiigeﬁs he: éieees 310% f1,:;"1eé;.3:er': see me G<>2:e:*3;'15>r :35 " §%;;2;'§.e.. ::.e§eie?§ 'éthe ,:?%..ef§: arsiii §h,e=?:'e'§e:'<:":. {ieee f:'}.efi: §z;:::"::;?€',*£{:;:": an end aéviee ef ﬁfie €<}u:m*.i§ ef Ea./iirzissxégerefs whiie e:>:e:"*e§.ei:1g under the provisiens 0f the Aei; The Chaneeiier being "zihe apyeizqiing zamiheréty ezmmué Ezave his auiherzity 5/ X / W554 rmuiiralised by hokding that the app01"r1t'me:nt of the Vice- Chancelior is subject to <::0n.cu:'ren<':e or appfovzil by Government. O"th€§rWiS€, it would not. 1'12tVe been-:'ir3c:éss'aryf"i3i3f~.» thfj State Government ta submit a pan€:.1._Qt' t.}i1"ééV' 'I1ét;11é$,4_tAQ ' Chanceiior for the purpose of 'V .é1s~ Chaaceiiorx The State G0xreriatﬁ€;.1t= éftaigld from the said pamzl. The pt,1rp0i3e----t§i"L':%th'e..LChttf1'<::eIi}.c;.r:§being the repositary of power in of the View Chancreilor is tg in an objective:

m.am3er and '0t'he3" COI1siderat.ion.s.

Thus, Chancellor £:a3i1n.ot be net1t1*aIiseti--tt$3,t a.ppz:;intr11ent. 017 the Vice» Chartceiiot is-:'t45s5u1;§';?r3CV'£','-- té'v_t'h'éV C,C31'EC'L}.Z'E'E?,§l{Efi or approvai of the State G§§7€.$'f}.fi"E;§§§1€i. """

5'??? "'<?>_'%iE':.£~:*'r_ i:<2tte§p§'<:%.at,t<;;': w<:«'t:t£:E :1€gat.e:: t.%":<5 St;.2:t.z,:t<>§'}2* .'.Vp§;2m.;%';* the: Shattzttéttiar to Etpp{}§:"§i'. thgé 'x.-='i€:.€~» ~ jg'«§§3'3»%*>::":gt:é§§s::;;%':. tfiféjs' 2.ig>§<7§::t.':§:§%:1t Q? ';E":.<% E-'§_a':§2:-~€§':a;:3::t§;é§§<§§ a:3.:':E}-* CEEEECLEE°E"€§}{T€3f&fZ{E}f{}'s5El§ Gf iéﬁte Stats? G€}'»;:'"€E'EE§IE.EEii1'{ zrmy"

tee-id ta appointment at persens time are Whgiiy "»...t§.EES't2§§a§§€% to the post: 8:' Ei§>:QO§Eﬁ.fﬁ€§1E. m{>tiv21i:€d by patétiiéai ix x_, :«:«~€'?' wk #57"

and 0t.h<-:=r Considerations. In the instant case, therefore, the State Governmem. was not righi in ir1d'iCatTi.ng. submission notté, the rectommendaiion of the pe'fi.ti<3ﬁeif'*--¥:€$73r3e~ the ViC€3"Ch8,I"lC€H01{' of the I"€Sp()1'1d(_;T1»'l3;'",£jl'1i'\Téf;$ii§*"...:» recommendratien sent along Wi'€h gih:_fé' p2é;1':éAl_ {:f submittfed by the Search Cc>n11i»§i§i:e2.:;~ by th€ 'G_}:'3"v*eI.hment; has no Validity in the eye. of aforesaid interpretaticyn, "COIICL£1'T€3I'l:.(ET:€,';'..E.?1. "€h1i§ prior approvai of the State G0verﬁm§n,t net eiwisaged under the ::.1}"€~g:o%;1tner1dati0n of the petiti013§;r:vv;;1'éid<3u.:Er}? Gb§}éfi;ment is also contrary to Section the 'H0 reliance can be Qiaced 1133' the p€ﬁi'.§£}1'1€I'a'(3I1_ '£Zh§§.*SiiIZ)1§'§.EESSiOI1 note sent by the Principai S€£:§"{-3'€2E-- '.€ﬁ'io*f:{:r Ed:,:éT2'2?"z,§G1'1 E9 {I536 Ch3;m:€§i::>:*; $8, g%sV ';"a§3*<::e1':ijy:*[~.:5.§;:ai:e{%§ *9:-*E":<:1": 531$ Chesiaéteﬁo? <;:<:%:':$id2%:'s§ tbs? ' sizeamé fﬁﬁpiéiliﬁﬁlli". :10 bi: a§§:>'§§':§<:d 21$ ﬁzz? V§<:e:--

-. :0'? slim EE§'i:'€3§'5§Ii§L};' Egzwéggzg .re§3;;.m:i§ :23 {E36 §33**§:'2<:§§}§a> :25 gzrzriai ggciai §'z:S{§£é<~3x £;:a:'::e::2§"i'.a"zé'.§<m wi§¥:: {ha $'{:~."£i{;"

:"_4€3@v€:rnm@nt is 21 ma:1da'{{>'ry requirement, Em the instani C5286, f.h£::'€ being {:9 material f0rtThc@ming§ with regard {.0 .s:su{:E":

-.6' X #53,.

consultation between the Chancalior and the Staté Gavemment, can the appointment af the third resp0nci e1j:t"'as Vice-Chanceiisr be heid to be not in a<:ccsrda11c.e xvi_tI§'1"i'25eg_:A4 thus vitiated? In this ccsntext, 'aha submxssionef. "

senior counsei appearing for the resp€2:1dentt€vCE=1a':1§:eE1£3r' f that the concurrence 0f the State GE}'§?'{§fI1II1*£:1£'{fu'A directory and not mandatory. He, tttéféfara, that it was net necessary for V ";Ch;§3f:i€:e1E<§i"'~t ta have the "concurrence" of the. StatﬁV--v--G{;ve1*nm€Iit. & v.."E:{0xx.zever, the expression "concr.Liirer?$ifé._f' ..ha$:. _V ngxzjf V interpreted to mandate "C Government, when @1106 the Chagctetlof at "parser; ta be appointed as the Vice~«C_hanc:éﬁcr_:'0§Vi;hé°_;{}iiétversity. Since in tha irzstgnt i3a::'er1AtiéV"i:if;0rIr:atia:'; 0:" intimatian Sf tha Saiﬁ seEe:é:.§oﬁ:.:_T. ~.2ft§_1§.§ Chamceﬁer ta tha State Ggvﬁrzamént netéfiﬁatimét 18,[email protected]§G hag §§€€§ issuedg Wauéd the "'"§.;'5t§§§1_g€"'if;€S3;E1'i..'§.§};:'ﬁ;"1€ apyeintmﬁnt bang éeeiareﬁ mgii ané. 'gfﬂiésf "q_'"E*§_é;:?i§x;:'»_;"::<'eg'&3"§ ta ihﬁ i:it&rp§e§ta,tiaE"§ givan ':0 tha ﬁxpfegaian Vt"<i{:::?2c:_.:t:*%*ez1:%e 63" {E19 State G0z2emment" ta maﬁéatﬁ t',§0'?'3.ivsu§tati0r§ with the State Government, fer the purpose of arriving at a Canserasus, Gﬁﬁéi tha Sﬁiectian wag m_a§e 'by the ﬁx ,5Q_ Chancelier and having regard to the fact that the Chancellor in the instant. case has appeinted the third reepe:}jcie§j;'£:4¥§s.?e,}.i€:: is ene of the persons fauna in the panel of names:eu}3reitt"eciV."'153}"

the Search Committee and also havtiig x'ege1:jd tie feet' tiiet 91' eeneurrenee in the instant case does fret meeef: 'evppriwal, in:

consent of the State Ge%'€rnrneht'3~~,.4_g,{1 1Tt}:/'---1gfie*.v,"'_= test that there has been no eonsultatieneV§*ithtjt11e"eE§tate Gevernment by the Chaneeﬂer wcmid not t%it:*_ate eﬁpeietrxaent ef the third respondent. I hetsteeteeetieuitation with the State GoverI11r1eVrti;-~.¥>%A5'e":t;€V3.re is notified by the Characelleje 7a under sub-se<:ti0n(4J ef Section efV'{}1e';§.1eii;';"f{E:et'*Jexrer, in the instant case, the same nQg.hatring b;Veenv'deﬁe,..'eannet vitiate the appeieiment of reépoggeeeg esévtﬁe "v'iee-Chanee§Eer ef the Universitgf. 'E'he.. r"eeee11.:ie.e egg: veeeeunt ef the fact that 32:: the preeeet ease, °"'tE':e§e ee__e§d§_v'net'~"heve been any eeeeuttatien, in View ef the "":?"Stte;teAA eGev'e-eemeet reeeremenéieg the petitiezzez' te be e;3.;"Q£;>i_e'te§§ es the '%?'iee~C§:aeee§Ee:2 Sect: e reeemmeeeatiee. VT net have eeee made by the State Gevernmeet ﬁe the "k: 5CE1e:1eei§er, By' making such a reeemmeedaéiem the State Gevemment has éeprived the Chaeeeﬁer te eezeeuét the State 'Z 6 J/.

A5Q_ Government after selecting a name frem; the panel sf names. The fact that the Chancellor chase the third resp0nd§i%:i:t '<--1éG--};)e appainted as the Vicewchanceilor wouid instant case, no censensus could be..arrived.' at§. [';{%<:ai"1s:c%A.tf:_Ve ' State Government had already rec0Ir:;ié:2e1?;1A_{f1€:'k::1 petitioner to be the Vice~Chaf1e::§}3Qr {ifh-ﬁe' _ th€' panel of names. In the a13zsen¢;%---'<;f"L_:afi3¥LA_Cor;1$€I:--s1_1.s§ between the Chancelim' and the Stéié primacy v€si:,s with the C11ance11<_3r.ap1:gA€§if;:'t "selected by him. Thus, the respondent as Vice» is not Vitiateci in the instant caﬁe, :11'; it would have been necessary_ for tha:--;* §3h.a,;{--acé11ér*'"{0 C0:*1su£t the State Government ;_éfbe=.L;t 53-aiezsﬁian '101f""z{ particu3ar mama fmm the pane? :3? names' Ibf; the Search Committee. Theugfia in me °*~=':in5'Ean€__g$a$<;*=. .%Eh§:f; 'Said §fG€B&il§f'8.§ rﬁquirgmam has {mi '@5612 ~-- .j'j;g;:G;1§:§3§i€d *;¥a'§:§: Ehe $31216 iéseuizi mm: 2-ritiats '£118 a§p9i§:'zmen'i aéf £13136 'ii'}.~if§f.-'regpendﬁni 3.3 iz"§{:e~C§'33.ﬁ::€:§E'{}§* 9% {Egg §§§§;§T%£€£";8§i.}f £23? *{i1€_,?_i§€}:'€sa:d reagans, «»

- 51 -

.59. Apart from the reasons assigned above, there is; another reason as to why the ap_peir;tn"1ent ef the third res_vpe:z4ii:ie'r;t eouiei be sustained. This is not at ease Whe;f.:9__ Committee has directly submitted... the the?

candidates empanelied for the purpese Viee~Chanee_11or to the ChaI1e'e'§1_t5::, Of} the Search Committee in te1'nf1e of $Au.?::>;se_ct'tiQn [.%}}"efASeetion 15% of the Act has submitted' _11a..mes who are eminent a(:ade17ei{:«i.:&n's to the State Government. knowledge about the Search Committee. In fact, the f§vez1t a step ahead and also reeemmende'€}_t:he haft1e»--Q.f".tfie petitioner te be appeinted as the Vie§:=Chat1ee»ﬁef; Thez'efe:'e§ the State Gevernmemt 'WELS "tiféi :1:?j1eV.£"i:--.:rE«: abate:-,-«tihe nemee e§§1;:»ame§1:e€§ 'egg the Seartéh "£fe:E'1§:'eif%",t,ee.'«.MEa£é§:ee'<;e§*, the Cézgmeeiter hate net eppei.z:t",e:é Et §e%3e§é__ feﬁztrﬁsse %:e':';3e ﬁeee get: fixed 2: ptaee e: the gaeeé et:'§}:"::t'§«'{,e£§.__"€§3Z. I-itgse. Sezzreaiéii tjeeeeétteeg "E3228 s;§e§es::t:.ts::»§1 ef the

-. f'_j~..«.t'if';.§,1'& res:;;3e':'1:ie:1t as a E/'iee~»C.%1amee§t::2'§' by tee {EE2aI:€:eﬁer 4ea§e::et<--..be aesaiieti. it is eniy where the deeisiezzamaking pa-:<3't?eeSA is net'. 2.3;: tttémptiaittée 'Q'€'§'{E} the etat:ute:'j; £"€%::iiII'€3E1'};€§1'§,S egg-

er fer any ether legal reason that the seieetion can be vitiated. ﬁe aﬁreadjgg meted that theugh there has been no eerr,e1:»}.r'ai;_ien with the State Gevernment after the seieetien reependent by the Chaneeiior, in _the 'r}*ie= selection cf third reependent earzner The said preeedural requiremerxt-._}:)eeéenee red'{rrz{iea;r.1f;VV 1.53 instant case on account eff Ehef'~reeemrr1'er?:d;::tiei1 of the petitioner made by the." 'State 32-Cieéifernrrrerrt, Therefore?

Consensus was met' ipeseiiiﬂe' ease. Having regard to the grirniaey-';'--Qf' Qhaneveiler. the appointment of 3rd responidenetxa€£§},;1d'7:fjot:'e.2§i1 foreriy interference. Therefore, whﬁe Tiayirig dexvn,VV.i§ie.T"reeg,r.ireite ereeederal norms to be fellewed, urrderu 1.'3eVe"i;iG§r.: giving an interpretatier: re the I-'.5;;'p;~;eg'1g;«;;gg:.«."r 'A"eer;er:rrerie"e ef ﬂee Stare Geverrrmenr" in see"

eeer:er: £s;}::"ef ";"§§eef§,er: 1% es weir ee in are prevreeg E ée rrer ' "r,hir:E<:A ':.?r1erv_.a;rr§%f'.V'irrrerfererzee ef the epeerirrrmerrr ef rhe third " " * i'ree§.ser:ﬁer:i:..§e eaéied {er in thie eeee. §ere're earring with {res eeeeg E deem 3:? preper re eieie Teeth the State Government as Wei} as the Cheraeeiier 'must make 3;, géeirrr arm? deterrriirreei efferr to impreee higher $1"

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"$3"

education in the state. The 16618': that could be dame: in this regard is to appeint Competent persons with imgjeééabie reputation to run the affairs of the University*_..éié{tﬁﬁ:---::§;?£-C_;i%%_v Chancellor, in terms of Section 14-- Qf ﬁhe ¢'3:n13 dt". underestimate tha impartance of ed%;1.ca*:im:£ if1._3'~C€>uf1f7r--}% India which is striving for an' __eiq3;itab1eV Thazﬂ ssama can be achieved if Qniy ou:c..¢{duCati0n pr3.l;;ci;€::§ strive to eiiminate the sources of i1:i'C%quiti_€$:§«,nd' ..i« njVi:'$1ﬁi<:e:s4 According to Dr.Radhakrish.r1&n, F03rfI'i'ér'E'r§£5i§i-er1tV- of inciia, "Education is the means forvr%éucb:i§.t§iu_tiO-fl {he society gf we are I10 prepare our education must fume in vzié;a>V:tf1eV iaf €Cé1Z'§'i an& every indiuiduai as a prodzgserf human, beirag. He must'; have E05" {he 2/z€rr:05f: his innate abiiizy and gé2£.§V.V£::s';-, arid Spirézuai. Equaiiigg Gf Qpparfianiiy is éT§'z:~é§L%%£zé%c*€p§e 0f aiemacrasg anﬁ {hat 6&5'? be reaiiseci " " " g"gf" :,::% '§7:é:;€ jaiéfi in the digriiijgg af E529 fturraan Ssrmi. "' furiher, siaied that "we mus? be edaaczzted :10: far 'ﬁriiéfiy and pawer buifar 30:99 and kindness. We must devefap freshness of feeiing far n,ai'z,::"e§ {E18 sensiéiverzess _g:3f Sﬁiél £0 é';

".6¢:§,m human need, We must' foster the ﬂeedonl of the mizfgd, the humanity of the heart", the integrity of the individuﬁéif-«Even from the nurseries, we must {Tam i1uman '--

unconscious influence and conscious eﬁbrt to love 't'r:J;;"?t;' b.eaii»ty ' and goodness." E1Xt.ra<:': from "1W1e'.VPL:_qE3ose"qf'--~I5idLLe£z,iji€jnf"

'Radhakrishnan Reade-r Ari ' 15i;¥_vT'ji1'sfs1jer 4"» Bharatiya Vidhya Bhavazjg .Mumbai;5 _:'-

62. In the result the writ' is 8*

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