PRAVIN BALISINGH RAGHUVANSHI Vs. SANT GADGEBABA AMRAVATI UNIVERSITY

JUDGEMENT

(1.) Rule. The learned counsels appearing for the respondents waive service. Both these matters are being disposed of finally.

(2.) The Registrar of the respondent No.1- Shri Gadgebaba Amravati University published an electoral roll on 21-7-2018, consisting of the members of the Senate, the principal authority of the University, under Section 28 of the Maharashtra Public Universities Act, 2016 (for short, "the said Act") for the elections/nominations to constitute the Management Council under the provisions of the said Act to be undertaken in the meeting of the Senate scheduled to be held on 11-8-2018. It includes the name of the respondent Nos.2 to 5 nominated on 13-4-2018 as the Deans of the Faculties of (a) Science and Technology, (b) Commerce and Management, (c) Humanities, and (d) Inter-disciplinary Studies by the Vice-Chancellor with the prior approval of the Chancellor in exercise of his power under Section 146(4) of the said Act for interim constitution of the two authorities, viz. the Faculty and the Board of Deans under Section 26(4) and (5), in accordance with the provisions of Section 34(2) and 36(2) respectively for a period of one year or till re-constitution of such authorities in accordance with the provisions of the said Act. The challenge in both these petitions is to the electoral roll dated 21-7-2018 and the nomination of the respondent Nos.2 to 5 as Deans by the Vice-Chancellor on 13-4-2018.

(3.) The contentions raised by Shri Anil Kilor and Shri Firdos Mirza, the learned counsels appearing for the petitioners, are as under :