- (1.) HEARD the learned counsels appearing for the parties.
(2.) THIS writ appeal is directed against the order dated 21. 7. 2007 in W. P. No. 3519 of 2004, whereunder the learned single Judge allowed the writ petition filed by the present Respondent No. 1 and quashed the order of the Chancellor of Manonmaniam Sundaranar University.
(3.) THE writ petitioner (present Respondent No. 1) is a teacher and also a registered graduate of Manonmaniam Sundaranar University, which has been constituted under the Manonmaniam Sundaranar University Act, 1990, hereinafter referred to as "the Act". The University consists of Senate, Syndicate and a Standing Committee on Academic Affairs. Sections 19 and 23 of the Act relate to constitution of the Senate and the Syndicate respectively. The main question raised is relating to election to the Syndicate from Senate.;