K.C.Agrawal, J. - (1.) This petition filed under Article 226 of the Constitution seeks the relief of Certiorari quashing the order of the Chancellor, Bundelkhand University, Jhansi, dated 16th October, 1980.
(2.) For deciding the points involved, a brief reference to the facts is necessary. There is a Society known as Payanand Vedic-College Samiti. This Society runs a Degree College which is affiliated with Bundelkhand University, Jhansi. The administration of the College in run by a Committee which is generally described as a Committee of Management, the members of which are elected by the Samiti. The office bearers of the Committee of Management are elected by its members.
(3.) At an election held on 16th July, 1978. Vajai Karan Nath Bisaria, petitioner no. 1, was elected as Hony. Secretary, after defeating S.R. Srivastava, respondent 3, who had also contested the election as against petitioner no. 1, S.R. Srivastava filed a representation before the Vice-Chancellor under statute 12.05 (f) of the Statutes challenging the election of petitioner no. 1. The statute runs as under:- "If any question arises whether any person has been duly chosen as, or is entitled to be a member or office bearer of the Management or whether the Management is legally constituted, the decision of the Vice-Chancellor shall be final.";