- (1.) The petitioner before this Court seeks quashing of the order of the Chancellor of Veer Bahadur Singh Purvanchal University, Lucknow (hereinafter referred as the University) dated 17.4.2014 wherein in exercise of powers under Section 68 of the U.P. State Universities Act, 1973 (hereinafter referred as the Act) the Chancellor has been pleased to hold that the Selection Committee constituted for appointment on the post of Principal of Shibli National Post Graduate College, Azamgarh (hereinafter referred as the College) was not inconformity with the provisions of Section 31 (4) of the Act and therefore, the selections held, were bad.
(2.) Facts in short leading to the present petition are as follows.
(3.) The College in question is a Post Graduate Degree College affiliated to the University. It is stated to be a recognized minority institution. The post of Principal in the college fell vacant due to retirement of the earlier incumbent. The Committee of Management of the College resolved to make direct appointment on the post of Principal, accordingly an advertisement was published in newspapers on 13.2.2013, 14.2.2013 and 15.2.2013.;