- (1.) Heard learned counsel for the parties.
(2.) Dispute giving rise to the present writ petition is in respect of constitution of the Search Committee for making its recommendations for appointment of Vice-Chancellor, University of Allahabad, Allahabad.
(3.) Petitioner, before this Court, is a professor in the Department of Sanskrit, University of Allahabad. It is his case that the Executive Council vide resolution no. 12/28 passed in the meeting dated 20th September, 2014 had recommended the name of Hon'ble Mr. Justice R.S.Dhavan, Former Chief Justice, Patna High Court and Prof. Sudhir Kumar Sopory, Vice-Chancellor, Jawaharlal Nehru University, New Delhi, to be the members of the Search Committee. This according to the petitioner is not in-conformity with the University Grants Commission (Minimum Qualification for the Appointment of Teachers and other Academic Staff in Universities and Colleges and Other Measures for Maintenance of Standards in Higher Education) Regulations, 2010 read with University Grants Commission (Minimum Qualification for the Appointment of Teachers and other Academic Staff in Universities and Colleges and Other Measures for Maintenance of Standards in Higher Education) (2nd Amendment) Regulations, 2013 (hereinafter referred to as the Regulations, 2010 and Regulations, 2013 respectively).;