Narayan Shukla, J. - (1.) Heard Mr. Gaurav Mehrotra, learned counsel for the petitioner as well as learned counsel for the respondents.
(2.) It is a case of issuing a writ of quo warranto to respondent no.8 as to under what authority, he is functioning as Vice Chancellor, Integral University, Dasauli, Kursi Road, Lucknow.
(3.) The petitioner has claimed the eighth respondent's appointment being in violation of Section 10 of the Integral University Act, 2004 (Act, 2004) as well as in violation of Regulations 7.3.0 and 7.4.0 of the University Grants Commission Regulations on Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education, 2010 (UGC Regulations, 2010).;