V.K.SINGHAL, J. - (1.) THE only controversy which has been raised before me is with regard to the selection of respondent No. 3 Shri S.C. Pandey as Dean of Law Faculty.
(2.) THE submission of the learned counsel for the petitioner is that he is not eligible as he is the principal of University, Law College which is a constituent college and not an affiliated college. Attention has been drawn to the provisions of Section 24 -B of the University of Rajasthan Act in which under clause (l)(b) for the faculty of law it is provided that the University Professors of Law or Principals of Law Colleges would be the Dean of the Faculty which has to be appointed by the Vice Chancellor.
(3.) IT is submitted that the definition of Principal under Section 2 -A has provided, 'Principal' means the head of an affiliated college or any person duly appointed to act as such.;