- (1.) In the instant writ petition petitioner questions impugned order dated 29-696, Anx. 2, passed by the Chancellor nominating Dr. S. L. Verma, Retired Professor (Department of Political Science) of University of Rajasthan, as his nominee in the syndicate of Jai Narain Vyas University, Jodhpur (hereinafter referred as respondent University) w.e.f. 28-6-96 for a period, three years in supersession of his earlier order dated 15-9-95 a communication whereof is filed and marked as Anx. 1.
(2.) The genesis of challenge of the validity of the impugned order terminating petitioner's tunure as nominated member of Syndicate of the respondent University before expiry of the period of three years is based on grounds inter-alia that power of the Chancellor to nominate a member of Syndicate under clause (iv) of sub-section (1) of Section 16 of Jai Narain Vyas University Jodhpur Act, 1962 (hereinafter referred as Act No. 17 of 1962) stands exhausted with nomination of the petitioner.
(3.) It is averred in the writ petition that under sub-section (2) of Section 16 of the aforesaid Act the elected members and members nominated under clauses (iv), (vi) and (viii) of sub-section (1) of the said section shall hold office for a period of three years and members nominated under clause (ii) and (iii) for a period of one year from the date of election or nomination as the case may be. It is alleged that order impugned has been passed against the principle of natural justice. It is per se arbitrary and as such violative of Article 14 of the Constitution. The petitioner also pleaded to get the benefit of doctrine of legitimate expectation and principle of promissory estoppel.;