RAJENDRA AMULAKH KHIMANI Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) By an order dtd. 22/3/2022, in the first session, since the registry was unclear on the roster where the matter should be assigned to, by virtue of following order, the matter was referred to the registry for placing it before the appropriate Court. Accordingly, the matter is listed before this Court. The order read thus:

(2.) The prayer in the petition is that the decision taken by the University Grants Commission ("UGC' for short) as reflected in the minutes of the 554th meeting held on 25/11/2021 directing the Chancellor to remove the petitioner as Vice Chancellor with immediate effect be declared as illegal and in breach of Regulation 10.12.2.E of the UGC (Institutions Deemed To Be Universities) Regulations, 2019 as bad.

(3.) Mr.G.M.Joshi, learned Senior Advocate, would draw the attention of this Court to the Minutes of the 554th Meeeting of the UGC held on 25/11/2021. Agenda Item 2.05 reads as under: