MATHUR VAISH SHIKSHA PARISHAD Vs. CHANCELLOR AGRA UNIVERSITY
LAWS(ALL)-1992-9-88
HIGH COURT OF ALLAHABAD
Decided on September 08,1992

Mathur Vaish Shiksha Parishad Appellant
VERSUS
Chancellor Agra University Respondents

JUDGEMENT

- (1.)There is an educational institution at Agra known as the Baikunthi Devi Kanya Maha Vidyalaya, Agra. This educational institution is affiliated to the Agra University as provided under the U.P. State Universities Act, 1973. The Vidyalaya, aforesaid, has a constitution. The structure of the Managing Committee as laid out under it's constitution, is an issue in the present writ petition.
(2.)Heard learned Counsel for the Petitioner Mr. A.P. Sahi, Mr. Bharat Ji Agrawal for the Managing Committee and Mr. Sidharch Singh the special state counsel.
(3.)The constitution of the managing committee mentions in clause 10 that the Managing Committee will be composed of 15 members. Amongst the fifteen, three would be amongst the Sri Mathur Vaish Shiksha Parishad, Agra, to be nominated by the governing body of this Parishad. The aforesaid, Sri Mathur Vaish Shiksha Parishad (hereinafter referred to as the Parishad) was denied representation on the Managing Committee. It complained to the Vice-Chancellor under the first Statutes 12.05 of the Agra University that the amendment inserted in the constitution of the Managing Committee cannot be made. The Vice-Chancellor upheld the contention of the Parishad by his order of 17 November, 1977 and required the Secretary of the Baikunthi Devi Kanya Mahavidyalaya, to regularise matters and constitute the Managing Committee appropriately and under intimation to the Managing Committee. The Managing Committee did not comply with the Vice Chancellor's directions, and moved the Chancellor, under Section 68 of the Act. The learned Chancellor set aside the order of the Vice Chancellor The Chancellor's order is dated 23-2-1977 annexure-VII to the writ petition.


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