AIR 1970 RAJASTHAN 184 ::1970 RajLW 403 ::ILR (1970) 20 Raj 268

Rajasthan High Court

Hon'ble Judge(s): V. P. Tyagi , J

(A) Constitution of India , Art.226— Writ - Quo warranto - Who can apply - Election to syndicate of university - Registered graduates cannot be said to be party not interested in the functioning of university of which syndicate is a very important body even though they are neither voters nor candidates. (Para 11 14) (B) Constitution of India , Art.226— Writ - Quo warranto - Election to syndicate of Rajasthan university - In view of duties assigned to syndicate by S.22 of Rajasthan University Act itself, membership of syndicate in University is not only an office but it is also a public office - Registered graduate of University can apply for a writ of quo warranto against person who have been declared in violation of ordinances made by syndicate for conducting election of its members. (Para 22) (C) University of Rajputana Act (1946) , S.29— Education - Ordinance under - Ordinance 384-B prescribing that an employee of University cannot seek election u/S.21(vi) - Restriction takes away right of a member of Senate who otherwise fulfils all qualifications mentioned in S.21(vi) - Such a provision being inconsistent with specific provision of S.21(vi) cannot be made....