AIR 1976 SUPREME COURT 2049 ::1976 3 SCR 1013

Supreme Court Of India

(From: Andhra Pradesh)*

Hon'ble Judge(s): A. N. Ray, M. H. Beg, Jaswant Singh , JJJ

(A) Andhra University Act (2 of 1926) , S.19, S.39(f), S.34, S.42— Andhra University Administration Manual , Chap.V, S.24— Validity - Section 24 of Ch. V of Administration Manual is intra vires the powers conferred on the syndicate -University Teachers - Terms and conditions of service - Syndicate has untrammelled powers to define - Section 24 is a condition of service. Analysis of Sections 19 (d) 19 (c) (iii), 39 (f), 34 and 42 of the Andhra University Act, make it clear that the syndicate is invested with untrammelled power to define the terms and conditions of service of the teachers of the University Section 24 Chapter V of the Administration Mannual being undoubtedly a condition of service of the University teachers, it is not ultra vires the powers of the syndicate.(Para 14) (B) Andhra University Act (2 of 1926) , S.19(c)(iii)— University Teachers - 'Terms and conditions of service'' - Meaning Power of syndicate under cl. (c) (iii) - Nature of - Power is distinct from the power of dismissal for misconduct - Condition for early termination of teacher - Power is contemplated by cl (c) (iii). Words and Phrases - ''Conditions of service''. Constitution of India , Art.309, Art.311— Clause (c) (iii) of Section 19 of the Andhra ....