Satya Poot Mehrotra and Het Singh Yadav, JJ.@mdashThe present special appeal has been filed against the judgment dated 13.7.2012 passed
by the learned single Judge, whereby the learned single Judge dismissed the writ petition being Civil Misc. Writ Petition No. 32763 of 2012, filed
by the petitioner-appellants herein. It appears that the matter regarding approval of the Constitution of the Committee of Management of Dharm
Samaj Degree College, Aligarh (hereinafter also referred to as ''the Institution in question'') was considered by the Vice-Chancellor, Dr. Bhim Rao
Ambedkar University, Agra (respondent No. 2). The Vice-Chancellor by the Order dated 18.6.2012 declined to grant approval to the Committee
of Management allegedly constituted by the petitioner-appellants herein. The Vice-Chancellor further directed the Deputy Registrar, Firms,
Societies and Chits, Agra to decide the dispute regarding membership of the Society, and thereafter, on the basis of certified list of members of the
Society, get the election of the Committee of Management of the Institution in question held in his presence. The Vice-Chancellor further
recommended that in order to properly manage the Institution in question during the intervening period, the Controller be appointed by the
Government.
2. The petitioner-appellants herein thereupon filed the aforesaid Civil Misc. Writ Petition No. 32763 of 2012, inter alia, praying for quashing the
said Order dated 18.6.2012 passed by the Vice-Chancellor (respondent No. 2).
3. The learned single Judge dismissed the said writ petition on the ground that the petitioner-appellants could file a Reference before the Chancellor
of the University u/s 68 of the U.P. State Universities Act, 1973 (hereinafter also referred to as ''the 1973 Act'').
4. The petitioner-appellants have thereupon filed the present special appeal.
5. We have heard Sri Prabhakar Awasthi, learned counsel for the petitioner-appellants, the learned standing counsel appearing for the respondent
No. 1, Sri Shailendra, learned counsel for the respondent No. 2, and Sri M.K. Gupta, learned counsel for the respondent No. 3, and perused the
record.
6. It is submitted by Sri Prabhakar Awasthi, learned counsel for the petitioner-appellants that the learned single Judge erred in dismissing the writ
petition on the ground of availability of remedy of Reference u/s 68 of the 1973 Act, and that the learned single Judge ought to have considered the
correctness of the Order dated 18.6.2012 passed by the Vice-Chancellor (respondent No. 2).
7. We have considered the submissions made by Sri Prabhakar Awasthi, learned counsel for the petitioner-appellants, and we find ourselves
unable to accept the same.
8. Clause (13) of Section 2 of the 1973 Act provides as under:
2. Definitions.--In this Act, unless the context otherwise requires:
(1)....
(2)....
(3)....
(4)....
(5)....
(6)....
(7)....
(7)....
(8)....
(9)....
(10).....
(11).....
(12)....
(13).''management'' in relation to an affiliated or associated college, means the managing committee or other body charged with managing the
affairs of that college and recognized as such by the University:
[Provided that in relation to any such college maintained by a Municipal Board or a Nagar Mahapalika, the expression ''management'' means the
education committee of such Board or Mahapalika as the case may be and the expression ''Head of the Management'' means the chairman of such
committee;]
(14)....
(15)....
(16)....
(17)....
(18)....
(19)....
(20)....
(21)....
9. From the above provision, it is evident that the Managing Committee or other body charged with managing the affairs of an affiliated or
associated College is required to be recognized as such by the University.
10. Section 49 of the 1973 Act deals with Statutes. Clause (n) of Section 49 lays down as follows:
49. Statutes.--Subject to the provisions of this Act, the Statutes may provide for any matter relating to the University and shall in particular,
provide for--
(a)......
(b)......
(c)......
(d)......
(e)......
(f)......
(g)......
(h)......
(i)......
(j)......
(k)......
(l)......
(m)......
(n) the recognition of the management of any affiliated or associated college;
(o)......
(p)......
(q)......
(r)......
(s).......
11. Thus, Statutes may provide for the recognition of the management of any affiliated or associated college.
12. Clause (f) of Statute 12.05 of the First Statutes of the University of Agra provides as under:
12.05. The Constitution of the Management of every college shall provide that - [(Sections 37 and 49(m)]-
(a)......
(b)......
(c)......
(cc)......
(d)......
(e)......
(f) if any question arises whether any person has been duly chosen as, or is entitled to be a member or office-bearer of the Management or
whether the
Management is legally constituted, the decision of the Vice-Chancellor shall be final;
(g)......
(h)...............
13. Thus, the Vice-Chancellor in exercise of power under the relevant provisions of the 1973 Act read with the relevant Statutes, has passed the
Order dated 18.6.2012.
14. Section 68 of the 1973 Act makes provision for Reference to the Chancellor. The said section is reproduced below:
68. Reference to the Chancellor.--If any question arises whether any person has been duly elected or appointed as, or is entitled to be, member of
any authority or other body of the University, or whether any decision of any authority or officer of the University [(including any question as to the
validity of a Statute, Ordinance or Regulation, not being a Statute or Ordinance made or approved by the State Government or by the
Chancellor)] is in conformity with this Act or the Statutes or the ordinance made thereunder, the matter shall be referred to the Chancellor and the
decision of the Chancellor thereon shall be final:
Provided that no reference under this section shall be made-
(a) more than three months after the date when the question could have been raised for the first time;
(b) by any person other than an authority or office of the University or a person aggrieved:
Provided further that the Chancellor may in exceptional circumstances-
(a) act suo motu or entertain a reference after the expiry of the period mentioned in the preceding proviso;
(b) where the matter referred relates to a dispute about the election and the eligibility of the person so elected is in doubt, pass such orders of stay
as he thinks just and expedient.
15. Thus, Section 68, inter alia, provides that if any question arises whether any decision of any authority or officer of the University is in
conformity with the 1973, Act or the Statutes or the ordinance made thereunder, the matter shall be referred to the Chancellor and the decision of
the Chancellor thereon shall be final.
16. It is thus evident that against the Order dated 18.6.2012 passed by the Vice-Chancellor (Respondent No. 2) in exercise of power under the
1973, Act, Reference lies before the Chancellor u/s 68 of the 1973, Act.
17. The learned single Judge has therefore, rightly dismissed the writ petition, filed by the petitioners-appellants, on the ground that the petitioner-
appellants can file Reference before the Chancellor of the University u/s 68 of the 1973, Act.
18. We do not find any error in the judgment dated 13.7.2012 passed by the learned single Judge. The special appeal filed by the petitioner-
appellants lacks merits, and the same is liable to be dismissed.
19. The special appeal is accordingly, dismissed. However, on the facts and in the circumstances of the case, there will be no order as to costs.