AIR 2022 SUPREME COURT 5691 ::AIROnline 2022 SC 853 ::2022 (16) Scale 410

Supreme Court Of India

Hon'ble Judge(s): M. R. Shah, M. M. Sundresh , JJ

Soban Singh Jeena University Act (19 of 2020) , S.10— University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations (2018) , Regn.7.3.0— Cancellation of appointment - Post of Vice-Chancellor of University - Non-compliance of procedure - Appellant was not having required/requisite minimum 10 years teaching experience as Professor in University - Supervising Ph.D. scholars cannot be said to be having teaching experience as Professor in University - Before appointing appellant as Vice-Chancellor of University, neither any advertisement was issued, nor names were called for from eligible meritorious candidates, nor his name was recommended by Search-cum-Selection Committee, nor there was any search committee - There was no occasion for Search-cum-Selection Committee to recommend panel of persons - Appointment of appellant as Vice-Chancellor of University held to be illegal and de hors statutory requirements - Order, cancellation of appointment, held to be proper. (Para 17 18 19) .....