As per the case facts a High Court Division Bench allowed a petition seeking a writ of quo warranto against the Vice-Chancellor of Calcutta University holding that the State government ... lacked authority to appoint or re-appoint the VC under the Calcutta University Act The State of West Bengal and the VC whose appointment was set aside appealed The question arose whether the State government had the authority to re-appoint the Vice-Chancellor Finally the Supreme Court held that the High Court's judgment was correct in law and on fact and therefore the State government could not have issued the re-appointment order