ASHOK CHAND SINGHVI Vs. UNIVERSITY OF JODHPUR

JUDGEMENT

(1.) Special leave is granted. Heard learned Counsel for both parties.

(2.) This appeal is directed against the judgment of the Rajasthan High Court whereby the High Court dismissed the writ petition of the appellant challenging the order of the Dean of the Faculty of Engineering of the Jodhpur University, putting in abeyance the admission of the appellant in the B.E. Degree Course till further orders.

(3.) The appellant is a diploma-holder and is serving in the M.S.M. Engineering College (Faculty of Engineering), Jodhpur, since 1976 as an Administrator/Instructor. In May, 1987, the appellant submitted an application to the Study Leave Committee of the University of Jodhpur for study leave for three years enabling the appellant to prosecute his studies in the B.E. Degree Course. On Aug. 3, 1977, the Study Leave Committee recommended the case of the appellant for the grant of study leave and on Aug. 14, 1987 the Syndicate of the University accepted the said recommendation and granted study leave to the appellant for a period of three years with full pay. Pursuant to the leave granted to the appellant, he made an application on Nov. 14, 1987 for admission in the B.E. Degree Course.