GURU GHASIDAS CENTRAL UNIVERSITY Vs. GANESH PRASAD SHUKLA

JUDGEMENT

(1.) The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) The review petitioner/Guru Ghasidas University (in short "the petitioner") seeks review of the order dated 6.7.2018 passed by this Court in WA No.101 of 2018 mainly on the ground that with regard to grant of Ph.D study leave to the faculty member of the university the other faculty member of the same department are applying and claiming grant of Ph.D study leave in the light of the order passed by this Court in WA No. 101/2018, whereas as per the scheme grant of Ph.D study leave to any other faculty member of the same department would amount of exceeding 10% of the available regular faculty strength.

(3.) After going through the record of the writ appeal, it is manifest that after appreciating all the facts and circumstances of the case, in its true perspective and after hearing the learned counsel for the parties at length, this Court decided the writ appeal.