RANJANA HARISH DWIVEDI Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) The petitioner, a member of the respondent-University Court, who successfully challenged the election of two members of the Executive Council of Gujarat University, in appeal preferred under Sec. 58 of the Gujarat University Act, 1949, has moved this Court under Art. 226 of the Constitution of India inter alia seeking a writ of mandamus or any other writ, order or direction to respondent Nos. 1 and 2 for implementing and executing the order passed in the appeal by the State on 31-5-2010 cancelling the election of two members of the Executive Council and directing the respondent Nos. 1 and 2 to hold fresh election for two vacancies thus arisen on account of cancellation of the election of two members.

(3.) As the challenge was in a narrow compass, the matter was decided to be heard finally and is being disposed of by this judgment. Hence, Rule. Mrs. V. D. Nanavati, learned Advocate waives service of Rule on behalf of respondent Nos. 1 and 2. Ms. Jirga Jhaveri, learned Assistant Government Pleader, waives service of Rule on behalf of respondent No. 3.