SARDAR PATEL UNIVERSITY Vs. BIPINCHANDRA PURHSOTTAMDAS PATEL

JUDGEMENT

(1.) This application has been filed seeking permission to implement and execute the decision of the Syndicate of the University taken in its meeting held on 21st January, 2020 on agenda item no. 11 circulated on 18th January 2020 with regard to the respondent herein or to vacate the interim relief granted by this Court on 21.01.2020 in the main petition.

(2.) The challenge in the main petition is to the additional agenda item no. 11 issued on 18.01.2020 by the University scheduling its meeting on 21.02.2020.

(3.) The genesis of the controversy arises out of an issue where the case of the University is that the petitioner falsified the record of the University by showing name of one Ms. Sonal Dave as a teacher of the college when in fact she had resigned and was working somewhere else. The case of the petitioner in the petition is that the resolution so passed on the basis of a charge which is framed and was discussed at the meeting was a predetermined exercise to oust the petitioner. Extensive averments have been made in the petition that they were at the instance of the Vice Chancellor whose appointment was challenged by the petitioner by way of a PIL before this Court and a fresh petition is pending for hearing before the Apex Court wherein fresh appointment of the Vice Chancellor of the respondent University is under challenge. Since the petitioner approached this Court claiming that the service conditions will be adversely affected if the report is permitted to act upon, this Court by order dated 21.01.2020 granted interim relief. In the main petition as well as this application, affidavit-in-reply has been filed by the University.