PATEL MANOJBHAI KHODAS Vs. HEMCHANDRACHARYA NORTH GUJARAT UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Deep S. Chachan, learned advocate for the petitioner and Mr. Siddharth Dave, learned advocate for the respondent No.1 on advance copy.

(2.) Petitioner No.1 who is ordinary member of the Court and the university nominated under Section 16(Class-II) ordinary member(c)(i) (c) is one member nominated by Patan Municipality from the academic counsellors while the petitioner No.2 is the Principal of M.S.W. College, Chairman Board of Studies and a member of the academic counsellors of the respondent No.1-University.

(3.) The respondent No.1-University which is established under the Gujarat University Act, 1986. University is governed by the Act statutes regulations and is obligated to follow the Act and statutes and the rules scrupulously.