HETAL SHANKARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Siddharth Dave, learned advocate waives service of notice of rule for the respondent nos.2 and 3 while Mr. K.M. Antani, learned AGP waives service of notice of rule for the respondent no.1 - State.

(2.) With the consent of the learned advocates appearing for the respective parties, the matter was taken up for final hearing. The arguments were concluded and the judgment was reserved on 12.10.2020.

(3.) In order to explore the possibilities whether the petitioner would want to go back to her original post as an Assistant Professor and whether the University was willing to accept that proposal, the matter was adjourned to 21.10.2020, on which date, the learned counsel for the respondent University expressed his reservations for accepting that proposal. Written arguments were filed and tendered on 26.10.2020.