ADESH PAL Vs. CHANCELLOR HEMCHANDRACHARYA NORTH GUJARAT UNIVERSITY

JUDGEMENT

(1.) The Petitioner is before this Court challenging order dated 29-11-2010 whereby the Chancellor, Hemchandracharya North Gujarat University, Patan and the Governor of Gujarat rejected the objections raised by one Dr. Manoj Soni and Dr. A.K. Singh, two members of the Search Committee and also the objections raised by the present Petitioner.

(2.) Learned Advocate Mr. H.J. Nanavati for the Petitioner vehemently submitted that Section 8A of the Hemchandracharya North Gujarat University Act, 1986 (hereinafter referred as "the said Act" for short) provides eligibility of age-limit for appointment, nomination, co-option in various authorities and on various offices. He submitted that Clause (iii) of Sub-section (1) of Section 8A provides as under:

(3.) The Chancellor of the University appointed the Search Committee in the month of May, 2010. The details of the committee are found in the order dated 30-11-2010 at page 30. Relevant part of which reads as under: <FRM>JUDGEMENT_889_GLR1_2011_1.html</FRM>