CHANDANJI TALAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Order IN CIVIL APPLICATION

(2.) By way of this petition, under Article 226 of the Constitution of India, petitioners - 3 in number have prayed for a writ of mandamus or a writ in the nature of mandamus or direction for quashing and setting aside the notification dated 04.01.2021 of the respondent no. 2 University for election of two members in the Executive Council to be elected from amongst the members of the Court of the University.

(3.) The case of the petitioners is that Section 15 of the Hemachandracharya North Gujarat University Act ('the Act' for short) provides for authorities of the University which includes the Court, the Executive Council etc. The elections to the Executive Council for two members ought not to be held as the Court constituted under Section 16 of the Act as 23 seats are vacant and 10 seats of nominated members is under dispute.