B. N. PATEL INSTITUTE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Sudhir Nanavati assisted by learned learned advocate Mr.Vandan Baxi for the petitioners, learned Senior Advocate Mr.Dhaval Dave assisted by learned advocate Mr.Udayan Vyas for the respondent-University and learned advocate Mr.K.M.Antani for the respondent No.4.

(2.) Learned Senior Advocate Mr.Dhaval Dave appearing for the respondent-University submitted that the respondent-University is ready to co- operate with the petitioner-Institute by furnishing the name of nominee of the Vice- Chancellor for formation of the interview committee. Learned Senior Advocate Mr.Dave also referred to the letter dtd. 14/9/2021 of the petitioner-Institute which was replied by the letter of the University dtd. 28/9/2021 requesting the petitioners to provide the application of the candidates for appointment as teaching staff as required under clause 1.3.1 of norms for undergraduate students of class of 30 as prescribed by the Council of Optometry.

(3.) Pursuant to the above letter dtd. 28/9/2021 it appears that the petitioners by letter dtd. 24/9/2021 informed the respondent-University that application of the candidates were already forwarded on 25/11/2019 and on that basis, API Committee report from the establishment sanction of the University was also received on 31/12/2019 but thereafter, no proceedings were initiated by the University for approving/sanctioning the faculty members of full time staff for the petitioner-Institute.