CHAUDHARY ANURAGKUMAR AMRUTBHAI Vs. REGISTRAR, GUJARAT UNIVERSITY

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the appellant who was the original petitioner before the learned Single Judge. By the oral order dated 18.3.2019, the learned Single Judge dismissed the petition holding that there is no explanation coming forth from the petitioner as to why the petitioner did not challenge the action of the university at the relevant time and has challenged the same after almost six years.

(2.) The prayer in the petition before the learned Single Judge reads as under:

(3.) The facts in brief are as under: