JUNAGADH AGRICULTURE UNIVERSITY Vs. MOHAN RAMSHIBHAI KESHWALA

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of the original writ applicant and is directed against the order passed by a learned Single Judge of this Court dated 13.10.2017 in the Special Civil Application No.17982 of 2016 by which the learned Single Judge declined to entertain the writ application and rejected the same.

(2.) The facts giving rise to this appeal may be summarised as under :-

(3.) Being aggrieved and dissatisfied with the award passed by the Industrial Tribunal the appellant - University filed the Special Civil Application No.17982 of 2016. The learned Single Judge while rejecting the writ application made following observations in paragraphs 4.1 to 4.6 :-