PUSHKAR SANTOSHKUMAR MEHROTRA Vs. BIMAL PATEL DIRECTOR

JUDGEMENT

(1.) THE importance of education can be sensed from the words of the Nobel Laureate Nelson Mandela, who said Education is the most powerful weapon which you must use to change the world . The power in a pen is far superior than the power in a sword and if the power of pen is backed with the knowledge of law, the society would become a beautiful place to live in. Keeping in mind the larger object of providing systematic legal knowledge for overall social and national development, by Gujarat Act No.9 of 2003, the Legislature enacted the Gujarat National Law University Act, 2003 (hereinafter referred to as the GNLU Act ) for the purpose of establishing a University by the name of the Gujarat National Law University (hereinafter referred to as the University for short). The main object of the University is to advance and disseminate learning and knowledge of law and legal processes and their role in national development; to develop in the students, a sense of responsibility to serve society in the field of law by developing skills in regard to advocacy, legal services, legislation, parliamentary practice, law reforms and such other matters; to make law and legal processes efficient instruments of social development and to promote interdisciplinary study of law in relation to management, technology, international cooperation and development.

(2.) FOR achieving this object, the GNLU Act provided for the constitution of Academic Council , Executive Council , Finance Committee , General Council , etc. and such other authorities in the University for the smooth and efficient functioning of the University.

(3.) THE General Council of the University is the apex authority of the University consisting of members, which includes the Visitor , who shall be the Hon'ble The Chief Justice of India or a sitting Hon'ble Judge of the Hon'ble Supreme Court of India to be nominated by the Hon'ble The Chief Justice of India, the Chairman , who shall be an eminent person in the field of law, academic, industry, trade or commerce or public life and shall be appointed by the State Government in consultation with the Visitor , the Attorney General of India, one Hon'ble Judge of the Hon'ble Supreme Court of India nominated by the Visitor . The General Council of the University is vested with the powers to formulate and review the broad policies and programmes of the University and suggest measures for the development of the University. The Executive Council is the chief executive body of the University and is mainly vested with the powers of administration and management of the funds and property of the University. The Academic Council is the academic body of the University and is vested with the powers to control, regulate and maintain standards of instruction, education and examination of the University and to advice the Executive Council on academic matters.