REGENT COMPUTRONICS PVT. LTD.

Pradeep P. Prajapati Appellant

V/S

Principal Secretary And Ors Respondents

Referred Judgements :-

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is at the instance of original petitioner and is directed against the judgment and order dated October 11, 2010 passed by the learned Single Judge of this Court and thereby, his Lordship rejected the petition solely on the ground of delay and laches without going into the question as to whether a writ of quo warranto can be filed for challenging an appointment to the post of Chief Accounts Officer of a University and other related issues.

(2.) The appellant -original petitioner is a Professor and is serving with Gujarat University. He also happens to be a Senate Member of the Gujarat University. Record reveals that in the year 2004, he was suspended from service by the then Vice Chancellor of the respondent -University in exercise of powers under Section 11(4) of The Gujarat University Act, 1949 (hereinafter referred to as 'the Act'). A departmental inquiry has also been initiated and is still pending. However, it appears that the Tribunal quashed the order of suspension against which Special Civil Application No.17244 of 2011 is pending before this Court. Record also reveals that the appellant herein has filed a private criminal complaint against the respondent No.4 herein and other office bearers of the respondent -University, including the Vice Chancellor. The appellant herein preferred a writ petition being Special Civil Application No.13411 of 2010 with the following prayers : -

(3.) It appears from record that the Gujarat University invited applications for appointment to the post of Chief Accounts Officer by advertisement dated June 24, 2003 in the pay - scale of Rs.10,000 - 15,200. The advertisement which was issued reads as under : -

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PRADEEP P PRAJAPATI Vs. PRINCIPAL SECRETARY

Referred Judgements :-

JUDGEMENT

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