MANOJ KHODIDAS PATEL Vs. SHAILESHBHAI MOHANBHAI PATEL

JUDGEMENT

(1.) RULE . Learned counsel Ms. VJ Bhatt, Mr. Amit Panchal, Mr. SH Dave and learned AGP Mr. JK Shah waive service on behalf of the respective parties. With the consent of both the sides, the matter is heard finally today.

(2.) UNDER the provisions of Section 16 of the Hemchandracharya North Gujarat University Act (hereinafter referred to as the "University Act" for short), the name of one "Mukeshbhai Jethabhai Patel" was forwarded by respondent -Nagarpalika for being nominated as Member from amongst the Councillors, in pursuance of the selection of said person by the respondent -Nagarpalika by Resolution dated 16.12.2010.

(3.) IT appears that said "Mukeshbhai Jethabhai Patel" had tendered his resignation by way of application dated 18.01.2012, which was addressed to the President / Chief Officer of respondent -Nagarpalika. The respondent -Nagarpalika accepted the resignation and accordingly, passed a Resolution to that effect.