INDRAVIJAYSINH B GOHIL Vs. BHAVNAGAR UNIVERSITY

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the impugned order dated 06.11.2009 passed by respondent no. 3 whereby one Prof. K.M. Joshi was nominated as Executive Council in the category of Teacher of P.G. Department.

(2.) THE facts in brief are that the petitioner was serving as a Lecturer in the Gujarati Department of the respondent University. It is the case of the petitioner that at the relevant point of time, the petitioner had preferred Special Civil Application No. 7635/2005 challenging the order passed by the State Government whereby the nomination of the petitioner as member of Executive Council of the respondent University was cancelled. The said petition came to rejected vide order dated 26.10.2005.

(3.) THE learned counsel for the respondent is not in a position to dispute the same.