DHARAMSINH DESAI UNVIERSITY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Dhaval C. Dave assisted by learned advocate Mr. P.A.Jadeja for the petitioner and learned Assistant Government Pleader Mr. Trupesh Kathiria for the respondent State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) Brief facts of the case are as under: