CHUNIBHAI DESAIBHAI PATEL Vs. JAGDISHBHAI C. PATEL

JUDGEMENT

(1.) Rule returnable forthwith. Mr. R. v. Deshmukh, learned advocate waives service of notice of rule on behalf of respondent No. 1, Mr. Jayraj Chauhan, learned advocate waives service of notice of rule for respondent No. 2 and Mr. Utkarsh Sharma, learned AGP, waives service of notice of rule for respondent No. 3. With consent of the learned advocates, the matter is taken up for final hearing today.

(2.) Since both the learned counsels, for the petitioner as well as respondent No. 1 have taken instructions, the matter can, therefore, be disposed of on the consensus arrived at between the parties.

(3.) Facts in brief would indicate that the petitioner-Management, has approached this Court challenging the order dtd. 15/6/2021 passed by the Gujarat Educational Institutions Services Tribunal in Application No. 50 of 2018. By way of an amendment, the communication dtd. 20/7/2021 passed by the respondent No. 2-University, is also under challenge.