JAYESHKUMAR PITAMBARBHAI PATEL Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) By way of the present appeal under Clause 15 of the Letters Patent, the appellant - original petitioner has challenged the order dtd. 8/7/2019 passed by learned Single Judge in the captioned writ petition.

(2.) We have heard Mr. Saurabh J. Mehta, learned advocate appearing for the appellant, Mrs. Krishna G. Rawal, learned advocate appearing for respondent Nos.1 and 2 and Mr. Tirthraj Pandya, learned AGP appearing for respondent No.3.

(3.) Mr. Saurabh J. Mehta appearing for the appellant would submit that against the dismissal order, the appellant has already preferred appeal under Rule 34 (2) of the Raksha Shakti University Act before the Director General which is pending final adjudication. He would further submit that appropriate directions may be issued in this regard.