BIPINCHANDRA PURUSHOTTAMDAS PATEL Vs. SARDAR PATEL UNIVERSITY

JUDGEMENT

(1.) In this intra-court appeal, unsuccessful writ applicant lay challenge to the order dtd. 11/1/2018 passed in Special Civil Application No.452 of 2018, where-under Special Civil Application, filed questioning the resolution No.22 dtd. 31/8/2017 passed by the Syndicate of respondent University was not entertained and at the threshold, petition has been dismissed by assigning the following reasons:-

(2.) We have heard Mr. I.H. Syed, learned senior counsel appearing for the petitioner, and Mr. A.D. Oza, learned counsel appearing for respondents. Perused the case papers.

(3.) Appellant, who is the writ applicant before learned Single Judge assailed the resolution No.22 dtd. 31/8/2017 passed by the Syndicate of respondent University, whereby it was resolved thereunder by the University to impose fine of Rs.2.00 lakh from the concerned colleges in the event of students' admission sought in Sardar Patel University affiliated colleges get their admissions cancelled and in the event of University receiving applications in writing for return of original documents and fee is not returned being proved. The learned Single Judge has refused to entertain the petition on the ground that petitioner is a member of the Syndicate and he had participated in the meeting of the syndicate and is bound by the said decision and cannot be permitted to resile therefrom so as to acquire any locus standi to raise the challenge against the said resolution.