LAWS(GJH)-2022-6-336

MADHUSUDAN GUNVANTRAY PANDYA Vs. SAURASHTRA UNIVERSITY

Decided On June 21, 2022
Madhusudan Gunvantray Pandya Appellant
V/S
SAURASHTRA UNIVERSITY Respondents

JUDGEMENT

(1.) The petitioner by way of the present petition under Article 226 of the Constitution of India has prayed for the following reliefs:

(2.) The brief facts as stated by the petitioner are stated thus:

(3.) Heard Mr. Kuldip K. Acharya, learned counsel appearing for the petitioner.