KANAKSINH K. JHALA Vs. GUJARAT AYURVED UNIVERSITY

JUDGEMENT

(1.) In the present writ petition, the petitioner initially, when the petition was filed, had assailed the notice dtd. 12/4/2005 and Resolution dtd. 18/1/2005 passed by the Syndicate of the respondent-University and by way of amendment, a prayer seeking quashing and setting aside communication dated 29/30/4/2005 has been made. The petitioner has also sought a declaration of being continued in service till 26/2/2009 or till the end of academic term March of year 2009.

(2.) The entire case of the respective parties hinges on the change of date of birth of the petitioner from 26/2/1947 to 26/2/1951. FACTS:

(3.) The petitioner was initially appointed as a Tutor at Gulabkunverba Ayurved Mahavidyalaya on 26/7/1977 and thereafter, he has been appointed as a Lecturer in the respondent-University on 4/1/1978 and appointed as a Reader on 8/12/1981.