SADHU RAMKUMARDAS SHASTRI Vs. M S UNIVERSITY

JUDGEMENT

(1.) We have heard Mr.Keyur A.Vyas, learned Advocate appearing for the appellant.

(2.) This Letters Patent Appeal has been filed by the appellant -original petitioner challenging the judgment and order dated 30.4.2013 passed by the learned Single Judge in Special Civil Application No. 9322 of 2008, whereby the learned Single Judge has been dismissed the writ petition.

(3.) The brief facts of this case are that the the appellant has completed his study up to post graduation in Sanskrit Mahavidyalaya, Baroda and secured distinction in Vyakrran Shastra. On 29.4.2005, the respondent Nos. 1 and 2 issued advertisement notification inviting application for the post of Upadyapaka (non -teaching). The appellant applied pursuant to the said advertisement. Thereafter, the respondent Nos. 1 and 2 issued call letter on 9.2.2008. The appellant represented Dharmashastra and Vedanta are not the subjects, which are being taught at under -graduate level yet specialized qualification is prescribed, just to oust the appellant.