MEHTA DHIRENDRA RASIKLAL Vs. ACHARYASHRI

JUDGEMENT

(1.) The petitioner herein is aggrieved by the impugned order dtd. 12/1/2007 passed by the Gujarat Affiliated Collages Services Tribunal in Application No.12 of 1997 and has prayed for the following reliefs:

(2.) Heard Mr. Prashant Mankad, learned advocate appearing for the petitioner and Mr. Nishant Lalakiya, learned advocate for Mr. Hriday Buch, learned advocate appearing for the respondent No.2 - Bhavnagar University and Mr. Subhash G. Barot, learned advocate appearing for the respondent No.4.

(3.) Brief facts leading to the filing of the present petition read thus: