D R KORAT Vs. BHAVNAGAR UNIVERSITY

JUDGEMENT

(1.) .Heard Mr.T.R. Mishra for the petitioner, Mr.J.R. Nanavati, learned senior counsel for respondent and Mr.V.M. Pancholi, learned Assistant Government Pleader for respondent no.2.

(2.) By this writ application the petitioner had sought relief that this Court should interpret the statute/ provisions of the Act and declare that the principals of all the colleges affiliated to Bhavnagar University are teachers for the purpose of election to the executive council so that they may also contest election. The petitioner also relied upon the judgement dated 27th June 2002 passed in Special Civil Application No.1678 of 2002 in the matter of D.R. Korat Vs. Bhavnagar University.

(3.) It is the case of the petitioner that the elections were to be held immediately and if the petitioner's nomination is not accepted his rights would be seriously and prejudicially affected.