PARAG HIMANSHU DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner challenges the legality and validity of the action of the respondent authority dated 26.6.2015, whereby the services of the petitioner as Assistant Professor, after putting in 19 years and 6 months of service, has been put to an end.

(2.) It is the grievance of the petitioner that no opportunity of being heard is provided nor is any departmental proceeding initiated. It is his case that Clause 11 states that he would be governed by service condition rules of Gujarat University, Ahmedabad and Government Rules. Moreover, Clause 16 states that his appointment is subject to the approval by the Director of Technical Education, Gujarat State, Gandhinagar and by Gujarat University, Ahmedabad.

(3.) Reply affidavit indicates that the institute being Dharamsinh Desai Institute of Technology became later on a deemed university by virtue of the provisions of University Grants Commission with effect from 2.6.2000 and thereafter it has now become a full - fledged University by virtue of the State Legislation being Dharamsinh Desai University Act, 2005.