RADHIKA AGNIHOTRI Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) The present petition is one another glaring example of arbitrary and misuse of the powers by Vice Chancellor of the Gujarat University. The manner in which Vice Chancellor of the Gujarat University has acted and that too as a head of the Educational Institution, his action and conduct is condemnable.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners-students have prayed for appropriate Writ, direction or order to quash and set aside the action of the Gujarat University in rejecting their nomination forms for election to the Students Constituency of the Senate of the Gujarat University. The respective petitioners have prayed for the following reliefs:

(3.) The facts leading to the present Special Civil Application, in nutshell, are as under: