HARSHKANT SHASHIKANT JOSHI Vs. VICE CHANCELLOR & 6

JUDGEMENT

(1.) Rule returnable forthwith. Mr.A.R.Thacker, the learned advocate waives service of notice of rule for and on behalf of the respondent Nos.1 to 4 and Mr.Rohan Yagnik, the learned AGP waives service of notice of rule for and on behalf of the respondent Nos.5 and 6.

(2.) By this writ application under Article 226 of the Constitution of India, the petitioner, a retired employee of the Saurashtra University, has prayed for the following reliefs:-

(3.) The facts of this case are gross and disturbing.