CHETNABEN JAYRAMBHAI SAVALIYA Vs. SAURASHTRA UNIVERSITY

JUDGEMENT

(1.) These appeals have been filed by the appellants who are the original petitioners. Challenge in these appeals is to the common CAV judgement dtd. 4/5/2022 passed by the learned Single Judge by which the learned Single Judge dismissed the petitions filed by the petitioner - common in both the petitions.

(2.) Letters Patent Appeal No. 1062 of 2022 arises out of a petition being Special Civil Application No. 12315 of 2004. By way of the said petition, the petitioner had prayed for setting aside the decision of the Saurashtra University dtd. 12/6/2004 by which the representation of the original petitioner was rejected in context of her non-appointment as a full time lecturer on the post in question.

(3.) Reiteration of facts is not necessary in light of the same having been set out by the learned Single Judge to which there can be no dispute. Paragraphs no. 3 to 3.15 of the judgement setting out the facts read as under: