HARSHADBHAI SHANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend. Permitted to place impugned order dated 11-7-1995 on record as part of Annexure "A" to the petition.

(2.) Rule. Mr. Dhaval Dave, learned Assistant Government Pleader waives service of rule on behalf of respondent No. 1 - State. Mr. J. R, Nanavati, learned Advocate waives service of rule on behalf of respondent No. 2 - University. Mr. Y. S. Lakhani, learned Advocate waives service of rule on behalf of respondent Nos. 3, 12 and 14. Mr. V. H. Patel, learned Advocate waives service of rule on behalf of respondent No. 10. The learned Counsel for the petitioners craves leave to delete respondent Nos. 4 to 9, 11, 13, IS and 16. These respondent Nos. 4 to 9, 11,13, 15 and 16 are permitted to be deleted. At the request of the learned Counsel appearing for these parties, the matter is finally heard and is being disposed of.

(3.) The petitioners who were nominated by the State Government as members of the Senate under the provisions of Sec. 16(1) - Class II(B) of the Saurashtra University Act, 1965 have challenged the order dated 11/07/1995 passed by the State Government cancelling their nominations, alongwith the nominations of 10 other persons and nominating 12 fresh members in their place. They have also challenged the consequential circular issued by the respondent No. 2 - University.