SAURATSHTRA UNIVERSITY Vs. HARSHKANT SHASHIKANT JOSHI

JUDGEMENT

(1.) The appellants ­ original respondent Nos. 2, 3, 4 and 1 respectively have filed this appeal under Clause 15 of the Letters Patent against the judgment dated 10.08.2015 passed by learned Single Judge in Special Civil Application No.9626 of 2014 for limited purpose of setting aside the observations and directions given in para 21 and 22 of the said order.

(2.) Brief facts leading to filing of the present appeal are as under:

(3.) Heard learned Senior Counsel Mr. S.N.Shelat with learned advocate Mr. A.R.Thacker for the appellant, learned advocate Mr. Anand B. Gogia for respondent No.1 ­ original petitioner and learned Assistant Government Pleader Mr. Utkarsh Sharma for respondent Nos. 2 and 3.