GUJARAT UNIVERSITY Vs. BHUVANCHANDRA N. UPADHYAY

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs;

(2.) The case of the petitioner may be summarized as under;

(3.) The Gujarat University is a University incorporated under the provisions of the Gujarat University Act, 1949. The University set up the Educational Media Research Centre ( for short "EMRC") at the instance of the University Grants Commission (for short "UGC"). The UGC funds the EMRC. It has been granted autonomous status with effect from 1.1.1998.