JYOTSANA VALKUBAPU BHAGAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The central issue in this petition revolves around the interpretation on application of clause 4.2.0.(iii) of University Grants Commission Regulations, which concerned the minimum qualification for the appointment to the post of Principal.

(2.) Petitioner has prayed to set aside order dated 01.04.2013 passed by the second respondentCommissioner of Higher Education whereby his appointment as Principal came to be cancelled.

(3.) The profile of relevant facts are that the petitioner, holder of degree of Doctorate in Faculty of Law, worked as Part-time Lecturer in the fourth respondent-S.D. Kotak Law College, Rajkot for the period from 01.09.1993 to 31.07.1998. For the period from 01.08.1998 to 31.01.2012 the petitioner discharged his duties as permanent Lecturer at the same college. The petitioner discharged his duties as In-charge Principal of the college from 01.01.1998 to 31.01.2012. Respondent No.4 college is a nongovernment grant-in-aid college affiliated to the Saurashtra University.