MEENAKSHI G BUCH Vs. REGISTRAR

JUDGEMENT

(1.) By this writ application under Article 227 of the Constitution of India, the petitioner calls in question the legality and validity of the order dated 26th February 1999 passed by the Gujarat University services Tribunal at Ahmedabad in the application No.22 of 1994 filed by the respondent No.1 herein.

(2.) The facts of this case may be summarized as under:

(3.) On 19th April 1999, the following order was passed: