PATHALJIBHAI NATHABHAI CHAVDA Vs. SAURASHTRA UNIVERSITY AND ORS.

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The contention of the learned Advocate for the petitioner is that the impugned Resolution amounts to s amendment in the Ordinance 188-E and the same is bad in law for the reason that the necessary procedure has not been followed for amendment of the Ordinance. (Para 3)

(3.) xxx xxx xxx.