PRADEEP KUMAR BABULAL ACHARYA Vs. GUJARAT VIDHYAPITH

JUDGEMENT

(1.) Heard learned advocate Mr.Anand Yagnik for the petitioner as well as learned advocate Mr.Mehul Vakharia who appears on Caveat on behalf of respondent Gujarat Vidhyapith.

(2.) It is the order dated 30th November, 2017 passed by the Vice Chancellor of the Gujarat Vidhyapith, brought under challenge by the petitioner.

(3.) Noticing the basic facts for the purpose of considering the prayer for interim relief, the petitioner was under Gujarat Vidhyapith during the period of 1986 to 1993 working as Coordinator and came to be appointed in the year 1993 as a Reader. At that time the qualification to be appointed as Reader includes degree of Ph.D., which the petitioner was not holding. However, it is the case of the petitioner that appointment given to the petitioner was not objected to by the University Grants Commission. It was further submitted that the petitioner had expressly made clear to the authorities that he was not holding the degree of Ph.D. And the authorities with open eyes appointed the petitioner to the post. The petitioner while holding the post of Reader acquired the degree of Ph.D. In the year 2005.