GUJARAT UNIVERSITY Vs. DALSUKHBHAI M VAGHELA

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India filed by the petitioner University challenging the judgment dated 24.06.2004 passed by the Gujarat Universities Services Tribunal in Application No. 49 of 2002. Earlier this Court has recorded an order dated 22.12.2016 and in the midst of the dictation, it was mentioned by the learned advocate appearing for the respondent about the sad demise in her family. As a result of which, the request for adjournment was granted, and thereafter, the matter was adjourned on two occasions, at the requests of the learned advocate for the respondent.

(2.) Heard learned Senior Advocate Shri Shelat with Mrs. V.D. Nanavati for the petitioner and Ms. Nayana V. Panchal, learned advocate for the respondent.

(3.) The facts necessary for disposal of this petition are as under: