SUSHMAN RAMESHCHAND SHARMA Vs. HEMCHANDRACHARYA NORTH GUJAART UNVIVERSITY

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dated 13.10.2014, passed in Special Civil Application No.13924 of 2014 by the learned Single Judge, whereby the writ petition preferred by the appellant challenging his termination has been rejected.

(2.) The brief facts leading to filling of the present appeal are as under:-

(3.) Mr.Majmudar, learned advocate for the appellant has submitted that the judgment and order of the learned Single Judge is erroneous since the vital aspect i.e. the foundation of the termination order is not appreciated in true perspective. He has submitted that the termination of the appellant is stigmatic in nature since the respondentUniversity has placed reliance upon the resolution dated 10.09.2013, which spells out the reasons of termination. He has submitted that all the reasons as stated in the resolution are stigmatic in nature.