KUMAR NAVNEET RAMDAYALSINGH Vs. SARDAR PATEL UNIVERSITY

JUDGEMENT

(1.) In all these three Special Civil Applications, filed under Article 226 of Constitution of India, identical questions of law arise for consideration on similar set of facts, as such, all these petitions are heard together and disposed of by this common order. For the purpose of disposal, we take Special Civil Application No. 3393 of 2018 as a lead matter.

(2.) Special Civil Application No. 3393 of 2018 is filed with the prayers, which read as under:

(3.) The 2nd petitioner is a Society, which is running several colleges. The 1st petitioner was originally appointed as Assistant Professor to teach P.G. courses in Shri P.M. Patel College of Paramedical Science and Technology, Anand. The 2nd petitioner established a new college by the name Dr. Indravadan P. Patel Institute of Medical Technology & Research, Anand and sought permission from the 1st respondent University to shift P.G. Medical Courses from Shri P.M. Patel College of Paramedical Science and Technology, Anand to the new proposed college. After the establishment of the college, which is approved by the 1st respondent University, services of the 1st petitioner were transferred to the newly established college and presently, the 1st petitioner is working as Assistant Professor in the newly established college, i.e. Dr. Indravadan P. Patel Institute of Medical Technology & Research, Anand.