JASHWANT HARIBHAI THAKKAR Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) RULE returnable forthwith. Ms VD Nanavati learned advocate waives service of notice of Rule for respondent Nos. 1 and 2 and Mr Nikunt Raval, learned AGP waives service of notice of Rule for respondent No. 3.

(2.) HEARD Mr Shailesh Parikh, learned advocate for the petitioner and Mr SN Shelat, learned Senior Counsel with Ms VD Nanavati for respondent Nos. 1 and 2 and Mr Nikunt Raval, learned AGP for the State of Gujarat.

(3.) THE stand of the respondent University as reflected in the affidavit dated 6. 5. 2009 is that the Gujarat University is willing to hold election as per the direction of the State Government in the context of the legal opinion dated 15. 1. 2008 and particularly para 14 thereof. Mr Shelat for the University, therefore, submits that in view of the said opinion the University will have to hold elections to all the 42 seats of the University Court.