JAYESHKUMAR PITAMBARBHAI PATEL Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) Rule. Mr. G.M. Joshi learned advocate waives service of notice of rule for respondent No.2 and Mr. Meet Thakkar learned Assistant Government Pleader waives service of notice of rule for respondent No.3 - State.

(2.) By consent of the parties, the matter is taken up for final hearing.

(3.) By way of the present petition, the petitioner is challenging the order dated 11.6.2015 passed by the respondent - University, terminating the service of the petitioner.