MITULBHAI KANAIYALAL CHANDIBHAMAR Vs. SAURASHTRA UNIVERSITY

JUDGEMENT

(1.) In one of writ petitions filed by the employees being Special Civil Application No.10020 of 2018, the following prayers were made:

(2.) The learned Single Judge, after considering rival submissions, issued following directions while disposing of the petitions:

(3.) In our view, in view of the decision taken by the learned Single Judge, in exercise of power under Article 226 of the Constitution of India, no interference is required in these appeals filed under Clause 15 of the Letters Patent. Accordingly, these appeals stand disposed of. In view of the disposal of the main appeals, connected Civil Applications also stand disposed of.