ADESH PAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been preferred against the action of respondents No. 2 and 3 in not nominating the petitioner herein as Member on the Executive Council of respondent No. 3, Hemchandracharya North Gujarat University (hereinafter referred to as "the University" for short) and also to quash and set aside the Circular dated 28.04.2011 issued by the In -charge Registrar of the respondent - University, nominating respondent No. 4 herein as Member on the Executive Council u/S. 19(1)(x) of the Hemchandracharya North Gujarat University Act, 1986 (hereinafter referred to as "the Act" for short).

(2.) The controversy involved in the present petition is with regard to the appointment of Member on the Executive Council of the respondent -University u/S. 19(1)(x) of the Act. Section 19 of the Act pertains to constitution of Executive Council of the respondent -University. For the purpose of the present petition, it would be relevant to refer to Section 19(1) of the Act, which reads thus;

(3.) In the contet of the above proviso, it would be relevant to refer to Statutes 65 and 66 of the Statutes framed under the Act, which reads thus;