G.K.VYAS, J. - (1.) The instant special appeal has been filed by the appellant/writ-petitioner under Rule 134 of the Rajasthan High Court Rules and under Article 225 of the Constitution of India assailing the judgment/order dated 07th of March 2018 passed by learned Single Judge in SBCWP No.7416/2017, whereby the learned Single Judge dismissed the writ petition filed by the writ petitioner.
(2.) Succinctly stated, the facts of the case are that the respondent University was established under Bhupal Nobles' University Act, 2015 (for brevity, hereinafter referred to as "Act"). The appellant/writ-petitioner came to be appointed as Registrar by the Chairperson of the respondent-Bhupal Nobles University Udaipur (for brevity, hereinafter referred to as "University") in exercise of power conferred under Section 18(1) of the said Act on 24.04.2016 in the pay scale of Rs. 37,400-67,000 with AGP of Rs. 10,000/- plus allowances as per University Rules per month w.e.f. from the date he assumes the charge of Registrar. The appellant/writ petition assumed the charge on 27.04.2016 as Registrar of the respondent University and discharged his duties with sincerity and dedication.
(3.) According to appellant/writ-petitioner in the second meeting of the Board of Management, held on 30.05.2016, Resolution No.2 was passed, whereby appointment of the appellant/writ petitioner was confirmed, which is placed on record as Annex.3 to the writ petition. The appellant is possessing qualification of M.A. Archeology from Rajasthan Vidhyapeeth, Udaipur, Ph. D. in History and LL. B from M.L.S. University, Udaipur, and having total experience of fifteen years in administrative side in various institutions including Bhupal Noble Sansthan.;