Gujarat High Court
Shakuntala Udayraj Singh Tyagi vs Chairman Governing Body And Vice ... on 16 September, 2021
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
C/SCA/13100/2021 ORDER DATED: 16/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13100 of 2021
With
R/SPECIAL CIVIL APPLICATION NO. 13021 of 2021
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SHAKUNTALA UDAYRAJ SINGH TYAGI
Versus
CHAIRMAN GOVERNING BODY AND VICE CHANCELLOR, SARDAR
PATEL UNIVERSITY
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Appearance:
MR AS ASTHAVADI(3698) for the Petitioner(s) No. 1,2,3,4,5,6,7,8,9
for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 16/09/2021
ORAL ORDER
Heard learned Advocate Mr. A. S. Asthavadi for the petitioners.
Learned Advocate would submit that the issue involved in the present petition is squarely covered by decision of this Court in the case of Cost of Cultivation Scheme State Association vs. Chairman - Governing Body / Vice Chancellor Sardar Patel and others in Special Civil Application No.25157 of 2007 and whereas the said decision of this Court is confirmed by the Hon'ble Supreme Court in Civil Appeal No.8196 of 2015.
Having regard to the same, issue Notice to the respondents, returnable on 21.10.2021.
Direct service is permitted for respondent Nos.1 and 2 and respondent No.3 to be served through Speed Post A.D. (NIKHIL S. KARIEL,J) Bharat Page 1 of 1 Downloaded on : Fri Sep 17 03:42:20 IST 2021