Supreme Court - Daily Orders
Gambhirdan Kanubhai Gadhvi vs The State Of Gujarat on 30 July, 2019
Bench: Ashok Bhushan, Navin Sinha
ITEM NO.24 COURT NO.11 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).21792/2018
(Arising out of impugned final judgment and order dated 05-07-2018
in SCA No.18922/2017 passed by the High Court Of Gujarat At
Ahmedabad)
GAMBHIRDAN KANUBHAI GADHVI Petitioner(s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(IA No. 71722/2019 - EXEMPTION FROM FILING O.T.)
Date : 30-07-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. I.H. Syed, Adv.
Mr. Varinder Kumar Sharma, AOR
Mr. Prithu Parimal, Adv.
Mr. Bipinchandra Patel, Adv.
For Respondent(s)
Ms. Deepanwita Priyanka, AOR
Mr. Anirudha Mayee, Adv.
Ms. Hemantika Wahi, AOR
Mr. Vinay Navare, Sr. Adv.
Ms. Gwen Karthika, Adv.
Ms. Abha R. Sharma, AOR
Mr. Gaurav Agrawal, AOR
Mr. Manoj Ranjan S., Adv.
Mr. Nishant Shokeen, Adv.
Mr. Rameshwar Prasad Goyal, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by ARJUN BISHT Date: 2019.07.30 17:01:35 IST Reason: This special leave petition has been filed against the order of the High Court dated 05.07.2018 where the appointment of 1 respondent No.6 as a Vice-Chancellor of the Sardar Patel University was in issue and issuance of a writ of quo warranto was prayed for by the petitioner. The appointment of the Vice-Chancellor was made on 31.08.2016, term being three years is coming to an end by the end of the next month.
Learned counsel for the petitioner submitted that the appointment was in violation of the Regulations and Schemes of the UGC. We have noticed that the High Court itself has issued observations and certain directions in paragraph 24 of the judgment.
In view of the fact that the tenure of respondent No.6 is coming to an end by the end of next month, we are not persuaded to entertain this special leave petition. The special leave petition is, accordingly, dismissed leaving all questions of law open.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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