XXX Vs. AZIM PREMJI UNIVERSITY

JUDGEMENT

(1.) The Petitioner is before this Court seeking for the following reliefs.

(2.) During the pendency of the above matter, a submission was made by Sri. Pradeep Sawkar, learned counsel appearing for Respondent Nos.1 to 3 that the order challenged at Annexure-B has spent itself and further that Respondent Nos.1 to 3 would hand over all the testimonials and original documents of the Petitioner so as to enable the Petitioner to apply for and enroll himself in any other educational institution of his choice. It is further submitted that any reference checks made by any of the Universities and or the Colleges applied to by the Petitioner, probable employers of the Petitioner, to the Respondent university, Respondent Nos.1 to 3 - University would not advert or refer to any of the unfortunate events which occurred between the Petitioner and Respondent Nos.1 to 3 - University which is the subject matter of this writ petition. These events could have been better handled as such there is no requirement for the University to bring them to the notice of any other University or employer.

(3.) I am of the considered opinion that the said fair submission on part of Sri. Pradeep S Sawkar would answer the grievances of the Petitioner and more so, now that the Petitioner does not wish to prosecute his studies with Respondent Nos.1 to 3 and wants to train in other universities or colleges of his choice.