JAY T SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.A.J. Yagnik, learned advocate for the petitoners seeks permission to delete respondent no.2. Permission is granted. Respondent no.2 stands deleted.

(2.) Rule. Mr.D.N. Patel, learned Assistant Govt. Pleader waives service of rule on behalf of respondents nos.1 and 3.

(3.) The matter pertains to transfer of Engineering students studying in various engineering colleges in the State, who are transferred to L.D. Engineering College, Ahmedabad. The grievance of the petitioners is that the transfers are not only contrary to the provisions made in this regard but are also much more excess than the permissible limits under the relevant provisions. It was submitted that maximum limit of permissible transfers is 5% of the intake capacity of the college while in the present case, as the details are set out, the respondent authorities have transferred more than 200 students and to be precise 231 students to L.D. Engineering College at Ahmedabad in different semesters. It is submitted that if the maximum permissible limits would have been adhered to, then the number of students transferred could not have been more than 25. But the respondent authorities, for the reasons best known to them have chosen to permit as many as 228 students. It is stated in the affidavit in reply that out of 228 students, 188 students have reported in L.D. Engineering College at Ahmedabad.