ADARSH PRAFUL HIWRALE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The aforesaid three petitions, involve common issues, hence they all are considered and decided by this common judgment. In view of the issues raised. Rule. Considering the nature and urgency of the subject matter, the petitions are taken for final hearing and decision today. Ms. Krina Calla and Mr. J.K Shah, learned AGPs have waived service of notice of rule.

(2.) The petitioners in the aforesaid three petitions are the students pursuing their studies in the engineering faculty, after having been granted admission by the "Admission Committee for Professional Courses" [hereinafter referred to as, "the Committee"]. The petitioner of the writ petition No. 759 of 2010 has been granted admission in Babaria Institute of Technology, Vadodara in Computer Engineering Degree course, whereas, the petitioner of Special Civil Application No. 1270 of 2010 has been granted admission in Sardar Vallabbhai Patel Institute of Technology, Vasad in Aeronautical Engineering Course and the petitioner of Special Civil Application No. 2878 of 2010 has been granted admission in LD College of Engineering, Ahmedabad in Information Technology degree course.

(3.) All the three petitioners applied for and have been granted admissions on reserved quota for Scheduled Castes students.