JAYSHREE DINESHKUMAR Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) In all these cases, as common question of law is involved and almost common prayers have been made, they were heard together and are disposed of by this common order. The petitioners, who are students of B.Ed course in different educational institutions under Gujarat University, have preferred these writ petitions for direction on respondent University not to cancel their admission and to allow them to appear in the forth-coming B.Ed Examination. By an interim order, the petitioners were allowed to appear in the examination, and therefore, at the time of hearing, prayer was also made to direct the respondent University to publish their results.

(2.) The Gujarat University issued prospectus calling for applications for admission in B.Ed College(s) by centralized admission. The eligibility, quota fixed for one or other University, other State management quota and other conditions for admissions were mentioned, and such quota as prescribed are shown hereunder. Centralized quota - 85% - to be filled up by the University Management quota - 15% - to be filled up by management.

(3.) The centralized 85% quota was also sub-divided into sub-quotas, as shown hereunder:-