PATHAN TANVIR AYAZ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Meet Shah, learned advocate for the petitioner of Special Civil Application No. 7303 of 2020, Ms.Mamta Vyas, learned advocate for the petitioner of Special Civil Application No. 7371 of 2020. The petitioner of Special Civil Application No. 7303 is a student aspiring of admission in B.Ed (English). The petitioner of Special Civil Application No. 7371 of 2020 is an educational institution, which was otherwise affiliated to the Saurashtra University, but now by virtue of the impugned Resolution dated 29.05.2020 stand affiliated to the respondent No.4 - Indian Institute of Technical Education.

(2.) Both the learned counsels for the petitioners have raised several contentions with regard to the validity of the State in passing such a resolution.

(3.) Common contentions with regard to the competence of the State raised, are as under: