SANDIP HARSHADRAY MUNJYASARA Vs. CHHATRAPALSINH DILAVARSINH JADEJA

JUDGEMENT

(1.) Heard Party-in-Person- Shri Sandip Munjusara, learned advocate Mr. P.A.Jadeja for the respondent No.1 and learned advocate Mr. Rohan Luvkumar for the respondent No.2.

(2.) This Miscellaneous Civil Application was filed invoking the jurisdiction of this Court under the Contempt of Court's Act, 1971 in which it was complained that the directions passed by the Division Bench in judgment dated 2.8.2018 in Writ Petition (PIL) No.113 of 2018 was not complied with.

(3.) The directions thus were to the effect that for the courses in question imparted by respondent No.1- Gujarat Forensic Science University which was governed by the Gujarat Professional Technical Educational Colleges or Institutions (Regulation of admission and Fixation of fees) Act, 2007, it will have to approach the Admission Committee for Professional Courses (ACPC) and to follow the provisions of the Act, 2007 for the courses in question.