JANI DHYEY GIRISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kartikey Kanojiya appearing for learned advocate Mr. Dilip L. Kanojiya for the petitioners and learned Assistant Government Pleader Mr. Soaham Joshi for the respondent-State through video conference.

(2.) Learned advocate Mr. Kanojiya for the petitioners fairly submits that the controversy arising in these two petitions are now decided by this Court in Special Civil Application No.3576 of 2020, wherein the Court has passed the following order on 14th October, 2020.

(3.) Learned advocate Mr. Kanojiya states that the petitioners have taken admission in 10th standard in a school outside state of Gujarat in February, 2017 whereas the Notification amending Rule-4(3)(ii) was notified by Notification dated 23rd June, 2017. He therefore, submitted that the Notification dated 23rd June, 2017 cannot be applied retrospectively to the petitioners. He also submitted that for the academic years 2018-19 and 2019-20, the State Government has granted exemption to the students, who have passed 10th standard examination from the school, outside the state of Gujarat. He submitted that in case of the petitioners, they are the last batch of the students, who have studied outside Gujarat in 10th standard and therefore, similar exemption ought to have been granted by the State Government for the academic year 2020-21.