AMIT M PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . In response to the public advertisement as per the order passed by the Court earlier several parties appeared before the court. Learned Additional Advocate General, Learned Government pleader and counsel for other institutes / colleges appeared before the Court. Learned counsel appearing for all the parties considering the nature of the matter and urgency requested the court to take up the matter for final disposal. Hence Rule. Accordingly the matter was heard for final disposal.

(2.) . This petition is filed under Article 226 of the Constitution of India as Public Interest Litigation, for seeking various directions as under :

(3.) . The petition was filed in month of July, 2000. Various orders came to be passed by this Court from time to time. By an order dated 5/10/2000, this Court directed the State to issue Public Notice under Order-1, Rule-8 of the Code of Civil Procedure, 1908, on or before 10/10/2000 inviting attention of Public at large to the present proceedings. The Learned Government Pleader informed the court that the Public Notice has been published by the State on 8th, 9th and 10th of October, 2000, in English and Gujarati newspapers having wide circulation in the State of Gujarat. Thereafter, notices were issued to the University Grants Commission ( For short referred as "UGC" ), All India Council for Technical Education ( for short referred as Council for Technical Education ) and Medical Council of India ( For short referred as "MCI" ) at the request of the State and the Court also issued notice to all Managements / Colleges / Institutes.