REGENT COMPUTRONICS PVT. LTD.

Patel Dipti Ben Anilbhai Appellant

V/S

GUJARAT TECHNOLOGICAL UNIVERSITY Respondents

Referred Judgements :-

PREM PARKASH KALUNIYA VS. PUNJAB UNIVERSITY [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
J P KULSHRESTHA VS. CHANCELLOR ALLAHABAD UNIVERSITY [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
MANAGING DIRECTOR ECIL HYDERABAD VS. B KARUNAKAR [REFERRED TO]
KUMAON MANDAL VIKAS NIGAM LIMITED VS. GIRJA SHANKAR PANT [REFERRED TO]
UNION PUBLIC SERVICE COMMISSION VS. JAGANNATH MISHRA [REFERRED TO]
STATE OF KARNATAKA VS. MANGLORE UNIVERSITY NON TEACHING EMPLOYEES ASSOCIATION [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. KAILASH CHANDRA AHUJA [REFERRED TO]
DIRECTOR VS. VAIBHAV SINGH CHAUHAN [REFERRED TO]
CITY MONTESSORI SCHOOL VS. STATE OF UTTAR PRADESH [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
CHARANJIT LAMBA VS. COMMANDING OFFICER SOUTHERN COMMAND [REFERRED TO]
NEHA JAIN VS. UNIVERSITY OF DELHI [REFERRED TO]
SIDDHARTH MOHANLAL SHARMA VS. SOUTH GUJARAT UNIVERSITY [REFERRED TO]
PRASIDHA KISMATKUMAR TRIVEDI VS. PRINCIPAL SARVAJANIK COLLEGE OF ENGINEERING AND TECHNOLOGY [REFERRED TO]

JUDGEMENT

(1.) RULE . Mr.Dipan A. Desai, learned advocate, waives service of notice of Rule for the respondent. On the facts and in the circumstances of the case, and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided.

(2.) THE present petition under Article 226 of the Constitution of India has been preferred with a prayer to issue a writ of mandamus or an appropriate direction, quashing and setting aside the decision dated 01.03.2011, taken by the respondent University, whereby the results of the petitioners of all the subjects for the First Semester Examination, have been cancelled, and the petitioners have been debarred from appearing in the next two Summer/Winter examinations, to be held by the University.

(3.) MR .D.C.Dave, learned Senior Advocate with Mr.Jigar M.Patel, learned advocate for the petitioners, has made the following submissions:

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PATEL DIPTI BEN ANILBHAI Vs. GUJARAT TECHNOLOGICAL UNIVERSITY

Referred Judgements :-

JUDGEMENT

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