MIHIR RAJESHKUMAR PARIKH Vs. GUJARAT TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) RULE. Mr. Dipen Desai, learned advocate, waives service of notice of rule on behalf of the respondent No.1, Mr. Janak Raval, learned AGP, waives service of notice of rule on behalf of the respondent No.2 and Ms. Shivya Desai, learned advocate, waives service of notice of rule on behalf of the respondent No.3. 1.1 With consent of the learned advocates appearing on behalf of the respective parties, the matter is taken up for hearing and final decision today.

(2.) EARLIER, the hearing of the petition has been adjourned twice in view of the joint requests made by the learned counsel for the contesting parties. The requests were made on the ground that the parties to the petition were trying to find out some solution, which may put an end to the dispute while protecting interest of both the sides. The Court also expected amicable resolution since one of the sides is a student whose appearance at the examination is in jeopardy. 2.1 It, however, appears that the things did not materialize in the manner in which the parties intended. Hence, the request for further adjournment by the counsel for the institute is declined, however, all submissions are considered.

(3.) SO far as the petitioner is concerned, though it is not disputed by the learned counsel for the petitioner that the petitioner is aware about the suspension order, it is claimed that any copy of the suspension order has not been duly and formally served on the petitioner until now and the petitioner does not know the contents. It is also claimed that the petitioner is not aware and has not been informed about any inquiry or other proceedings against the petitioner and, in any case, any proceedings to the knowledge of the petitioner has yet not started.