JANI DHYEY GIRISHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Digant Popat appearing on behalf of learned advocate Mr.Dilip Kanojiya for the petitioner, learned Assistant Government Pleader Mr.Dhawan Jayswal for the respondent No.1 - State and learned advocate Mr.K.M. Antani for the respondent No.2.

(2.) Learned advocate Mr.Popat has tendered a draft amendment. The same is allowed in terms of the draft. To be carried out forthwith.

(3.) Having regard to the controversy raised in this petition in narrow compass and considering the future of the petitioner, who is an aspiring student to get admission in the M.B.B.S. course to become a Doctor, with the consent of the learned advocates for the respective parties, the matter is taken up for hearing.