MEGHUBHA KHETSINH SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(2.) 1. It is the case of the petitioner that the petitioner has cleared and passed Master of Philosophy (for short 'M.Phil.') degree from the respondent No.2-University.

(3.) 1. For the aforesaid submission, learned advocate Mr.Das relied upon the various provisions of the University Grants Commission (Minimum Standards and Procedure for Award of M.Phil./Ph.D. Degrees) Regulations, 2016 (for short 'Regulations, 2016').