RAWAL SHAYAR SURAJMAL Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) . Rule. Mr.Mitul Shelat, learned Counsel waives service of notice of rule on behalf of respondent No.1, Mr.V.K.Bhatt, learned Counsel waives service of notice of rule on behalf of respondent No.2 and Mr.Sompura, learned AGP waives service of notice of rule waives service of notice of rule on behalf of respondent No.3.

(2.) . Heard the learned Counsel for the parties. With the consent of all the parties, the matter is taken up for final hearing today.

(3.) . The short facts of the case are that the petitioners, who are students are aspirant to study BCA course. When the advertisement was issued by Centralised Admission Committee of the University for giving admission to BCA course, they did not apply pursuant the same. The details given on behalf of the University shows that there are 1881 seats of BCA, which includes free seats and payment seats available in all self-financed colleges and other colleges affiliated to Gujarat University. For the purpose of filling up all the said seats, 1936 forms were distributed by the University, out of which 1295 forms were received from the students, who were desirous of getting admission. The merit list was prepared on 5-7-2002 and it is the case of the University that on 10-7-2002, the process was completed and in all 576 students were admitted out of which 558 students were admitted on free seats and 18 students were admitted on payment seats. It is an admitted position that out of the total 1881 seats, the seats filled up by the centralised admission system are only 576 seats and the balance seats are still vacant in the respective colleges and they have not been filled up on account of non-availability of students at the relevant point of time.