LAWS(GJH)-2002-6-34

PRAGNABEN MOTISINH CHAUHAN Vs. STATE OF GUJARAT

Decided On June 27, 2002
PRAGNABEN MOTISINH CHAUHAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Heard the learned counsel Mr. Saurabh J. Mehta for the petitioners and learned AGP Mr.P.R Abichandani for the respondents nos. 1 and 2. No one appears for the respondent no. 3-Principal, though duly served.

(2.) The petitioners are the regular students of PTC. After completing XIIth Standard, they applied for admission in PTC. They have been given admission by Methodist Teachers' Training College for Women, Godhra [Annexure-A].

(3.) In February, 2001, in all, 50 Examination Forms were filled-in by different students. The same were forwarded to the respondent no. 2-the Director of Primary Education, Gandhinagar. However, out of 50 forms, 40 were accepted and 10 were not. Coming to know about the same, the present petitioners, whose forms were not accepted. They approached the Hon'ble Minister for Education of the State of Gujarat for allowing them to appear in the examinations commencing from 20th April, 2001 [Annexure-B], but their forms were not accepted. Hence, this petition.