MODI KUNJANKUMAR VINODBHAI Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) . Heard Mr.B.M.Mangukiya, learned counsel appearing for the appellant.

(2.) . Instant Letters Patent Appeal is directed against the judgment and order dated 1st August, 2002, rendered by the learned Single Judge in Special Civil Application No.7027 of 2002 filed by the appellant, whereby the claim of the appellant for admission in Master of Computer Application Programme has been turned down on the ground of ineligibility.

(3.) . Pursuant to the decision of the Government of Gujarat State to organize Centralized Entrance Test for admission to post graduate Master of Computer Application Programme (M.C.A.) for all Universities and their affiliated institutions which run A.I.C.T.E. approved programmes in Gujarat State, South Gujarat University conducted centralized entrance test known as Gujarat Centralized Entrance Test (G.C.E.T.). The appellant appeared in the test, but was found ineligible inasmuch as he did not possess the requisite qualification prescribed therefor.