RAJUBABEN DADBHAI KAHOR CHARITABLE TRUST Vs. SAURASHTRA UNIVERSITY

JUDGEMENT

(1.) RULE. Mr. A.R. Thacker, learned advocate waives service of Rule for the respondent University. With consent of the parties, the matter is taken up for final hearing forthwith.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner in capacity of the Managing Trustee of the trust has prayed for the following reliefs:-

(3.) TH semester respectively in THe current academic year 2011-12. (D) Pending hearing and final disposal of THe present petition, THis Hon'ble Court be pleased to direct THe University to accept THe Enrollment forms and Examination Forms of THe students of First Year, Second Year and Third Year studying in THe College in boTH THe discipline of Arts and Commerce and furTHer permit THem to sit in THe concerned ensuing exams. (DD) That pending hearing and final disposal of THe present petition, THis Hon'ble Court be pleased to direct THe respondent University to permit THe students of THe 1