TRANSWAD B.ED COLLEGE Vs. HEMCHANDRACHARYA NORTH GUJARATUNIVERSITY

JUDGEMENT

(1.) Rule Shri Amit Panchal, learned advocate waives service of notice of rule on behalf of Respondent No. 1.

(2.) Fn the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, more particularly, Shri Amit Panchal. learned advocate appearing on behalf of Respondent No.1 who is the only contesting party so far as the present Special Civil Application is concerned, the present Special Civil Application is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction directing Respondent No.1-University to grant affiliation to it from the academic year 2012-13 and to issue direction to Respondent No. 1 -University, which has been passed in Special Civil Application No. 6933/2012.