VINODRAI VITHALDAS AHMEDABADI Vs. UNDER SECRETARY OF GOVERNMENT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution, a student studying in the first semester course of Automobile Engineering has preferred this petition by and through his grandfather Shri Vinodrai Vithaldas Ahmedabadi praying for the following reliefs :-

(2.) THE case of the petitioner as setup in the petition may be noted as below.

(3.) SHUBHAM applied in round three of reshuffling on 22.08.2010 through Help Centre at Sir B.P.T.I., Bhavnagar i.e. Bhavnagar Polytechnic Institute, Bhavnagar. Signature of student was obtained in the register by the authority of Sir B.P.T.I., Bhavnagar. The work of filling up choice is being done by the students studying in Sir B.P.T.I. and I.T.I. Bhavnagar by operating the computers. SHUBHAM pin number was not entered in time and, therefore, the choice of the student remained 'unlock'.