HIRAL MULJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Zubin F. Bharda for the petitioner, learned advocate Mr. Jay Upadhyay for respondent no.2, learned advocate Mr. Vikas V. Nair for respondent no.3 and learned Assistant Government Pleader Mr. Trupesh Kathiriya for the respondent-State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) On the returnable date, Mr.Sudhir Nanavati learned Senior Advocate with Mr.Vandan Baxi learned advocate appeared for the respondent no.2- college and Mr.Vikas Nair appeared for the respondent no.3-Gujarat University.