JASHA BHIKHABHAI BELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petitions have been filed for the following reliefs:

(2.) Thus, the prayers clause indicate that the petitioners are challenging the show-cause notice dtd. 23/11/2022 issued, pursuant to which they are called upon to produce necessary documents of proof with regard to having obtained the degree or diploma from OPJS and VMS Universities-respondent No.4 in the respective petitions.

(3.) The genesis of the issue raised in the present writ petitions lies on two judgements of the Division Benches of this Court i.e. order dtd. 18/7/2017 passed in Letters Patent Appeal No.504 of 2016 and allied matters and also the order dtd. 8/7/2022 passed in Letters Patent Appeal No.1411 of 2018 and allied matters.