NEHALKUMAR SHARADKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Ayaan Patel waives service of notice of rule on behalf of respondent No.1 State, whereas learned advocate Mr. Udayan Vyas waives service of notice of rule on behalf of respondent No.2 University.

(2.) The present writ petitions are filed for the following reliefs :-

(3.) It is submitted by learned advocate Mr. Devanshi Malkan appearing for the petitioners that similarly placed students had approached this Court by filing Special Civil Application No.6559 of 2017 and other connected matters. By judgment and order dtd. 21/12/2018, the Coordinate Bench of this Court disposed of all the petitions. Paragraph 30 of the said judgment and order reads as under :-