AYAZKHAN FIROZKHAN PATHAN Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) Heard learned advocate Mr.Shivang Thacker for the petitioner and learned advocate Mr.Vikas V. Nair for the respondent.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondent-University to declare petitioner as having passed the paper of Company Law in examination held in the month of May, 2022 in Semester-II of Bachelor of Law programme.

(3.) The brief facts of the case are that the petitioner after completion of his graduation got enrolled for LLB and admitted in S.V.B. Law College, Gandhinagar.