MASTER JUGAL PRAKASH PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India is at the instance of a student, through his father and natural guardian, desirous of seeking admission in a medical college having successfully completed the four semester examination of standard 11th and 12th conducted by Gujarat Higher Secondary Education Board with following prayers.

(2.) THE case made out by the petitioner in this petition may be summarized as under:

(3.) STANCE OF THE STATE GOVERNMENT