JADEJA HARDIKSINH JAYENDRASINH Vs. GUJARAT TECHNOLOGICAL UNIVERSITY

JUDGEMENT

(1.) HEARD Mr.Pandya, learned advocate for the petitioner and Mr.Trivedi, learned advocate for respondent No.2 college and Mr.Desai, learned advocate for respondent No.1 university. At the outset, it is necessary to mention that this Court adjourned the hearing of present petition several times with a view to allowing time and opportunity to the parties so that the parties may, if possible and within the bounds of law and applicable rules and regulations time of 1st Semester / one year, reach some solution which can save petitioner student's precious one, however, unfortunately, the parties could not reach any solution. From the material on record and fom the submissions by learned counsel for contesting parties, it has emerged that (a) the petition involves and raises several issues disputed facts; and (b) the details and material presently available on record of present petition are not only inadequate for granting even interim relief, leaving aside the issue of final relief, but the details and material available on record are contradicting and inter -se conflicting and are not capable to lead the Court to proper and just conclusion unless relevant and sufficient details and sufficient material is made available on record by the petitioner, the college and the university, in light of which appropriate order can be passed.

(2.) IN present petition, the petitioner has prayed, inter alia, that:

(3.) THE relief prayed for in paragraph No.(10)e is included in pursuance of the order dated 16.7.2013 whereby the Court permitted the petitioner to amend the petition. At the time of hearing, learned advocate for the petitioner prayed for interim relief by way of direction to the respondents to permit the petitioner to appear in final examination of 4th Semester.