STATE OF GUJARAT Vs. GURJAR BHARTI

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent preferred by the State, seeks to address the challenge to judgment and order dtd. 9/2/2022 of learned single Judge passed in common in two petitions, in so far as the judgment and order relate to Special Civil Application No.5569 of 2017.

(2.) The said Special Civil Application was filed by the Gurjar Bharti Trust- Mahila Arts College run by the Trust. The other Special Civil Application No.5434 of 2017 was by the student- candidate. In both, the grievance of the petitioners was about non-acceptance by the respondent authorities, the degree issued by Smt.Nathibai Damodar Thackersey Women's University, (SNDT), Mumbai. The prayer of the petitioner Trust and the college run by it was to command the respondents to accept the degree of the SNDT University for the students of the college.

(3.) It was the case of the petitioners inter alia that petitioner No.1 Trust and the college run by it situated at Dahod, were engaged in imparting education to the Scheduled Tribe persons and was granted affiliation by SNDT University on 15/1/2001. The SNDT University granted 'No Objection' certificated to the petitioners for running the college upon the request of the Gujarat University. Affiliation was also granted in respect of the Bachelors of Arts Courses and that the petitioner's Trust got affiliation from the Gujarat University as well for all the years.