AYAZKHAN FIROZKHAN PATHAN Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original petitioner has challenged the oral order dtd. 1/12/2022, by which, the learned Single Judge refused to entertain the petition filed by the present appellant seeking following directions:

(2.) We have heard Mr.Thacker, learned counsel for the petitioner - appellant. We have also gone through the affidavit filed by the respondent - University and observations made by the learned Single Judge in the impugned order. It appears that the learned Single Judge has verified the answer-sheet which was produced before the Court and has found no fault on the part of the University in examining or assessing the answer-sheet. In para 5.1 of the judgement, where it is specifically observed by the learned Single Judge that the answer- sheet was produced before the Court and University has increased one mark after reassessing the answer-sheet, we do not find any substance in the appeal. The appeal is dismissed, accordingly.