AAKASH PRAKASH PATEL Vs. COMMISSIONER OF HIGHER EDU

JUDGEMENT

(1.) Rule. Mr.Dipen Desai, learned AGP waives service of rule for respondent Nos.1 and 2, Mr.Mitul Shelat, learned advocate waives service of rule for respondent No.3 and Mr.Dhaval Dave, learned advocate waives service of rule for respondent No.4.

(2.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) In this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order or direction directing respondent No.4 to refund the tuition fees paid by the petitioner for getting admission in respondent No.4 institution (four years' tuition fees).