HARESH JODHABHAI ZINZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Dave, learned AGP waives service of rule on behalf of the State respondents. With the consent of the parties, the matter is taken up for final hearing.

(2.) The short facts of the case are that petitioner was granted admission to P.T.C. for the year 2003-04 and one FIR came to be filed against the petitioner vide Criminal Register No.26/2004 of Talaja Police Station on the ground that he appeared as a dummy student in place of another student in Standard 12 examination. The petitioner thereafter continued to study in PTC and he had to fill up the form of examination in the month of June, 2004. At that time, he was not allowed to fill up the form on the ground of communication dated 11-6-2004 issued by the State Examinations Board to the Principal of the College.The petitioner, under these circumstances, has approached this Court.

(3.) I have heard Mr.Sejpal, learned Counsel for the petitioner and Mr.Dave, learned AGP for the State respondents.