VINOD PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this Public Interest Litigation, the writ -petitioner has prayed for the following reliefs: -

(2.) THE case made out by the petitioner in this application may be summed up thus: -

(3.) AFTER hearing the learned counsel for the parties and after going through the aforesaid materials on record, we find that the process of selection of the last year was challenged by some of the students by filing different Special Civil Applications which were heard together and we disposed of those Special Civil Applications by specifically holding that the procedure adopted by the Staterespondent was not in conformity with the Rules framed. Consequently, we struck down the said procedure and in paragraph 38.1 of our judgment, we indicated the formula which should be adopted in conformity with the existing Rules for preparation of a final merit list. The Supreme Court stayed the operation of the above direction contained in paragraph 38.1, but at the same time, gave relief to the writ -petitioners by directing the State -respondent to provide them with the colleges of their choice. It appears from the record that in the month of May, 2014, the State -respondent approached the Supreme Court by virtually admitting that the procedure adopted by them in the last year was not in conformity with the rules and they indicated the modified procedure which they intended to adopt for the selection in this year. The Supreme Court, however, has passed No Order on such application.