MONIL PRAKASHCHANDRA THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Hardik Soni, learned Assistant Government Pleader, waives service of notice of Rule for respondent No.1, Mr. A.R. Thacker, learned advocate waives service of notice of Rule for respondent No.2 and Mr. P.A. Jadeja, learned advocate waives service of notice of Rule for respondent No.3.

(2.) The challenge in this petition, preferred under Article 226 of the Constitution of India, is to the action of respondent No.3C. U.Shah Medical College ("the College", for short), in not returning the original documents of the petitioner. Though the petitioner has prayed for the refund of an amount of Rs.5,00,000/, which was paid as fees for the first semester, this prayer has been given up by the petitioner, as recorded in the order dated 16.12013 of this Court.

(3.) The brief factual background in which the petition has been filed, is as follows :