MRUNAL PRADIP CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned Advocates appearing for the respective parties, the matter is taken up for final

(2.) Issue Rule, returnable forthwith. Mr KM Antani, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent nos.1 and 2. Mr Simranjitsingh Virk, learned Advocate waives service of notice of Rule on behalf of respondent no.3.

(3.) Captioned writ petition is directed against the order dtd. 9/5/2024 passed by the respondent no.1 i.e. Member Secretary, Scrutiny Committee & Joint Director (hereinafter referred to as "the respondent no.1"), cancelling the caste certificate dtd. 8/9/2022 of the petitioner as well as the order/communication dtd. 20/5/2024 issued by the respondent no.2, i.e. Admission Committee for Professional Undergraduate & Postgraduate Medical Education Courses (hereinafter referred to as "Admission Committee"), cancelling the admission of the petitioner with the respondent no.3 college.