ALPESHKUMAR RAMSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Ms. Himanshi Balodi on behalf of the petitioner, learned Assistant Government Pleader Mr. Ayaan Patel on behalf of respondent no.1- State, learned Advocate Mr. K.M. Antani on behalf of respondent no.2, learned Advocate Mr. Tushar Trivedi for learned Advocate Mr. Vikas Nair on behalf of respondent no.3 and learned Advocate Mr Mitul Shelat on behalf of respondent no.5.

(2.) Rule. Learned Advocates waive service of rule on behalf of the respective respondents.

(3.) By way of this petition, the petitioner has challenged orders dtd. 1/9/2023 and 8/9/2023 issued by the respondent no. 2 and 4 respectively whereby the admission of the petitioner to the respondent no. 4 - College has been cancelled.