SEJU PRAVINKUMAR ARAJANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner before this Court is a victim of an arbitrary action of a Committee which has not only ruined his career in service but has also ignored the fact that for further studies the petitioner has mortgaged his property in order to pay up his tution fees. On account of the said arbitrariness, the survival of the petitioner is at stake. In this background, the matter was heard during vacation with the consent of the parties as a special case.

(2.) The petitioner herein has preferred this petition in order to quash and set aside the orders passed by the respondent authorities dated 10/08/2004 and 12/08/2004 cancelling the admission of the petitioner in B.Ed. Course at Annexure-G Coll. to the petition.

(3.) The facts of the case are that on 01/04/2004 respondent no.2 University had published an Advertisement for admissions to B.Ed. Course for the Academic Year commencing from June 2004. On 23/04/2004 the petitioner applied for the same as he was possessing the necessary qualifications. On 13/07/2004 the respondent University declared the list of selected candidates wherein the petitioner was covered in 10 % reserved quota of fresh candidates in SC category, at Annexure-B to the petition.