NISHANT DESHDEEPAK VARMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard Mr.Parmar appearing as party­in­ person and Mr.Kamal Trivedi, learned Advocate General appearing with Ms.Vishen, learned AGP for respondents No.1, 2, 4, 7 and 9, Mr.Devnani, learned AGP for respondent No.3 and Mrs.V.D.Nanavati, learned advocate for respondent No.5.

(2.) The principal prayer in the present petition is to declare part B.U. Certificate obtained by the respondent college as void ab initio and illegal. It is also prayed to initiate appropriate action against the authority concerned.

(3.) On behalf of Executive Engineer, Project Implementation Unit of the State Government, affidavit in reply has been filed dated 17.12.2015, wherein, at paragraph No.3, it has been mentioned as under: