JAYMIN RAJENDRA BRAHMBHATT Vs. GUJARAT NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) This writ petition has been preferred by a student pursuing legal education in the Respondent No. 1 - Gujarat National Law University ("GNLU"). The Respondent No. 2 - Shri Bimal Patel, is the Director and Vice Chancellor of GNLU. The Respondent Nos. 3 and 4 were the coram of the "Exam Inquiry Committee" that adjudicated the alleged malpractice of the Petitioner. The Respondent No. 5 was the invigilating faculty during the examination in question. The Respondent No. 6 is another faculty member involved in the present matter. I have heard learned counsel Mr. Gursharan H. Virk for the Petitioner and Ms. Dharmishtha N. Raval for the respondents.

(2.) Brief facts of the present matter are that the writ Petitioner - student, presently in his third year of a five year integrated LL.B. program, has challenged an e -mail/order dated 03.12.2015 addressed by GNLU on instructions and approval of the Respondent No. 2 - i.e Mr. Bimal N. Patel, who is the Director of GNLU. The said impugned e -mail/order dated 03.12.2015 (at Annexure -D, page 106 of the Memo of Writ Petition) reads as under:

(3.) An interesting series of events and occurrences have culminated into the issuance of the aforesaid impugned e -mail dated 03.12.2015 and resultant filing of the present writ petition by the Petitioner -student.