DEKAVADIYA NIRUPABEN BHAVANJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) Learned advocate Mr. Y. N. Ravani states that the issue involved in this petition is squarely covered by decision dtd. 30/1/2020 of coordinate Bench of this Court in the case of Divya Dhirajlal Joshi v. State of Gujarat and others, Special Civil Application No.16736 of 2017, which has further been confirmed in Letters Patent Appeal No.915 of 2020 by the Division Bench of this Court vide order dtd. 2/12/2020, as well as the order dtd. 9/10/2025 passed by the coordinate Bench of this Court in the case of Kumari Madri Girishbhai Joshi and another v. Director and others, Special Civil Application No.6584 of 2017.

(3.) He further submitted that the short question is that the petitioner Nos.1 to 10 have passed their graduation from I. S. Desai Mahila Arts College, Becharaji and petitioner Nos.11 to 14 have passed their graduation from Saraswati Mahila Arts College, Ranela, Taluka and District Mehsana and both the Colleges were affiliated to the respondent No.5 - Shreemati Nathibai Damodar Thackersey Women's University. However, in view of the fact that this Court vide order dtd. 8/9/2011 passed in Special Civil Application No.8031 of 2010 held that SNDT Women's University, Mumbai has no control over the Colleges situated in Gujarat, vide Government Resolution dtd. 1/9/2012, the State Government resolved that the affiliation of the College situated in Gujarat who were affiliated with SNDT Women's University would be asked to discontinue the affiliation with the said University and they will have to get the affiliation of University situated in Gujarat. However, the present petitioners have studied in colleges affiliated with SNDT Women's University and, therefore, their degrees were not recognized for the purpose of recruitment by various agencies of the State of Gujarat and, therefore, the present petition is preferred.