PAWAN SINGLA Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) xxx xxx xxx.

(2.) Short facts on which the petitioners have based their claim may briefly be stated:

(3.) It is the stand of the respondents that it was quite legal and proper for the respondents to prescribe a cut-off date for the purpose of students' eligibility. It is the stand of the respondents that the petitioners are estopped from challenging the action of the University in not permitting them to appear at the ensuing examinatin. The University granted certificate of eligibility since the petitioners agreed to abide by the terms and conditions laid down therein. Such condition has been incorporated in the eligibility certificates and the same would read as under: