MOHIT MADHUBHAI PATEL Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) All these petitions have been heard together as they involve common issue, except for difference in certain facts which do not have material bearing in so far as the controversy between the parties is concerned. For the sake of convenience the facts stated in Special Civil Application No. 11153 of 2007 have been considered.

(2.) The petitioner Nos. 1 to 5 in Special Civil Application No. 11153 of 2007 are individual students while petitioner No. 6 is Parents Association for Medical and Dental Students, having address at 105, City Point, Opposite Town Hall, Jamnagar. Respondent No. 1 is Gujarat University; respondent No. 4 is SBKS Medical Institute and Research Center (the Institute); and respondent No. 5 is sumandeep Vidyapeeth University (hereinafter to be referred to as 'sumandeep').

(3.) It is the case of the petitioner-students that they have been admitted between 08.11.2006 to 01.01.2007 with the Institute based on directions issued by Supreme Court of India and such admissions have been given by Centralized Admission Committee and respondent No. 3-Justice R.J.Shah (Retired) Admission Committee. That despite being granted admission as aforesaid, Gujarat University has not enrolled the petitioner-students while the Institute insists on enrolling the petitioner-students with sumandeep, thus forcing change of University in the course of academic year 2006-2007.