NIKUNJ SURESHBHAI KOTESHA Vs. SAURASHTRA UNIVERSITY

JUDGEMENT

(1.) Considering the importance and the urgency of the controversy brought before the Court, the matter has been heard finally with the consent of the learned Advocates appearing for the respective parties. Rule. Learned Advocate appearing for the respondent-University, in both the petitions, is directed to waive service.

(2.) The learned Advocates for both the sides have referred to and relied upon the facts and documents in Special Civil Application No. 8087 of 2007, and hence, the facts are taken from the said petition and Special Civil Application No. 8087 of 2007 is treated as the principal petition.

(3.) The petitioners appeared at the post-graduation entrance examination held for M.D./M.S. faculties on 25-2-2007. The result of the examination came to be declared on 14-3-2007. The respondent-University published an advertisement in Gujarati daily 'Gujarat Samachar', Rajkot Edition on 20-3-2007 to the effect that the result of the examination held on 25-2-2007 is cancelled by the P.G. Medical Admission Committee and re-examination will be held on 27-3-2007. The petitioner approached this Court on 22-3-2007.