THAKKAR BHAVISHA KIRITKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned counsel for the respective parties.

(2.) SHORT facts necessary for disposal of present writ application are that the petitioner appeared in the Higher Secondary Examination conducted by the respondent No.2 - Board. The result was declared and in the result, the petitioner was declared pass. The petitioner, thereafter took admission in First Year of B.Com. in Sahjanand College, Ahmedabad. On 4/6 -9 -1995, the petitioner was informed by the principle of the College that marks had been changed in the subject of "organisation of commerce" and as a result of the said change, the petitioner was declared fail. Being aggrieved by the said change in the result effected in the year 1995, the petitioner has come to this Court.

(3.) ON 18/9/1995, this Court issued notice returnable on 28/9/1995 and directed that status -quo be maintained. The matter was taken up on 28/9/1995, but was adjourned to 29/9/1995. However, interim relief was not extended. The matter was, thereafter, adjourned to other dates and on 18/3/1996 the petition was admitted for hearing.