PATEL RUTULKUMAR ROHITKUMAR Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) Heard the learned advocates appearing for the respective parties. Considering the scope of the controversy the petition is taken up for final hearing and disposal today. RULE. The learned advocates appearing for the respective respondents are directed to waive service of rule.

(2.) The facts in brief are that the petitioner student has successfully cleared Science stream examination of 12th Standard conducted by Gujarat Secondary and Higher Secondary Education Board, Gandhinagar in October 2005. The petitioner-student also cleared the entrance examination popularly termed as GUJCET in April 2006 and figures at Sr. No.37717 in the merit list. The petitioner thus became eligible to apply for admission to Degree Engineering for academic year 2006-2007.

(3.) Respondent No.3, a private unaided institution, runs various engineering courses, including that of Civil Engineering having approved strength of 30 seats for the said course. For academic year 2006-2007 22 seats were filled up by respondent No.2-Committee, while 8 seats were permitted to be filled up under the Management Quota by respondent No.3-Institute in accordance with the procedure specified for filling up the Management Quota Seats. Admittedly, as on 26.11.2006 the entire admission process was over and in so far as respondent No.3-Institute is concerned, no seats were vacant.