PATEL ZALAK KANUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed by a student praying for following reliefs :

(2.) In light of the view that the Court is inclined to adopt the petition is taken up for final hearing. Rule. The learned Additional Government Pleader is directed to waive service.

(3.) The undisputed facts are that the petitioner obtained admission with respondent No. 3-College in the management quota for academic year 2006-2007. It is the say of the petitioner that the petitioner had cleared the 12th Std. examination in Science stream conducted by the Gujarat Secondary and Higher Secondary Education Board, Gandhinagar in the month of March, 2006. Thereafter, the petitioner had also appeared and cleared the Common Entrance Test known as GUJCET conducted in the month of April, 2006. It is the case of the petitioner that respondent No. 3-College sought endorsement of the 15 students admitted by respondent No. 3-College in the management quota but respondent No. 2-Committee, vide communication dated 31-1-2007, endorsed the list, except for the name of the petitioner. The reason for rejecting the name of the petitioner by respondent No. 2-Committee was that the petitioner had not applied to respondent No. 2-Committee and hence, the petitioner was not eligible to be admitted.