SACHIN NATWARBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader is directed to waive service on behalf of the respondent authority. None is present on behalf of respondent No.2. The petition is taken up for final hearing and disposal today taking into consideration the short point involved.

(2.) It appears that the petitioner, a student, secured admission in ATD Course in respondent No.2-College and cleared the First Year of the course by passing the foundation examination held in 2002-2003. The petitioner could not appear at the examination for the Second Year due to financial and some other social problems and hence, the petitioner dropped out from the examination of the Second Year. From the subsequent year the college was closed down and the petitioner was not able to appear at the examination for the Second Year due to closure of the college. As the petitioner was not permitted admission in the Second Year of ATD Course, the petitioner approached respondent No.1 authority, namely, Director of ATD Department, Gandhinagar with an application to grant admission in the Second Year so as to enable the petitioner to complete the course. The petitioner pointed out to respondent No.1 authority that the petitioner may be permitted to be admitted in any other college so as to enable the petitioner to complete the course. This application was made some time in June / July 2007 as accepted by the respondent authority. In Paragraph No.13 of the petition the following averments have been made:

(3.) Not getting any response from the respondent authority, the petitioner was constrained to approach this Court.