NARANBHAI SHAMALBHAI PATEL Vs. VICE CHANCELLOR

JUDGEMENT

(1.) RULE. Mr. Joshi learned Counsel for the respondent waives service of notice of rule for the respondent. With the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(2.) THE petitioner has preferred the petition for appropriate direction to quash and set aside the decision dated 12. 7. 2007, passed by respondent No. 3, and to direct respondents to permit the petitioner to run P. G. course (LL. M) from the academic year 2007-2008.

(3.) HEARD Mr. Jani learned Counsel appearing for the petitioner and Mr. Joshi learned Counsel for the respondent.