SHIRLEY VASUDEV SAMTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SPECIAL Civil Application No. 10632 of 2000 is preferred by the petitioner student for seeking admission in the academic year of 2001 on the ground that admission for the academic year of July 2000 in the course of MBA in B. K. School of Management, which is under the control of Gujarat University, the eligibility criteria be relaxed by directing to admit the petitioner.

(2.) IT appears that no interim orders were passed except for fixation of the final hearing.

(3.) SPECIAL Civil Application No. 10413 of 2000 is a petition preferred by Gujarat University for challenging the decision dated 11. 09. 2000 passed by the Commissioner for disabilities under Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995, whereby the direction was given to the University to grant admission to the petitioner in MBA Programme of July 2000.