HARISHBHAI PREMJIBHAI KAKLOTTAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is preferred by the petitioner for quashing and setting aside the action of the respondents of denying admission to the petitioner to Diploma in A. T. D. C. by not granting exemption to the petitioner in the first year of Foundation Course of Diploma in A. T. D. C. It is also prayed by the petitioner to declare that the petitioner is entitled to get admission in the Second year of Diploma in A. T. D. course.

(2.) WHEN this court considered the matter on 24th July, 1995, this court [coram: S. M. Soni, J. (as he then was)] passed the following order:-

(3.) IT appears that more or less in a similar situation, various other Benches of this court have passed the order in Special Civil Application Nos. 13584 of 1994, 7592 of 1994, 8999 of 1994, 8189 of 1990 and others and such orders are already produced in the record of the present proceedings. Therefore, in view of the aforesaid various orders and the decisions of this court, even otherwise also, the petitioner was entitled for exemption in the foundation course and the same was so ordered by this court on 24th July, 1995.