JAY JATINKUMAR PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions are taken up together having common question of law and facts.

(2.) By way of these petitions, petitioners have approached this Court against the action and inaction of Respondent No.2-University in not canceling the admission of the petitioners and not refunding the entire fees in respect of Ph.D. programme on account of non-compliance of UGC (Minimum Standards and Procedure for Awards of M.Phill/Ph.D. Degree), 2009 (herein after referred to as '2009 Regulations') and also on the account that other similarly situated students have got refund of their fees.

(3.) Petitioners have taken admission in Ph.D. programme of respondent-University for the session starting from 2013-14 after respondent-University published an advertisement for the same. The said advertisement gave an impression that respondent-University had necessary permissions for conducting Ph.D. programme and that University was in capacity of complying with all regulations and guidelines as mandated by University Grants Commission (UGC). Petitioners paid a sum of Rs.1,50,350/- as fees for Ph.D. programme at regular intervals which was as per fees structure of the respondent-University.