AGHEDA MANSI SHETALKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant, a student pursuing her B.Sc. has prayed for the following reliefs :

(2.) The case of the writ-applicant, in her own words as pleaded in the writ-application, is as under :

(3.) Thus, it appears from the materials on record that the writ- applicant got herself admitted in the Shri Swaminarayan Naimisharanya College of Science, affiliated with the respondent no.3 - Bhavnagar University. It further appears that in the second semester she failed in the practical exam of botany subject. Instead of clearing the practical exam in the subject of botany, the writ-applicant thought fit to seek migration to the Gujarat University.