BHUPATSING RAMUBHAI JHALA Vs. PRINCIPAL C H SHAH MAITRI VIDYAPITH MAHILA COLLEGE OF EDUCATION MANAV MANDIR SURENDRANAGAR

JUDGEMENT

(1.) The petitioner is a Peon working in respondent No. 1 College. He is a graduate and has applied for being considered for admission into B.Ed, course against one seat which is retained under Circular dated 14.8.1991 of the Saurashtra University for a particular category specified therein.

(2.) Since the petitioner seeks admission into B.Ed. course, in that category, commencing in July 1998, Rule is issued on the petition and is heard forthwith. Respondent No. 1 has already filed reply. Shri Mehta and Shri Nanavati, learned advocates appearing for respondents waive service of the rule. Shri Nanavati has made his submissions with respect to this rule.

(3.) Relevant clause of the above circular dated 14.8.1991 when translated into English reads as follows: 545