SHAH DIMPLE JAYENDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Rule. Service of rule waived by Mr. P. G. Desai. learned G. P. for the respondent-State and the learned Advocates appearing for other respondents.

(2.) . In the interest of the students at large this petition is taken up for final disposal at the admission stage. Even the learned Advocates and the learned G. P. appearing for the parties as well as Mr. Haroobhai Mehta. learned Sr. Counsel, who has been permitted to intervene, have argued the matter at length. Having heard them I now proceed to dictate this judgment.

(3.) . In this petition under Art. 226 read with Arts. 14. 21. 15(4) and 16(4) of the Constitution of India the petitioners have prayed for following reliefs :