SANDIP HARSHADRAY MUNJYASARA S/O HARSHADRAY MUNJYASARA Vs. GUJARAT FORENSIC SCIENCES UNIVERSITY & 2 OTHER(S)

JUDGEMENT

(1.) As both the above mentioned writ-applications are identical and the facts involved in both the writ-applications are also selfsame, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The writ-applicants of both the writ-applications were the students of the respondent No.1 - Gujarat Forensic Sciences University. They had secured admission in the post-graduation M.Tech. Cyber Security course in the year 2016. The duration for the said course is 2 years and the petitioners cleared the said course in the year 2018.

(3.) The respondent No.1 University has been established to promote advanced study in the field of Forensic Sciences. It was established by the Government of Gujarat through an Act passed by the Gujarat Legislative Assembly on 30.0.9.2008, namely the Gujarat Forensic Sciences University Act, 2008 (hereinafter referred to as 'the GFSU Act'). The University is the world's first and the only University dedicated to forensic and investigation sciences. The University is running in parallel association with the Directorate of Forensic Sciences, Gujarat State, to provide hands-on training to its students. There are, in all, 37 different courses offered by the University through its constituent institutions.