VISHRUTH SURENDRA BEHANI Vs. GUJARAT NATIONAL LAW UNIVERSITY

JUDGEMENT

(1.) By way of the present petition filed under Articles 14, 16, 19, 21 and 226 of the Constitution of India, the petitioner, who is a student of Gujarat National Law University (hereinafter referred to "the respondent university" for short), has prayed as under:

(2.) Pursuant to notice issued by this Court, the respondent university has appeared through Mr. Udyayan Vyas, learned advocate and has filed affidavit-in-reply opposing grant of any relief, as prayed for, by the petitioner.

(3.) The short facts put forward by the petitioner are as under: