Gujarat High Court
Chairman vs State on 25 September, 2008
Author: K.S.Radhakrishnan
Bench: K.S.Radhakrishnan
Gujarat High Court Case Information System
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SCA/826220/2000 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 8262 of 2000
=============================================
CHAIRMAN
& 1 - Petitioner(s)
Versus
STATE
OF GUJARAT & 2 - Respondent(s)
=============================================
Appearance
:
MS JIRGA D JHAVERI for
Petitioner(s) : 1 - 2.
MR KT DAVE AGP for Respondent(s) : 1,
RULE
SERVED for Respondent(s) : 2,
MR AR THACKER for Respondent(s) :
3,
=============================================
CORAM
:
HONOURABLE
THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN
and
HONOURABLE
MR. JUSTICE MOHIT S. SHAH
Date
: 25/09/2008
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR. K.S.RADHAKRISHNAN) The petition was filed with a prayer to issue a writ of mandamus or writ in the nature of certiorari or any other appropriate writ, quashing and setting the notification dated 26th June 2000 and also prayed for a direction to the respondents to give the grant w.e.f. 15th June 1992. The facts clearly indicate that affiliation was granted with the condition that the petitioners will not claim grant. After obtaining the affiliation, the petitioners cannot turn around and claim the grant w.e.f. 15th June 1992 for the computer course as optional subject in commerce faculty. The petition, therefore, lacks merit and is dismissed. Rule is discharged.
(K.S. RADHAKRISHNAN, C.J.) (M.S. SHAH, J.) zakir/-
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