Gujarat High Court
Darshak Jeetendra Rajgor vs Periyar University & on 18 November, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
DARSHAK JEETENDRA RAJGOR....Petitioner(s)V/SPERIYAR UNIVERSITY C/SCA/7331/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 7331 of 2013 ================================================================ DARSHAK JEETENDRA RAJGOR....Petitioner(s) Versus PERIYAR UNIVERSITY & 2....Respondent(s) ================================================================ Appearance: MR GM JOSHI, ADVOCATE for the Petitioner(s) No. 1 NOTICE UNSERVED for the Respondent(s) No. 3 SERVED BY RPAD - (N) for the Respondent(s) No. 1 - 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 18/11/2013 ORAL ORDER
1. Heard Mr. Keyur Acharya, learned advocate for Mr. G.M. Joshi, learned advocate for the petitioner.
2. In present petition, the petitioner has prayed that:-
7(A) This Honourable Court be pleased to issue a writ of mandamus or any other appropriate writ, order or direction in the form of mandamus or any other appropriate writ, order or direction directing the respondent No.1 to issue the Degree Certificate of the course of Bachelor of Arts completed by the petitioner forthwith.
(B).....
(C)......
3. Today, at the time of hearing Mr. Keyur Acharya, learned advocate for Mr. G.M. Joshi, learned advocate for the petitioner submitted that after the petitioner filed present petition, recently the petitioner has been informed that the Degree Certificate of the petitioner will be sent to him after convocation is over.
3.1 In view of the intimation given by the respondent to the petitioner, it appears that there is no justification on part of the petitioner to continue to harbour any apprehension that certificate will not be issued. Furthermore, in view of the communication received by the petitioner intimating the reply as regards petitioner's anxiety for Degree Certificate, it appears that there is no need to continue to maintain present petition.
3.2 Therefore, while disposing of the petition at this stage, it is clarified that it is only in view of the reply said to have been received by the petitioner from the respondents that the petition is not continued at this stage.
3.3 It is also clarified that if the petitioner does not receive the Degree Certificate on or before 30.11.2013, it will be open to the petitioner to file appropriate application for revival of present petition. It will also be open to the petitioner to serve a copy of present order to the respondent.
With the aforesaid clarifications, present petition is disposed of at this stage.
(K.M.THAKER, J.) Suresh* 3