Gujarat High Court
Katha Sureshbhai Hirpara vs Sardar Vallabhbhai National Institute ... on 31 July, 2018
Author: S.H.Vora
Bench: S.H.Vora
C/SCA/11044/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 11044 of 2018
==========================================================
KATHA SURESHBHAI HIRPARA
Versus
SARDAR VALLABHBHAI NATIONAL INSTITUTE OF TECHNOLOGY
(SVNIT)
==========================================================
Appearance:
MS HETVI H SANCHETI(5618) for the PETITIONER(s) No. 1
MS MEGHA JANI(1028) for the RESPONDENT(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 31/07/2018
ORAL ORDER
Heard the submissions made at bar and considered the fact that the petitioner awaits her result to be made available in the month of September-2018. The petitioner meets with other criteria and in provisional list of eligible candidates annexed at Annexure-C, petitioner is shown as eligible as her name appears at serial no.20 and therefore, present petition deserves consideration.
Rule returnable on 09.08.2018. Learned advocate Ms. Megha Jani waives service of rule for respondent.
Meanwhile, relief in terms of para-10(c) is granted, if any seat falls vacant pending hearing of the present petition. Direct service is permitted.
(S.H.VORA, J) TAUSIF SAIYED Page 1 of 1