Gujarat High Court
Navin Hansrajbhai Sapariya vs State Of Gujarat & 2 on 14 June, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/SCA/21306/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 21306 of 2016
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NAVIN HANSRAJBHAI SAPARIYA....Petitioner(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
AISHVARYA, ADVOCATE for the Petitioner(s) No. 1
VISHAL S AWTANI, ADVOCATE for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
M/S TRIVEDI & GUPTA, ADVOCATE for the Respondent(s) No. 2
MR MITUL K SHELAT, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 14/06/2017
ORAL ORDER
Learned advocate for the respondent University wants time to go through rejoinder affidavit filed by the petitioner. Petitioner is requesting to direct the respondent - University to release the migration certificate. Pursuant to Resolution dated 144/2007 U.3(A) dated 20.4.2007 by the Ministry of Human Resource Development, Department of Higher Education, it is necessary for any University to release the School Leaving Certificate i.e. Migration Certificate in favour of the students who withdraws their course. Therefore, at present, petitioner may approach the University for such Migration Certificate. The respondent University shall do the needful in accordance with the Rules, without fail.
To be tagged with Special Civil Application No.6559 of 2017 and allied matters.
List on 4.7.2017.
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