Chaudhari Kuldeep Pravinkumar & 7 vs Ahmedabad Municipal Corporation Thro ... on 9 October, 2014

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Gujarat High Court

Chaudhari Kuldeep Pravinkumar & 7 vs Ahmedabad Municipal Corporation Thro ... on 9 October, 2014

Bench: Rajesh H.Shukla

            C/SCA/231/2013                                           ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          SPECIAL CIVIL APPLICATION  NO. 231 of 2013
========================================================
     CHAUDHARI KULDEEP PRAVINKUMAR  &  7....Petitioner(s)
                            Versus
   AHMEDABAD MUNICIPAL CORPORATION THRO MUNICIPAL 
               COMMISSIONER  &  1....Respondent(s)
========================================================
Appearance:
MR PA JADEJA, ADVOCATE for the Petitioner(s) No. 1  8
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
MR PRABHAKAR UPADYAY, ADVOCATE for the Respondent(s) No. 2
========================================================

          CORAM: HONOURABLE MR.JUSTICE RAJESH H.SHUKLA
 
                                Date : 09/10/2014
                                  ORAL ORDER

During the course of the hearing, on perusing the papers including the vigilance report of the Ahmedabad Municipal Corporation and also the order passed by the earlier Bench (Coram: Hon'ble Mr. Justice R. M. Chhaya) dated 15.10.2013, learned Advocate Shri Prabhakar Upadyay appearing for the Respondent No.2Manav Bharti University was specifically asked whether the original record is available or not and he is not able to say anything. The Court had directed to place the original record with regard to actual admissions, courses and training if any taken by the petitioners in the University. Meaning thereby, the details regarding number of seats for such course and also difference courses or branches available in the University with every details with regard to number of courses and number of students admitted in the University are necessary.

It is required to be noted that the University has started functioning in the year 2009 as recognized by the UGC. The necessary clarification is required, therefore the matter is adjourned as requested Page 1 of 2 C/SCA/231/2013 ORDER by learned Advocate Shri Prabhakar Upadyay to 20th November, 2014 to enable him to get the original record. It is required to be mentioned that the details, which have been stated above about the discrepancies with the marksheets and the other details, are required to be examined about the conduct of the petitioners for submitting the true and full facts apart from the recognition of the University.

(RAJESH H.SHUKLA, J.) Tuvar Page 2 of 2

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