KINJAL PRAHALADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Tirthraj Pandya, learned Assistant Government Pleader, waives service of notices of Rule for respondents Nos.1, 3 and 4. Mr.A.R. Thacker, learned advocate, waives service of notice of Rule for respondent No.2. On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided, finally.

(2.) This petition under Article 226 of the Constitution of India has been preferred, interalia, with a prayer to quash and set aside the impugned communication dated 07.08.2014, issued by respondent No.4Dean, Government Medical College and to direct respondents Nos.2 and 3, Veer Narmad South Gujarat University and Government Medical College, respectively, to issue a Migration Certificate to the petitioner.

(3.) The facts giving rise to the present petition, as can be garnered from the material on record, are as follows: