SHITAL MUKESHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner-a student at the relevant point of time approached respondent No.4-College-Methodic Teachers Training College for Women, run by the Religious Education Trust of the Executive Board of the Gujarat Regional Conference of the Methodic Church in India at Godhara seeking admission to PTC course.

(2.) LEARNED Advocate Mr.Jasani for the petitioner took all pains and strenuously argued the matter to convince this Court that there is injustice done to the petitioner and a humanitarian approach is required to be taken in the matter so that the injustice done to the petitioner, if not wiped off, atleast is reduced and one year (academic year) of the petitioner is saved and she may complete her PTC course by appearing for the 2nd year examination.

(3.) IN fact, this is a fit case wherein Registry is required to be directed to lodge a criminal complaint for having produced a document which is not borne out to be the correct document, because the document which is in the possession of the college administration is presumed to be the correct document because it is coming from the custody of the authorized person.