Gujarat High Court
Kumari Madri Girishbhai Joshi vs Director on 9 October, 2025
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 6584 of 2017
==========================================================
KUMARI MADRI GIRISHBHAI JOSHI & ANR.
Versus
DIRECTOR & ORS.
==========================================================
Appearance:
MR HEMANG M SHAH(5399) for the Petitioner(s) No. 1
MR TANMAY B KARIA(6833) for the Petitioner(s) No. 2
MR HENIL SHAH, AGP for the Respondent(s) No. 1,2,5,6
MR YN RAVANI(718) for the Respondent(s) No. 3
MS DISHA N NANAVATY(2957) for the Respondent(s) No. 4
RULE SERVED BY DS for the Respondent(s) No. 3
==========================================================
CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 09/10/2025
ORAL ORDER
1. The present petition is filed for the following
prayers.
"(i) The petitioners are students of
Respondent No.3 college who have passed
from college and are local residents of
are the authorities of State of Gujarat
responsible for the implementation of the
policy of the Government of Gujarat; while
Respondent No.5 is the Government of
Gujarat and are as such amenable to the
writ jurisdiction of this Hon'ble High
Court. Respondent No.3 & 4 are the
necessary parties to this petition;
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
(ii) Petitioners have completed their
graduation and post graduation respectively
from Respondent No.3 College. Recently,
State Government of Gujarat invited
applications for the recruitment of teachers
of Secondary and Higher Secondary
Schools. The forms were invited on-line.
Petitioners have filled up their applicaions
on-line with required details. A copy of the
on-line form filled up by the petitioners
are hereto annexed and marked as
ANNEXURE-A(COLLY). On 28.02.2017, the
officers of the State Government had called
the various applicants for verification of
documents at Majiraj Girls High School.
During this document verification, officers
of the respondent department refused to
recognize the degree of BA/MA of the
present petitioners and their co-students for
recruitment of Secondary and Higher
Secondary Teachers for the reason that the
coursses of respondent No.3 college and
Respondent No.4 University, are not
recognized by the State Government of
Gujarat;
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
(iii) Immediately, the petitioners had
written to the College on 01.03.2017
informing the College that the State
Government officers are not recognizing the
courses of Respondent No.3 College. A copy
of the letter written by the present
petitioners to Respondent No.3 College
dated 01.03.2017 is hereto annexed and
marked as ANNEXURE-B ;
iv) Petitioners have received a letter from
the College on 16.03.2017. A copy of the
reply dated 16.03.2017 received by the
petitioners is hereto annexed and marked
as ANNEXURE-C. The college had
responded that the college is affiliated with
SNDT University with the knowledge of
the State Government of Gujarat since
1951 and that they have represented to
the State Government for immediately
accepting the students of Respondent No.3
college having passed from the recognized
University;
(v) It is to be noted that Respondent
No.3 college had already received
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
complaints from the other co-students of
not recognizing their degrees and therefore,
in fact, Respondent No.3 had already made
a representation on 28.02.2017 to the State
Government to consider the degree of the
Respondent No.4 University as recognized
for the purpose of recruitment of teachers
in Secondary and Higher Secondary
Education. Various communications done by
Respondent No.3 college with the State
Government is reflected in the letter dated
16.03.2017. However, it seems that while
the State Government has not cleared its
stand nor it has instructed the Director of
Primary and Secondary-Higher Secondary
Education Board to recognize the degree of
graduation and post graduation of the
students of Respondent No.3 college having
affiliation with SNDT Women's University,
Mumbai;
(vi) Petitioners state that, petitioners have
passed their graduation and post
graduation from Respondent No.3 college,
which is carrying on its activity of
imparting education for girls since 1951 at
Bhavnagar City and having high reputation
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
in the surrounding areas in the education
of women. If the degree of this college is
not recognized, the petitioners would be
put to great hardships and the future of
the petitioner would be bleak;
(vii) Petitioners state that petitioners
further consulted Respondent No.3 college
and its office bearers. It was informed to
the petitioners by the college that there
was a decision of this Hon'ble High Court
in a case wherein affiliation was sought by
various new colleges with SNDT University
respondent No.4 herein. However, on the
ground of extra territorial operation, the
Hon'ble Court has held that the State
Government of Gujarat cannot be directed
to issue No Objection Certificate to such
colleges for affiliation with the University
in the State of Maharashtra. However, the
said decision did not deal with the colleges
already having affiliation with SNDT
University. A copy of the judgment
received by the present petitioners is
hereto annexed and marked as
ANNEXURE-D for the ready reference of
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
this Hon'ble Court. Petitioners state that it
was informed to the petitioners that the
decision does not apply to the already
existing colleges having affiliation with
SNDT University. However, it has been
perhaps wrongly interpreted by the State
Government and arbitrarily refused to
recognize the students who have already
passed their graduation and post
graduation from respondent No.3 college.
Therefore it is become necessary to seek
intervention of this Hon'ble Court."
2. Heard learned advocates Mr. Hemang Shah for the
Petitioner No.1, Mr. Tanmay Karia for Petitioner No.2,learned
AGP Mr. Henil Shah for Respondents No.1,2,5 and 6, Mr.
Yogesh Ravani for the Respondent No.3 and Ms. Disha
Nanavaty for Respondent No.4. At the outset, it is required
to be noted that it is stated in affidavit-in-reply filed by the
Swatiba K. Raval serving as Assistant Director Commissioner
of School dated 24.07.2023 on behalf of Respondent No.2. in
para 14 as under :
"14. It is respectfully submitted that for
the sake of the argument, if the degree of
Bachelor and Master obtained from the
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
SNDT University is to be considered in
that case the total merit of the petitioner
is 60.02% in SEBC female category in
Social Science subject and the last
candidate allotted in the recruitment from
SEBC female in Social Science was 60.07%,
in such circumstances also the petitioner
No.2 is not entitled for appointment. Copy
of the waiting list in Social Science is
annexed herewith and marked as
ANNEXURE-III."
3. In view of the specific statement made, to which
the Petitioner No.2 is not in a position to controvert, the
said averment for qua the petitioner No.2, the Petitioner No.2
is not required to be considered as he is not found eligible.
Therefore, the matter is now considered for the Petitioner
No.1. Mr. Shah for the petitioner has drawn my attention
towards the provisions of the Government Resolution dated
26.11.2019, whereby the Deputy Secretary, Education
Department, State of Gujarat has issued the Government
Resolution by stating that the institutions which are affiliated
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
with the SNDT University, Mumbai, the said degree from
such institutions should also be considered as recognised. He
has further submitted that in addition to that in similarly
situated matter, the Coordinate Bench of this Court in SCA
No.16736 of 2017 has considered this aspect about the
recognition of the SNDT University and after considering the
same the Coordinate Bench has allowed the petition. The
said order of SCA No.16736 of 2017 is also confirmed by the
Division Bench in Letters Patent Appeal 915 of 2017 and
therefore, he has submitted that the case of the petitioner
can be considered accordingly by considering this specific
provision in the Government Resolution and also considering
the fact that the identical case is decided by the Coordinate
Bench and prays to grant the necessary prayers. He has
further submitted that while issuing the rule on 30.03.2017
the Court has passed a detailed order which is reproduced as
under :
"Draft amendment is allowed, as prayed
for.
RULE returnable on 25.4.2017. Learned
AGP waives service of notice of Rule on
behalf of the respondent - State only on
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
receipt of full set of pleadings within two
days, if not provided till
date.
Respondents are directed to keep one post
vacant.
Registry as well as respondents are
directed to identify all such matters where
same issue has arisen as in the present
petition. All such matters are required to
be listed together.
Respondents are specifically directed to
depute an officer who has to remain
present before the Court on next date to
answer a query that when in
Advertisement and also in Rules, when
there is disclosure for educational
qualification that to be eligible for
appointment as teacher, a candidate shall
possess the master's degree in Arts or
Science or Commerce and a Bachelor's
degree obtained from any of the
Universities or Institutions established or
incorporated by an Act of Parliament or a
State Legislature in India or any other
Educational Institution recognized as such
by the Government or declared to be
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
deemed as University under Section 3 of
the University Grant Commission Act, 1956
or possess an Equivalent Qualification
recognized as such by the Government then
why at the time of recruitment on different
posts by different authorities, different
views are being taken and why several
petitioners have to challenge such act of
the respondents repeatedly before this
Court. Wherever recruitment process is
ongoing, it would be appropriate for the
respondent to allow the petitioner to
compete in the recruitment process but to
keep the result of the petitioner in a
sealed cover till the next date of hearing.
Respondents are free to appoint such
persons on their own.
Considering the different petitions before
this Court during last couple of weeks, it
seems that respondents are lacking in
disclosing their specific requirement at the
time of advertisement for any such
recruitment wherein if they want a teacher
having a particular knowledge then they
should have to specifically disclose in the
advertisement that they want a graduate
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
in particular subject i.e. maths, science,
biology etc.
Parties shall complete their pleadings
before the returnable date.
Direct Service is permitted."
4. He has submitted that one post is kept vacant
and therefore appropriate order may be passed.
5. Learned AGP Mr. Henil Shah has submitted that
at the time when the process is initiated, which is subject
matter of the petition, it is admitted that the SNDT
University is not a recognised university. He has further
submitted by referring to the affidavit-in-reply, that the
petitioner has obtained a degree on Bachelor of Arts in
Political Science and Master of Arts in Political Science from
the Respondent No.3 which is affiliated with the SNDT
University, Mumbai. He has further submitted that in view
of the Government Resolution dated 01.09.2012 for the
purpose of granting affiliation to the institutes affiliated with
the SNDT University, it is resolved that affiliation of the
institutes situated in the State of Gujarat affiliated with the
SNDT University are required to be cancelled and those
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
institutes are directed to be affiliated themselves and obtain
affiliation from any University situated in the State of
Gujarat. He has further submitted that the UGC has also
issued a public notice on 27.06.2013 wherein a clarification is
issued to all the concerned including students and parents of
the private university established and incorporated by or
under a State only within a territorial jurisdiction alloted to
it under and in no case beyond the territory of the State
and its location and therefore, he has submitted that as such
there is no error committed by the respondent-authority and
accordingly prayers may not be considered. He has also
drawn my attention towards the additional affidavit-in-reply
filed by him whereby he has relied on judgment in LPA
No.799 of 2021 whereby it is held that the basis where a
student has undergone distant learning course from SNDT
University could not be considered as a valid recognition.
Therefore, he has submitted that no relief can be granted.
6. Learned advocate Mr. Ravani has pointed out that
now Respondent No.3 is also affiliated with the Bhavnagar
University in 2018 and in fact, the petitioner have attended
the college and taken regular course in Respondent No.3 as a
regular student and therefore in view of the subsequent
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
Government Resolution as well as the judgment in SCA
which is relied by the petitioner which is applicatble to the
facts of the case, appropriate order may be passed. I have
considered the submissions made at the bar by respective
advocates. I have also considered the fact that the Petitioner
No.1 has taken actual education as a regular student with a
Respondent No.3 college which is affiliated with the SNDT
University and now affiliated with the Bhavnagar University.
It also transpires that by way of Government Resolution
dated 26.11.2019 issued by the Deputy Secretary, Education
Department, it is specifically considered that the institution
which has got affiliation from the SNDT Women's University,
Mumbai. The students who have obtained degree from such
institution should be recognised. In the judgment relied on by
learned advocatefor the petitioner, the Coordinate Bench in
SCA No.16736 0f 2017 has held in Para 2 and 3 as under :
"(2) By way of this petition under Article
226 of the Constitution of India, the
prayer of the petitioner is to direct the
respondents to accept the graduation
degree and consider the marks of the
petitioner of Bachelor of Arts Degree that
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
the petitioner has secured from the SNDT
University as valid for the post of
appointment to the post of Vidya Sahayak.
The facts in brief are as under:
2.1 The office of the respondent No.2,
Director of Primary Education, published
an advertisement on 01.09.2017 for
recruitment to the post of Vidya Sahayaks
for primary section standard one to five.
2.2 The petitioner had a degree of PTC
and had cleared TAT examination. She had
attained the degree of Bachelor of Arts
from SNDT Women University. She applied
for being considered for selection to the
post of Vidya Sahayak.
2.3. The case of the petitioner is that
though her Bachelor of Arts degree was
recognized by the UGC, inasmuch as, the
SNDT University is a university recognized
by the UGC, the respondents refused to
consider her qualification in the Bachelor
of Arts course as valid. The stand of the
department appears to be that since the
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
petitioner has undergone her course from
an open and distance learning institute
from outside the State, she could not be
considered as eligible for being appointed.
3. On 12.09.2017, this Court while
entertaining the petition, passed the
following order:
"Heard learned advocates for the respective
parties. Considering the facts and
circumstances, let there be a direction to
the respondent/s to allow the petitioners in
the respective petitions to compete in the
competitive examination for recruitment of
the concerned post/s irrespective of
objection by the respondent/s regarding
their degree certificates. However, it is
made clear that the petitioners in the
respective petitions have to produce all
relevant documents directly before the
respondent/s. Respondent/s shall accept
such certificates and shall allow the
petitioners in respective petitions to
compete in the recruitment process. It is
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
made clear that allowing such petitioners
to appear in the recruitment process,
including written examination and
interview, would not create any equitable
right in their favour in any manner
whatsoever and their appointment shall be
only pursuant to any further order that
may be passed in these matters.
List the matters on 6.12.2017. Direct
service today is permitted."
"ANNEXURE - R-I
એસ.એન.ડી .ટી . વુમન્સ યુનિનવુસ ટી
મબઈ સલગ્ન રાજયની કોલેજોને રાજય સલગ્ન રા જયુન કો લજ ન રા જયુ
સરાકો રા ધ્વુ રા સ્થા નિ ત યુનિવસીટી યુનિનવુસ ટી
સ થાન જ ડી ણ મંજુર કરવા બાબત મજરા કોરાવુ બ બત યુનિવસીટી.
ગુજરા ત યુનિવસીટી સરાકો રા
નિ ક્ષણ મંજુર કરવા બાબત નિવુભા ગુ
ઠરા વુ ક્રમ કો:ઉગુજ/૨૬૧0/સ . સ . ૮૦૩૧/ખ.૧
સનિ-વુ લયુ ગુ ધી નગુરા
ત યુનિવસીટી રા ખ ૦૧.૦૯.૨૦૧૨
વુ- ણ મંજુર કરવા બાબત લ ધી :-
સ્ .સ .એ. ન.૮૦૩૧/૨૦૧૦ અન અન્યુ સસ્થા ઓન કિકોસ્સ મ
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
ન મદા રા ગુજરા ત યુનિવસીટી હા ઈ સલગ્ન રાજયની કોલેજોને રાજયકો ટી5 ધ્વુ રા આ વુ મ આવુલ
ત યુનિવસીટી .૮.૯.૨૦૧૧ ન સયુકોત યુનિવસીટી -કો દા
આમખ :-
૧. રા જયુન કોટીલ કો સસ્થા ઓ/કો લજ ધ્વુ રા મબઈ સલગ્ન રાજયની કોલેજોને રાજય નિસ્થાત યુનિવસીટી
શ્રી મત યુનિવસીટી ન થા બ ઈ સલગ્ન રાજયની કોલેજોને રાજય દા મ દા રાદા સ ઠ કોરાસ વુમન્સ યુનિનવુસ ટી
(એસ.એન ડી .ટી વુમન્સ યુનિનવુસ ટી ), મબઈ સલગ્ન રાજયની કોલેજોને રાજયન મજરા મળવુ
રા જયુમ અલગુ અલગુ અભ્યુ સક્રમ ન કો લજ -લ વુવુ મ
આવુત યુનિવસીટી હાત યુનિવસીટી રાત યુનિવસીટી એસ.એસ.ડી . ટી . વુમન્સ યુનિનવુસ ટી ,
મબઈ સલગ્ન રાજયની કોલેજોને રાજયન ટીરા ટી રા યુલ જયુરા ડી કો ન ગુજરા ત યુનિવસીટીમ ન હા વુ થા રા જયુ
સરાકો રા ધ્વુ રા કોટીલ કો સસ્થા ઓન એસ.એન.ડી .ટી . વુમન્સ
યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય સ થા જ ડી ણ મંજુર કરવા બાબત મળવુવુ "NOC" NOC"NOC" ન
મ ગુણ મંજુર કરવા બાબત કોરાત યુનિવસીટી ત યુનિવસીટીવુ મ ગુણ મંજુર કરવા બાબત નકો રાવુ મ આવુલ ત યુનિવસીટી :કો કોટીલ કો
સસ્થા ઓ દ્વુ રા ન મદા રા ગુજરા ત યુનિવસીટી હા ઈ સલગ્ન રાજયની કોલેજોને રાજયકો ટી5મ દા દા મ ગુવુવુ મ
આવુલ સસ્થા ઓ દ્વુ રા કોરાવુ મ આવુલ ટી ન સદાભા<
વુ- ણ મંજુર કરવા બાબત લ ધી ક્રમ કોથા ન મદા રા ગુજરા ત યુનિવસીટી હા ઈ સલગ્ન રાજયની કોલેજોને રાજયકો ટી5 દ્વુ રા
ત યુનિવસીટી .૮.૯.૨૦૧૧ ન રા જ સયુક્ત યુનિવસીટી -કો દા આ વુ મ આવુલ છે
આ -કો દા મજ૰ કોઈ સંસ્થા યુનિવર્સીટી જે તે રાજયના કો ઈ સલગ્ન રાજયની કોલેજોને રાજય સસ્થા યુનિનવુસ ટી જ ત યુનિવસીટી રા જયુન
કો યુદા થા બનલ હા યુ ત યુનિવસીટીન ટીરા ટી રા યુલ જયુરા ડી કો ન ફકોત યુનિવસીટી ત યુનિવસીટી
રા જયુ રાત યુનિવસીટી સ નિમત યુનિવસીટી રાહા છે અન જયુ સસદા વુ કો યુદા
બન વુવુ મ આવુલ હા યુ ત યુનિવસીટીવુ કિકોસ્સ મ ત યુનિવસીટીન
"ટીરા ટી રા યુલ જયુરા ડી કો ન"NOC" સમગ્ર દેશ પુરતુ ૨કે છે દા રાત યુનિવસીટી ૨કો છે.
એસ.એન.ડી .ટી વુમન્સ યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજયએ મહા રા ષ્ટ્ર રાજય રા જયુ
રાત યુનિવસીટી સ નિમત યુનિવસીટી રાહા ત યુનિવસીટી થા જયુ રા કો ઈ સલગ્ન રાજયની કોલેજોને રાજય ણ મંજુર કરવા બાબત સસ્થા રા જ્યુ
બહા રાન યુનિનવુસ ટી સ થા જ ડી લ ઈ સલગ્ન રાજયની કોલેજોને રાજયચ્છેત યુનિવસીટી હા યુ
ત્યુ રા ત યુનિવસીટીવુ જ ડી ણ મંજુર કરવા બાબત "ટીરા ટી રા યુલ જયુરા ડી કો ન"NOC" બહા રા કો ઈ સલગ્ન રાજયની કોલેજોને રાજય
આવુ જ ડી ણ મંજુર કરવા બાબત રા જયુ સરાકો રા ધ્વુ રા આ કો યુ નહા આ
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
ચુકાદો બાદ એસ બાદ એસ.એન.ડી .ટી . વુમન્સ યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય
ધ્વુ રા ગુજરા ત યુનિવસીટી રા જયુ ન આવુ સસ્થા ઓન જ ડી ણ મંજુર કરવા બાબત આ વુ ન
બધી કો રાવુ રાહા .
૨. ન મદા રા ગુજરા ત યુનિવસીટી હા ઈ સલગ્ન રાજયની કોલેજોને રાજયકો ટી5ન -કો દા મ જણ મંજુર કરવા બાબત વુલ છે કો,
આવુ સસ્થા ઓ ધ્વુ રા "NOC" NOC"NOC" ન મ ગુણ મંજુર કરવા બાબત થાયુ ત યુનિવસીટી આ વુ
રા જયુ સરાકો રાન કો યુદા થા ફરાજ ડીત યુનિવસીટી નથા અન સસ્થા ઓન
આવુ મ ગુણ મંજુર કરવા બાબત કોરાવુ ન કો યુદા કો યુ રા ત યુનિવસીટી હાક્કો બનત યુનિવસીટી નથા અન
ગુજરા ત યુનિવસીટી રા જયુમ આવુલ કો લજ રા એસ.એન.ડી .ટી વુમન્સ
યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજયન કો ઈ સલગ્ન રાજયની કોલેજોને રાજય કોટ્રો લ રાહાત યુનિવસીટી નથા ત્યુ રા રા જયુ
સરાકો રા "NOC" NOC"NOC" આ વુ ન કો યુદા કો યુ ફરાજ મ આવુત યુનિવસીટી નથા .
3. રા જયુમ જયુ રા રા જ્યુન કો યુદા થા સ્થા નિ ત યુનિવસીટી સરાકો રા ત યુનિવસીટીમજ
ખ નગુ યુનિનવુસ ટી ઓન રાત યુનિવસીટી વ્યુવુસ્થા છે ત્યુ રા
એસ.એન.ડી .ટી . વુમન્સ યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય કો જન કો યુ5ક્ષત યુનિવસીટી
મ ત યુનિવસીટી મહા રા ષ્ટ્ર રાજય રાત યુનિવસીટી સ નિમત યુનિવસીટી છે ત યુનિવસીટી ગુજરા ત યુનિવસીટી રા જયુન કો લજ ન
જ ડી ણ મંજુર કરવા બાબત આ કો નહા Aથી રાજયમાં આવેલ જે રાજયમાં આવેલ જે આવેલ જે જે
સસ્થા ધ્વુ રા ભાGત યુનિવસીટીકો ળમ એસ. એન. ડી . ટી , વુમન્સ
યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય સ થા જ ડી ણ મંજુર કરવા બાબત મળવુ અભ્યુ સક્રમ
ચલ જેાવવામાં આવેલ જે આવે છે તે પણ કાયદાકીય રીતે ઉચિત કાયદાકી રાજયમાં આવેલ જેય રી રાજયમાં આવેલ જેતે ઉચિચત
નથા .
૪. જયુ રા એસ. એન. ડી . ટી . વુમન્સ યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજયન
રા જયુ ન કો લજ રા કોટ્રો લ રાહાત યુનિવસીટી નથા ત્યુ રા નિવુધી થા ઓન
ભાનિવુષ્યુન ધ્યુ ન લઈ સલગ્ન રાજયની કોલેજોને રાજય અગુ ઉ રૂ થયેલ એસ થાયુલ એસ. એન. ડી . ટી .
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
વુમન્સ યુનિનવુસ ટી .. મબઈ સલગ્ન રાજયની કોલેજોને રાજય સલગ્ન આવુ કો લજ ન રા જયુન
એસ. એન. ડી . ટી . વુમન્સ યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય સ થાથા
ડી અફ લ એટી થાઈ સલગ્ન રાજયની કોલેજોને રાજય રા જયુન યુનિનવુસ ટી મ જ ડી ણ મંજુર કરવા બાબત ઈ સલગ્ન રાજયની કોલેજોને રાજયચ્છે ત યુનિવસીટી
ત યુનિવસીટીન અગ્ર દેશ પુરતુ ૨કે છે મત યુનિવસીટી આ વુ ત યુનિવસીટીથા એસ. એન. ડી . ટી . વુમન્સ
યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય સ થા જ ડી ણ મંજુર કરવા બાબત મળવુવુ ઈ સલગ્ન રાજયની કોલેજોને રાજયચ્છેત યુનિવસીટી નવુ સચ્યુ
ઓન "NOC" NOC"NOC" ન આ વુ ન ન નિત યુનિવસીટી નક્કો કોરાવુ ન બ બત યુનિવસીટી
સરાકો રાશ્રી ન નિવુ- રાણ મંજુર કરવા બાબત હાઠળ હાત યુનિવસીટી .
ઠરા વુ .-
ન મદા રા ગુજરા ત યુનિવસીટી લઈ સલગ્ન રાજયની કોલેજોને રાજયકો ટી5ન -કો દા ન નિવુગુત યુનિવસીટી ત યુનિવસીટીથા કિરાનિસ્થાનિત યુનિવસીટીકો
લ જેક્ષમા લ જેેતા રાજયમાં આવેલ જે આવેલ જે જે સસ્યાઓ મા મા
સG-ન ઓ બ રા ડીવુ મ આવુ છે ત યુનિવસીટી ત યુનિવસીટી રા ખ વુ< એસ એન
ડી . ટી વુમન્સ યુનિનવુસ ટી મબઈ સલગ્ન રાજયની કોલેજોને રાજયન જ ડી ણ મંજુર કરવા બાબત--મજરા ધીરા વુત યુનિવસીટી
ં આવેલ જે રુ ી રાજયમાં આવેલ જે પરાવે છે તેવી રાજયમાં આવેલ જે સસ્થાઓ મા એ. એસ. એન.
હતી રાજયમાં આવેલ જે મજ
ડી . ટી . વુમન્સ યુનિનવુસ ટી , મબઈ સલગ્ન રાજયની કોલેજોને રાજય રા લગ્ન કો લજ -લ વુત યુનિવસીટી
હો બાદ એસય કે નવી રાજયમાં આવેલ જે કો બાદ એસલ જેેજ શરૂ કરવા માગતી હોય તો કરવા માગતી રાજયમાં આવેલ જે હો બાદ એસય તો બાદ એસ
ત યુનિવસીટીવુ કિકોસ્સ મ જયુ રા એ.એન.ડી .ટી . વુમન્સ યુનિનવુસ ટી ,
મબઈ સલગ્ન રાજયની કોલેજોને રાજયન કો યુ5ક્ષત યુનિવસીટી ગુજરા ત યુનિવસીટી રા જ્યુમ આવુત યુનિવસીટી ન હા વુ થા આવુ
સસ્યુ ઓએ નિવુઘા થા ઓન નિહાત યુનિવસીટી ત યુનિવસીટીમજ કો ટી5ન -કો દા ન નિવુગુત યુનિવસીટી ન
ધ્યુ નમ લઈ સલગ્ન રાજયની કોલેજોને રાજય ત યુનિવસીટી ત્કો નિલકો ધી રાણ મંજુર કરવા બાબત ત યુનિવસીટી યુનિનવુસ ટી સ થાન જ ડી ણ મંજુર કરવા બાબત
બધી કો રાવુ ન આથા ઠરા વુવુ મ આવુ છે . સ વુ
સસ્થા ઓએ રા જયુ સરાકો રા હાસ્ત યુનિવસીટીકોન ત યુનિવસીટીમજ રા જયુ સરાકો રા ન
કો યુદા થા સ્થા યુલ અન જ ત યુનિવસીટી નિવુસ્ત યુનિવસીટી રાન લ ગુ ડીત યુનિવસીટી
યુનિનવુસ ટી સ થા જ ડી ણ મંજુર કરવા બાબત મળવુવુ ન રાહા . આવુ જ કો ઈ સલગ્ન રાજયની કોલેજોને રાજય
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
સસ્થા એસ. એન.ડી .ટી . વુમન્સ યુનિનવુસ ટી મબઈ સલગ્ન રાજયની કોલેજોને રાજય મ થા
ડી એફ લ એટી થાઈ સલગ્ન રાજયની કોલેજોને રાજય રા જ્યુ ન યુનિનવુસ ટી સ થા જ ડી ણ મંજુર કરવા બાબત મળવુવુ
મ ગુત યુનિવસીટી હા યુ ત યુનિવસીટી ત યુનિવસીટીવુ સસ્થા કો લજ ન જ ત યુનિવસીટી નિવુસ્ત યુનિવસીટી રાન
લ જેાગુ પડતી રાજયમાં આવેલ જે યુનિનવસી રાજયમાં આવેલ જે&ટી રાજયમાં આવેલ જે ધ્વારા અગ્રી રાજયમાં આવેલ જેમતા આપી રાજયમાં આવેલ જે
યુનિનવુસ ટી ન જ ડી ણ મંજુર કરવા બાબત મળવુવુ મ ટીન દારાખ સ્ત યુનિવસીટી સત્યુરા જરા
કોરાવુ આથા ત યુનિવસીટીમ મ યુનિનવુસ ટી ઓન સમક્ષ સત્તા મડીળ ન
અ નિધીકો રાઓન જ ણ મંજુર કરવા બાબત વુવુમ આ વુ છે ત યુનિવસીટી મજ આ વુ દારા ખસ્ત યુનિવસીટી
મજરા કોરાવુ મ જયુ મશ્કોલ જણ મંજુર કરવા બાબત ત યુનિવસીટી હા યુ ત્યુ નિ ક્ષણ મંજુર કરવા બાબત
નિવુભા ગુન મ કોલ આ વુ ન રાહા ..
२. આ ઠરા વુન -સ્ત યુનિવસીટી ણ મંજુર કરવા બાબત લન કોરાવુ અન નિવુધી થા ઓન
નિસ્ત યુનિવસીટીન નકો ન ન થા યુ ત યુનિવસીટી મ ટી અગ્ર દેશ પુરતુ ૨કે છે મત યુનિવસીટીન ધી રાણ મંજુર કરવા બાબત જ ડી ણ મંજુર કરવા બાબત
આ વુ સરાકો રાન કો યુદા યુ સ્થા નિ ત યુનિવસીટી ત યુનિવસીટીમ મ યુનિનવુસ ટી ન આથા
જણ મંજુર કરવા બાબત વુવુ મ આવુ છે
3. આ હાકોમ બ દા એસ. એન. ડી . ટી . વુમન્સ યુનિનવુસ ટી ,
મબઈ સલગ્ન રાજયની કોલેજોને રાજય સ થા જ ડી ણ મંજુર કરવા બાબત મળવુ રા જયુમ આવુલ કો ઈ સલગ્ન રાજયની કોલેજોને રાજય સસ્થા
ધ્વુ રા ો કોઈ કોલેજ કે સંસ્થા અભ્યાસક્રમ શરૂ કરવામાં કો ઈ સલગ્ન રાજયની કોલેજોને રાજય કો લજ કો સસ્થા અભ્યુ સક્રમ રૂ થયેલ એસ કોરાવુ મ
આવુ કો -લ વુવુ મ આવુ ત યુનિવસીટી ત યુનિવસીટીવુ સસ્થા ઓ સ મ કો યુદાસરા
કો યુ5વુ હા હા થા ધીરાવુ મ આવુ ત યુનિવસીટીવુ સ-ન સબનિધીત યુનિવસીટી
યુનિનવુસ ટી ઓ ધ્વુ રા ત યુનિવસીટીઓન નિવુસ્ત યુનિવસીટી રા મ આવુલ સસ્થા
કો લજ ન જણ મંજુર કરવા બાબત વુવુ ન રાહા .
ગુજરા ત યુનિવસીટીન રા જયુ લશ્રી ન હાકોમથા અન ત યુનિવસીટીમન ન મ.
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
સહા -અવુ ચ્યુ
(એમ.એ-.ખમ રા)
ઉ સનિ-વુ
નિ ક્ષણ મંજુર કરવા બાબત નિવુભા ગુ.
પ્રનિત યુનિવસીટી ,
1. મ ન મખ્યુમત યુનિવસીટી શ્રી ન અગ્ર દેશ પુરતુ ૨કે છે સનિ-વુશ્રી , મ ન મખ્યુમત યુનિવસીટી શ્રી ન
કો યુ 5લયુ, સનિ-વુ લયુ ગુ ધી નગુરા
२. મ ન. મવુ શ્રી (નિ ક્ષણ મંજુર કરવા બાબત) ન અગુત યુનિવસીટી સનિ-વુશ્રી , સનિ-વુ લયુ
ગુ ધી નગુરા
૩. મ ન. રા જયુકોક્ષ મત યુનિવસીટી શ્રી (ઉચ્- નિ ક્ષણ મંજુર કરવા બાબત) ન અગુત યુનિવસીટી
સનિ-વુશ્રી સનિ-વુ લયુ ગુ ધી નગુરા
४. વુ ઈ સલગ્ન રાજયની કોલેજોને રાજયસ - ન્સલરાશ્રી શ્રી ન થા બ ઈ સલગ્ન રાજયની કોલેજોને રાજય દા મ દારાદા સ ઠ કોરાસ
વુમન્સ યુનિનવુસ ટી (એસ. એન. ડી . ટી . વુમન્સ યુનિનવુસ ટી )
૧ ન થા બ ઈ સલગ્ન રાજયની કોલેજોને રાજય ઠ કોરાસ રા ડી, મબઈ સલગ્ન રાજયની કોલેજોને રાજય-૪૦૦૦૨૦
૫. કોનિમશ્નરાશ્રી ઉચ્- નિ ક્ષણ મંજુર કરવા બાબત ગુજરા ત યુનિવસીટી રા જયુ ડીT. જીવુરા જ
મહાત યુનિવસીટી ભાવુન ગુ ધી નગુરા
5. રા જયુ સરાકો રા ધ્વુ ગુ5 સ્થા નિ ત યુનિવસીટી સવુ< યુનિનવુસ ટી ઓ
9. સ લકોટી ફ ઈ સલગ્ન રાજયની કોલેજોને રાજયલ."
7. In the similar set of facts the Court has
considered the case of the petitioner in that matter and
granted the relief accordingly by allowing the petition. This
NEUTRAL CITATION
C/SCA/6584/2017 ORDER DATED: 09/10/2025
undefined
judgment is also confirmed in a order passed in LPA No.915
of 2020. The facts of the present case are similar to the
above mentioned judgment. Therefore, I am of the view that
the judgment which is relied by learned AGP Munshaw in
LPA No. 799 of 2021 pertains to distance learning course
and in the present case, the case is about the regular
student and therefore the said judgment in LPA No.799 of
2021 is not applicable to the facts of the present case.
Considering the same, I am of the view that on all these
grounds, the objection raised by the State that the petitioner
should not be made the beneficiary of the policy of
26.11.2019 is required to be rejected.
8. Thereafter, for the above mentioned reasons the
petiion is allowed qua the petitioner No.1. The respondents
are directed to appoint the Petitioner No.1 pursuant to the
selection that the respondents have undertaken. Considering
the interim relief granted at the time of issuance of rule, one
post is already kept vacant and therefore let the necessary
procedure shall be undertaken forthwith. Rule is made
absolute to the aforesaid action. Direct service is permitted.
(SANDEEP N. BHATT,J)
SYED SHAHANAZ
