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Judgment
D. N. Patel, CJ
Proceedings in the matter have been conducted through video conferencing.
CM APPL. 688/2021 & CM APPL. 689/2021 (exemptions)
Allowed, subject to all just exceptions.
The applications are disposed of.
LPA 11/2021
Being aggrieved with and feeling dissatisfied by an order of the learned Single Judge dated 10th December, 2020 in W.P.(C) 9820/2020 the original
petitioner has preferred the present Letters Patent Appeal.
The order impugned is an interim order. Notice has been issued by the learned Single Judge on 10th December, 2020 and was made returnable on
25th January, 2021. It appears that the appellant (original petitioner) wants the court to decide the writ petition on the very first date of hearing and
grant the relief sought.
Looking to the facts of the case, the appellant (original petitioner) is aggrieved by the action of respondent Nos.1 and 2 in not providing 10%
reservation to the EWS category for admission to the three year LL.B Course, for the Academic Session 2020-2021 as per the mandate of Office
Memorandum dated 17.01.2019 issued by Ministry of Social Justice & Empowerment, Government of India and O.M. dated 18.01.2019 issued by
UGC. Looking at the issue involved in the writ petition and the relief sought, the learned Single Judge thought it fit to issue notice and make it
returnable on 25th January, 2021.
No rights and liabilities of the appellant herein have been adjudicated or finalized by the impugned order dated 10th December, 2020 and the writ
petition is still pending. We therefore see no reason to entertain this Letters Patent Appeal and the same is accordingly dismissed.