Bombay High Court
Hindustani Education Society, Ausa And ... vs The State Of Maharashtra And Others on 14 December, 2018
Author: Sunil P. Deshmukh
Bench: Sunil P. Deshmukh
(1) wp5746.14
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.5746 OF 2014
HINDUSTANI EDUCATION SOCIETY, AUSA AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
Mr.Syed Masood Chand, Advocate for the petitioners
Mr.S.B.Adwant, Advocate for respondent No.4
Mr.K.B.Jadhavar, AGP for the respondent/State
CORAM : SUNIL P. DESHMUKH &
S.M.GAVHANE,JJ.
DATED : 14.12.2018 P.C. :- . It is submitted on behalf of the petitioners that proposal submitted by the petitioners for increase intake capacity from 60 students to 120 students to the course of Civil Engineering and Mechanical Engineering is pending
with respondent No.1. The same is not decided as yet.
2. In the circumstances, it would be expedient that respondent No.1 decides the proposal, if not already decided, as early as possible, preferably within a period of six months from the date of receipt of writ of this order. Till disposal of the ::: Uploaded on - 21/12/2018 ::: Downloaded on - 27/12/2018 08:03:24 ::: (2) wp5746.14 proposal of petitioners present state of affairs may not be disturbed.
3. The writ petition is disposed of accordingly.
[S.M.GAVHANE,J.] [SUNIL P. DESHMUKH, J.] VishalK/wp5746.14 ::: Uploaded on - 21/12/2018 ::: Downloaded on - 27/12/2018 08:03:24 :::