Bombay High Court
Sau Sumatibai Gunale Shikshan Prasarak ... vs The State Of Maharashtra And Others on 21 January, 2020
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
1 wp 681.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 681 OF 2019
Sau Sumatibai Gunale Shikshan
Prasarak Mandal through
Secretary Dinkar Tulshiram
Gunale and others .. Petitioners
Versus
The State of Maharashtra and others .. Respondents
Shri S. S. Thombre, Advocate for Petitioners.
Mrs. A. V. Gondhalekar, Addl.G.P. for Respondent Nos. 1 to 3.
CORAM : S. V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 21ST JANUARY, 2020.
FINAL ORDER :
. We have heard the learned advocate for the petitioner and the learned Additional Government pleader for respondents/state.
2. The learned Additional Government Pleader accepts that, a mistake was committed with regard to the intake capacity of the petitioner institution and instead of 60 students, same was mentioned as 40 students. Said mistake has been corrected and corrigendum has been issued on 05th September, 2018.
3. Mr. Thombre, the learned counsel for petitioners submits that, the respondent has to issue corrigendum to the Government ::: Uploaded on - 23/01/2020 ::: Downloaded on - 23/01/2020 23:38:45 ::: 2 wp 681.19 Resolution dated 06th November, 2018.
4. The learned Addl. G. P. submits that, the proposal to that effect is already forwarded to the Government for necessary correction and for issuance of necessary corrigendum.
5. In the light of that, the respondent No. 1 shall take steps for issuance of corrigendum regarding correction in intake capacity of the petitioner institution expeditiously and same may be done within a period of six (06) months from today. The writ petition is disposed of. No costs.
[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.] bsb/Jan. 20 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 23/01/2020 23:38:45 :::