Bombay High Court
Vikas Yuvraj Waydande And Ors vs State Of Maharashtra Through Dept. Of ... on 8 August, 2019
Author: G.S.Patel
Bench: S. C. Dharmadhikari, G.S.Patel
912-WP-8478-19.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.8478 OF 2019
Vikas Yuvraj Waydande and Ors. ... Petitioners
versus
State of Maharashtra and Ors. ... Respondents
Mr.Vijay M.Thorat a/w Mr.Anukul Seth I/b
M.V.Thorat for the Petitioners.
Mr.B.V.Samant, AGP for State.
CORAM :- S. C. DHARMADHIKARI &
G.S.PATEL, JJ.
DATE :- AUGUST 8, 2019 P.C. :-
1. Let the Director of Technical Education depute a senior official to remain present in this Court with the original records so as to ascertain the factual position about vacant seats.
2. Mr.Thorat says that there are multiple common entrance tests, some of which have been taken by the petitioners. Now, they have noticed that though they are meritorious students, they cannot be accommodated in the vacant seats simply for the reason that a particular common entrance test for the hotel management has not been taken by them. The requirements of the professional qualification, however, do not mandate that such a test needs to be specifically taken.
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3. We are not expressing any opinion on the larger issue projected before us, but we want the Director to tell us that if these vacant seats, as mentioned in the writ petition, are indeed vacant, then, can the petitioners apply for admissions in the same.
4. Stand over to 13th August, 2019.
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