Bombay High Court
Vikram Bahuuddeshiya Sanstha, ... vs State Of Maharashtra, Thr. Secretary, ... on 1 October, 2021
Author: Anil S. Kilor
Bench: S.B. Shukre, Anil S. Kilor
1 W.P.No.3818.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 3818 OF 2021
Vikram Bahuuddeshiya Sanstha, Kamptee through its President Shankar Vitthal
Sawarkar and Anr.,
..VS..
State of Maharashtra, through Secretary, Social Justice, Secretariat, Mumbai and Ors.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri N. D. Khamborkar, Advocate for petitioners.
CORAM : SUNIL B. SHUKRE AND
ANIL S. KILOR, JJ.
DATED : 01.10.2021
1. Heard.
2. The contention of the petitioners is that the condition imposed in the permission, granted to the petitioners for increasing their students' capacity vide communication dated 05.01.2016, relating to ineligibility of the petitioners in getting sanction of more posts in proportion to increased students' capacity is inconsistent with guidelines stated in communication dated 24.10.2005.
3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.
4. Mrs. K. S. Joshi, learned G.P. waives service of notice for respondents.
JUDGE JUDGE
Kirtak
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