Bombay High Court
Ku. Nisha Pradip Guddhe vs Amar Seva Mandal Shree Govindrao ... on 22 May, 2026
1 901 wp no.4245.26.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.4245 OF 2026
Ku. Nisha Pradip Guddhe
.Vs.
Amar Seva Mandal Shree Govindrao Wanjari College of Engineering &
Technology, Nagpur, thr. Its Principal, Nagpur and ors.
__________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Mr. N.D. Jambhule, Advocate for the petitioner.
Mr. S.S. Hulke, AGP for the State.
Mr. N.A. Gaikwad, Advocate for respondent No.2.
CORAM : NANDESH S. DESHPANDE, J.
DATED : 22.05.2026.
Learned counsel for the petitioner and Mr. N.A. Gaikwad, learned counsel appearing for respondent No.2 point out a copy of an e-mail dated 29.04.2026.
2. Perusal of the said e-mail would demonstrate that said e-mail has been originated from Admissions Regulating Authority which is an Authority Regulating Admissions of Professional Examination through out the State.
3. In view of the prayer in the petition and subject matter of the petition, it would be expedient to make said authority a party respondent.
4. Leave is granted to the petitioner to add Admissions Regulating Authority as a newly added respondent.
2 901 wp no.4245.26.odt..odt
5. Issue notice to the newly added respondent.
6. Mr. Gaikwaid, learned counsel waives service of notice for respondent No.4.
7. Learned counsel for the petitioner submits that all the respondents and more particularly, respondent No.1 has been served. He also places across the bar a copy of the affidavit of service regarding the same. In spite of that, respondent No.1 has chosen not to appear.
8. Learned counsel for the petitioner point out a schedule of examination and states that petitioner has already appeared for paper on 18th May, 2026, but she was prevented from appearing in the next papers on 19th, 20th, 21st and 22nd May, 2026. He therefore, prays that at least for the last paper which is tomorrow i.e. on 23 rd May, 2026 she may be allowed to appear.
9. Looking to the overall fact that the claim of validation is still pending, by way of ad interim order, respondent No.1 is directed to allow the petitioner to appear for the paper on 23rd May, 2026. However, the said arrangement would be only by way of equity and it is made clear that petitioner would not claim any right as she has appeared for the said examination.
10. Place the matter further consideration on 10.06.2026.
[ NANDESH S. DESHPANDE J.] manisha Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 22/05/2026 17:58:59