Indian Institute Of Rural Workers ... vs The State Of Maharashtra And ...
2017 Latest Caselaw 4061 Bom

                                                                                  958_WP783217.odt


         
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                              WRIT PETITION NO. 7832 OF 2017

Indian Institute of Rural Worker's
International Center of Excellence
in Engineering and Management,
Having its office at Gut No.4,
CIDCO Mahanagar, Pandharpur,
Pune Road, Aurangabad.
Through its Director
Dr. Dilip Singh Cour
Age: 60, Occu.: Service                                         ..PETITIONER

               VERSUS

1.  State of Maharashtra
     Through its Secretary, 
     Higher and Technical Department,
     Mantralaya, Mumbai.

2.  The Fees Regulating Authority,
     Through its Chairman,
     Having its office for communication
     At Government Polytechnic Building,
     Kherwadi, Bandra East,
     Mumbai 400051.                                             ..RESPONDENTS

                                         ....

Mr. A.V. Indrale Patil, Advocate for petitioner. Mrs. M.A. Deshpande, A.G.P. for Respondent No.1. Mr. U.S. Malte, Advocate for Respondent No.2.

....

CORAM : ANOOP V. MOHTA & SUNIL K. KOTWAL, JJ DATED : 05th JULY, 2017

ORAL JUDGMENT (Per : ANOOP V. MOHTA, J.)

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958_WP783217.odt

1. Rule. Rule made returnable forthwith and heard finally by consent of

the parties.

2. Submission is made based upon the judgment passed by the Division

Bench of this Court in Writ Petition No. 7591 of 2017 dated 23 rd June, 2017

whereby, considering the provisions of the Maharashtra Unaided Private

Professional Educational Institutions (Regulation of Admissions and Fees) Act,

2015 by condoning delay, we have directed the Regulatory Authority to decide

the revision application filed by petitioners, though late.

3. In view of the above, we are disposing of this petition on similar

lines. The delay, if any, is condoned. Respondent No.2 - Regulatory Authority

is requested to decide the said review application in accordance with law, as

early as possible and preferably within a period of two weeks, as admission

process is set in motion. Parties to appear before Respondent No.2 - Regulatory

Authority on 11th July, 2017. The authority to deal with the same in accordance

with law. Parties to act on authenticated copy.

4. Writ petition is allowed. Rule is made absolute in above terms. No

costs.

( SUNIL K. KOTWAL, J. ) ( ANOOP V. MOHTA, J. ) SSD

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