Shri Shivaji Education ... vs Amravati University & Another
2017 Latest Caselaw 679 Bom

   wp2220.00                                                                     1



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH

                    WRIT PETITION  NO.  2220  OF  2000


  1. Shri Shivaji Education Society,
     Amravati thr. its Secretary,
     Amravati, Tah. & Dist. Amravati.

  2. J.D. Patil,
     Sangludkar Mahavidyalaya,
     thr. its Principal, Daryapur,
     District - Amravati.                       ...   PETITIONERS

                    Versus

  1. Amravati University
     through its Vice Chancellor,
     Amravati, Tahsil & District -
     Amravati.

  2. State of Maharashtra
     thr. its Secretary, Education
     Department, Mantralaya,
     Mumbai 400 032.

  3. Mr. N.S. Mohod,
     Indushree, Near Ice Factory,
     Jatarpeth, Akola.                          ...   RESPONDENTS


  None for the petitioners.
  Shri P. Tembhare, AGP for respondent No. 2.
                     .....

                               CORAM :      B.P. DHARMADHIKARI &
                                            MRS. SWAPNA JOSHI, JJ.

MARCH 10, 2017.

ORAL JUDGMENT : (PER B.P. DHARMADHIKARI, J.)

Nobody for the petitioners even today. The matter

was called out yesterday and there was no appearance either

for the petitioners or for respondent Nos. 1 & 3. Shri Tembhare,

learned AGP appears for respondent No. 2.

2. The learned AGP has invited our attention to Civil

Application No. 6147 of 2003 filed by Respondent No. 3.

Respondent No. 3 has invited attention to the report filed on

record by Respondent No. 1 - University, granting permission

to the petitioner - society to close down subject of Electronics.

By said Civil Application, request has been made to consider

writ petition along with records of Writ Petition Nos. 2064 of

1987 and 1477 of 1987. The application is still pending.

3. The petitioners have filed reply thereto and opposed

the application. The petitioners have thereafter filed Civil

Application No. 7188 of 2003 for suitable directions. The

petitioners sought quashing and setting aside of the report

dated 22.03.2003 submitted by the Committee and accepted by

the Vice Chancellor. This application is also pending without

any orders.

4. The application was opposed by Respondent No. 1 -

University by filing reply.

5. The prayer in Writ Petition was to grant permission

to the petitioners to close down Electronics subject from the

Academic Year 1998-99. This prayer clause has not been

amended thereafter.

6. In this situation, the challenge in the petition

appears to have been rendered infructuous. We accordingly

dispose of the present writ petition. All pending Civil

Applications are also disposed of. Rule discharged. However,

in the facts and circumstances of the case, there shall be no

order as to costs.

           JUDGE                                                       JUDGE
                                               ******
  *GS.