Sayali Subhash Gutte vs The State Of Maharashtra And ...
2017 Latest Caselaw 7304 Bom

                                      1                                 WP 10546-2017


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                      WRIT PETITION NO. 10546 OF 2017

                Sayali Subhash Gutte,
                Age 20 years, Occupation student,
                R/o. Plot No.13, Flat No.13,
                Arogya Co-Op.Housing Society,
                CIDCO N-7, Aurangabad
                431003.                                            .. Petitioner

                VS.

        1.      The State of Maharashtra,
                Through it's Principal Secretary,
                Higher and Technical Department,
                Mantralaya -32.

        2.      The Director of Higher Education, 
                Pune.

        3.      The Registrar,
                Babasaheb Ambedkar Marathwada
                University, Aurangabad.

        4.      The Principal, M.P. Law College,
                Aurangabad.

        5.      The Principal V. N. Patil Law
                College, CIDCO, N-3, Aurangabad.                   .. Respondents

                                        ----

Mr. P. R. Patil, Advocate for the petitioner Mr. S. B. Yawalkar, A.G.P. for the respondents No.1 and 2 /State Mr. S. S. Tope, Advocate for respondent No.3.

Mr. V. D. Sapkal, Advocate for respondent No.4. Mr. P. R. Nangare, Advocate for respondent No.5.

----

                                          2                                 WP 10546-2017


                               CORAM :  R. M. BORDE &
                                           SMT. VIBHA KANKANWADI. JJ.
                               DATE     :  19-09-2017

ORAL JUDGMENT ( Per  R. M. Borde, J.)

1. Rule. Rule made returnable forthwith and heard learned

advocates for the parties appearing finally, by consent.

2. It is not the matter of dispute that, the respondent No.5/

college where the petitioner was admitted for first year, five years law

degree course, is a college eligible to receive grant-in-aid. It has been

pointed out that, the writ petition presented by the respondent No.5/

college for releasing grant-in-aid has been allowed by this court and

orders have been issued directing the State to release grant-in-aid in

favour of respondent No.5/ college. In view of the orders passed by

this court in Writ Petition No. 969 of 2004, the respondent No.5/

college although has not yet actually received the amount of grant,

shall have to be considered as a college eligible to receive grant-in-aid

from the State Government. The petitioner has tendered an

application for transfer as she is desirous to secure admission in M. P.

Law College/ respondent No.4, in the second year of five years LL.B.

degree course during the academic year 2017-2018.

3 WP 10546-2017

3. In view of the regulations relating to transfer of the

student from one college to another, no transfer of a student at any

stage, in any case, from unaided institutions to the Government or

Government aided university managed institution, is permissible.

4. The respondent No.5/ college has not issued no-objection

in favour of the petitioner on the ground that, the said college has not

yet actually received grant-in-aid. The respondent No.5 cannot

withhold no-objection under the aforesaid pretext for the reason that,

the college has already been held eligible to receive grant-in-aid, in

view of the order passed by this Court in Writ Petition No. 969 of

2004. The counsel appearing for respondent No.5 states on

instruction that necessary no objection shall be issued to facilitate

petitioner to secure admission to respondent No.4/ college forthwith.

5. The respondent No.5 shall issue no-objection in favour of

the petitioner within three days from today. The petitioner shall

forward the application together with no-objection of the respondent

No.2 for consideration within period of one week from the date of

receipt of the no-objection from respondent No.5. The Director of

Higher Education, Pune, shall consider the application and forward the

4 WP 10546-2017

same to admission regulatory authority, within period of one week

from the date of receipt of the application. The Director shall grant

approval immediately after receipt of the application. Petitioner shall

be admitted to respondent No.4/ college and necessary formality shall

be completed within period of four weeks from today. The Director of

Higher Education and admission regulatory authority shall not reject

the application on any technical ground, including the ground relating

to lapse of the prescribed date, for consideration of the application.

This order is being issued considering the peculiar facts and

circumstances of the case and shall not be construed as a precedent.

6. Rule made absolute in the above terms. There shall be no

order as to costs.

         [SMT. VIBHA KANKANWADI]                                     [R. M. BORDE]
                   JUDGE                                                    JUDGE


vjg/-.