Mayur Raghunath Abhale And Others vs Union Of India Through Secretary ...
2021 Latest Caselaw 7871 Bom

                                     (1)                             83-wp-7559-2020




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                     WRIT PETITION NO.7559 OF 2020

 MAYUR RAGHUNATH ABHALE & ORS.                                ..PETITIONERS

                  VERSUS

 UNION OF INDIA THROUGH SECRETARY
 AND OTHERS                          ..RESPONDENTS
                         ...
 Mr.   Rajaram   V.   Bansode,  Advocate   for   the
 Petitioners.
 Mr. A. G. Talhar, Advocate for Respondent No.1.
 Mr. K. B. Jadhavar, AGP for Respondents-State.
 Mr. M. D. Narwadkar, Advocate for Respondent No.4.
 Mr. S. B. Solanke, Advocate for Respondent Nos.7 to
 10.
 Mr. S. K. Barlota and Mr. A. S. Barlota, Advocate
 for Respondent Nos.11 and 12.
                                           ...

                                 CORAM : S. V. GANGAPURWALA &
                                         M. G. SEWLIKAR, JJ.

DATED : 14th JUNE, 2021.

PER COURT:-

1. The learned counsel for petitioners submits that the matter can be disposed of in terms of order dated 20.02.2020.

2. Mr. Talhar, learned A.S.G. submits that the High Court at Bombay Bench at Nagpur under order dated 04.05.2021 in Writ Petition No.410/2021 has dismissed the petition filed by the similarly situated students.

                                    (2)                          83-wp-7559-2020



 3.               According       to     the   learned        counsel          for
 petitioners,              the   said    judgment   would        not      apply.

The college of which petitioners are students was party before the Apex Court.

4. The parties may clarify on these aspects.

5. Stand over to 28.06.2021.

    (M. G. SEWLIKAR)                           (S. V. GANGAPURWALA)
             JUDGE                                    JUDGE


 Devendra/June-2021