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Bombay High Court
Anjani Santoshkumar Vispute vs Amit Sahadev Harale on 18 May, 2026
3-IA-3640-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 3640 OF 2026
IN
WRIT PETITION NO. 11651 OF 2025
Sumit Shankar Bansode ...Applicant
Versus
The State of Maharashtra Thru. The Secretary ...Respondent
WITH
INTERIM APPLICATION NO. 3622 OF 2026
IN
WRIT PETITION NO. 11651 OF 2025
Anjani Santoshkumar Vispute ...Applicant
Versus
Amit Sahadev Harale ...Respondent
WITH
INTERIM APPLICATION NO. 3624 OF 2026
IN
WRIT PETITION NO. 11651 OF 2025
Omkar Bapuso Patil & Ors. ...Applicant
Versus
Amit Sahadev Harale ...Respondent
WITH
INTERIM APPLICATION NO. 3630 OF 2026
IN
WRIT PETITION NO. 11651 OF 2025
Sakshi Ajit Tupe ...Applicant
Versus
The State of Maharashtra
Thru. The Secretary & Ors. ...Respondents
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WITH
WRIT PETITION NO. 6649 OF 2026
Patil Sheyas Jitendra ...Petitioner
Versus
The State of Maharashtra & Ors. ...Respondents
WITH
INTERIM APPLICATION NO. 3641 OF 2026
(Not On Board Taken On Board)
IN
WRIT PETITION NO. 11651 OF 2025
Rithik Rajesh Gautam ...Applicant
Versus
The State of Maharashtra
Thro. The Secretary & Ors. ...Respondents
Ms. Pooja Thorat a/w Mr. Avinash Solunke & Mr. Parmeshwar Andil for
the Applicant in IA/3640/2026.
Mr. Ajit Anekar a/w Mr. Siddhant Sawhney, Ms. Avanti Kher &
Ms. Sanskruti More i/b Auris Legal for the Applicant in IA/3622/2026.
Mr. Janam Sonpal for the Applicant in IA/3641/2026.
Mr. Suhas S. Deokar, for the Applicant in IA/3624/2026 & IA/3630/2026.
Mr. Rajendra Anubhule for the Respondent No.2 in IA/3640/2026,
IA/3622/2026, IA/3624/2026 and IA/3630/2026.
Mr. Rui Rodrigues for the Respondent No.26 in IA/3640/2026.
Dr. Uday Warunjikar for the Petitioner.
Mr. P.P. Kakade, Addl.G.P. a/w Ms. Mamta S. Srivastava, A.G.P for the
Respondent No.1-State.
Mr. P.P. Kakade, Addl.G.P a/w Mr. Aditya Deolekar, A.G.P for the
Respondent State in IA/3640/2026 & IA/3641/2026.
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3-IA-3640-2026.doc
CORAM : GAUTAM A. ANKHAD &
SANDESH D. PATIL, JJ.
DATE : 18th MAY, 2026
(VACATION COURT)
P.C. :
1. The Applicants/Petitioners in the present Interim Applications
and connected writ Petition are students who claim to have cleared their
First and/or Second Year examinations and seek permission to appear for
the Third/Fourth Year examinations, as the case may be, by availing the
benefit flowing from the Government Resolution dated 10 th February 2025
and Circular No.209 issued by the Respondent Savitribai Phule University
at Pune.
2. Ms.Pooja Thorat, Mr. Ajit Anekar, Mr. Janam Sonpal and
Mr. Tukaram Shendge, the learned counsels appearing for the Applicants
have invited our attention to the orders dated 6 th April 2026 (passed by the
Co-ordinate Bench at Kolhapur in Interim Applications arising out of Writ
Petition No.1784 of 2025), 27th April 2026 and 7th May 2026, whereby
similarly situated students were permitted to fill up examination forms and
appear for the Third/Fourth Year examinations, subject to conditions
recorded therein. It is submitted that the Applicants had secured provisional
3-IA-3640-2026.doc
admissions to the Third/Fourth Year courses and, pursuant thereto, have
attended lectures, practicals and other academic activities required for
completion of the academic term. It is further submitted that the backlog
examinations of the First/Second Year have since been cleared by the
Applicants, as reflected from the marksheets issued by the University and
respective colleges.
3. Dr. Uday Warunjikar, learned counsel appearing for the
original Petitioner, opposes the present interim applications. He submits
that the Applicants ought to pursue independent substantive proceedings
instead of seeking intervention in the present petition, particularly when
this Court, by order dated 11th November 2025, had declined interim relief
to the original Petitioner. Further an Amicus Curiae is appointed in the
matter and the main petition itself likely to be finally heard after the
vacation.
4. Mr. Rajendra Anubhule, learned counsel appearing for Savitribai
Phule University, submits that paragraph nos.11 and 12 of the order dated
11th November 2025 contemplate continuation of the "Carry On" system
for the Academic Year 2025-2026 in cases where the benefit had already
3-IA-3640-2026.doc
been extended to certain students. He further submits that subsequent
orders passed by the Co-ordinate Benches of this Court have consistently
permitted similarly situated students to appear for examinations, subject to
the outcome of the main petition and other safeguards recorded therein.
5. We have considered the rival submissions and perused the
material placed on record. For the sake of brevity, we do not propose to
reproduce the reasoning contained in the earlier orders referred to above.
However, it is evident that the Applicants had secured admissions in July
2025, at a time when Circular No.209 was operating and the benefit of the
"Carry On" system had already been extended to certain categories of
students. In that view of the matter, the exception contained in paragraph
no.12 of the order dated 11th November 2025 would prima facie enure to
the benefit of the present Applicants as well. For the sake of convenience,
the relevant portion in paragraph no. 12 of the order dated 11th November
2025 reads as under :
"12. For the reasons set out in our order dated 22nd September, 2025, and in
light of the above facts, we find it appropriate to direct the State
Government to communicate to all Universities that have continued the
"Carry On" system for the academic year 2025-2026, that the said system
shall not be implemented for that academic year, save and except, if the
benefit has already been extended to some students. Needless to state, the
3-IA-3640-2026.doc
academic performance/results of those students who have benefited from the
said scheme for the academic year 2025-2026, de-hors the Circular dated
17th January, 2025 and the GR dated 10th February 2025, would be subject
to the result of this Petition. No further benefit under the said Circular shall
be extended to any student."
6. We have also perused the subsequent orders dated 27th April
2026 and 7th May 2026, whereby similarly situated students, who had
cleared their backlog examinations after availing the benefit of the scheme
and had thereafter pursued studies in the higher academic year were
granted interim protection. Considering the above orders and considering
that the larger issue concerning the validity and operation of the "Carry
On" system is pending adjudication before this Court, we are of the prima
facie view that the Applicants deserve interim protection, so as to avoid
academic prejudice at this stage. Hence, by way of an interim measure,
Savitribai Phule University is directed to accept the examination forms of
the Applicants for the Third/Fourth Year examinations scheduled in May
2026 and permit them to appear for the said examinations. The rights and
contentions of all parties are expressly kept open. The appearance of the
Applicants in the examinations and the declaration of their results, shall
remain subject to the final outcome of Writ Petition no.11651 of 2025 and
the ultimate adjudication on the legality and applicability of the "Carry On"
3-IA-3640-2026.doc
system. The University and/or respective colleges shall forthwith verify the
marksheets and eligibility credentials of the Applicants. The colleges/
University shall undertake and complete the verification exercise within 24
hours from the uploading of this order, so as to ensure that eligible students
are able to appear for the examinations commencing from 20th May 2026.
7. The Applicants, on instructions, undertake not to claim any equities
on the basis of this order. It is further clarified that the benefit of this order
is confined to the present Applicants. Let all the interim applications and
Writ Petition no. 6649 of 2026 be placed for further orders on 12 th June,
2026 along with Writ Petition no. 11651 of 2025.
SANDESH D. PATIL, J. GAUTAM A. ANKHAD, J.
