MARATHWADA SHIKSHAN PRASARAK MANDALS JAYPRAKASH NARAYAN B.ED. COLLEGE, DEVGIRI COLLEGE CAMPUS Vs. EGISTRAR, BABASAHEB AMBEDKAR MARATHWADA UNIVERSITY (DR.)

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard learned Counsel for the respective parties for final disposal.

(2.) Both the petitioners are challenging action of the respondent /University refusing to issue no objection certificate for want of appointment of regular Principal and the faculties. As a consequence of the rejection, the petitioners are unable to participate in the Centralized Admission Process in the academic year 2023-24.

(3.) The facts of both the petitions are identical. For the sake of brevity, we are referring to the facts in Writ Petition No. 7474/2023.