SHUBHANGI NARAYANRAO YADAV Vs. SHIVAJI UNIVERSITY

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) RULE. Rule made returnable forthwith, by consent. Mr.Khadapkar, A.G.P. waives notice for Respondent No.1.

(3.) BRIEFLY stated, each of these Petitioners after passing out Diploma in DDGM between year 2001-2006 took admission to Degree Course known as BDFC. As per the rules applicable at the relevant time, the Petitioners were given admission in the Second Year Degree Course of BDFC and were exempted from taking admission to First Year Degree Course. It is not in dispute that each of these Petitioners subsequently appeared for the examination of Part-II and Part-III and passed out the said examination successfully. The Respondent University, however, treated the Petitioners along with unsuccessful candidates referable to Rule 5 and Rule 6 of the Ordinances and Regulations and considered them as Pass Class.