SAHIL DEEPAK RASANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule in all petitions where rule has not been issued.

(2.) Considering that in all the petitions the issue is same or similar and pleadings are complete, we propose to dispose of these petitions which will also dispose of the similar issues raised in the other petitions. Considering the inconsistent stand of the State in the various affidavits filed in reply, those will also be considered while disposing of the issue that arises in these petitions.

(3.) We find that various interim orders have been passed from time to time permitting students of the deemed universities to appear for the C.E.T. Conducted by the State Government and if they have passed the examination, then to proceed accordingly. One such order was passed on 25.11.2001 where this Court directed to declare the result of the Petitioners C.E.T. and then to process the matter accordingly.