ANAND BALAKASHRAM Vs. STATE OF MAHARASHTRA & ORS

JUDGEMENT

(1.) Issue notice to respondents, returnable on 28-07-2020. Learned Assistant Government Pleaders waive service of notice for respective respondents.

(2.) Till next date, in case petitioners are registered under the Old Act and comply with all legal requirements, then the respondents may not deprive the petitioners of allotment of the students only on the ground that it is not registered under the new Act.

(3.) To be heard along with Writ Petition (Stamp) No.10735 of 2020 and other connected matters.