JITESH NITIN TARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The grievance of the petitioners in this petition is of non-declaration of the results of the petitioners' examination for the first year of B.H.M.S. course held for the academic year 2018-19. It is submitted that the University is also required to provide a mark-sheet to the petitioners.

(3.) Mr. Bansode, learned counsel for the petitioners submits that the petitioners had legitimately appeared for the examination in as much as they were issued examination admit cards by respondent no. 3-Maharashtra University of Health Science (for short "University"). The copies of the admit cards as issued by the University are annexed to the petition. Mr. Bansode submits that it is not the case that at the time of petitioners' admission, respondent no. 4-institution did not have an approval from the Government of India for conducting admissions for the academic year 2018-19.