PALUS SHIKSHAN PRARSARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. All respondents are served. By consent, Rule is made returnable forthwith and heard finally.

(2.) The petitioner, a public trust registered under the Bombay Public Trust Act, 1950 is running several educational institutions.

(3.) The challenge in the present petition is to the decision of respondent no. 1-State dated 24th August, 2020 and to the consequent communication dated 23rd September, 2020 issued by respondent no.4/ University, informing the petitioner of rejection of its application/proposal seeking approval for commencement of new courses/faculties, additional divisions in different subjects for the academic year 2020-2021.