(1.) Rule. Respondents waive service. By consent, Rule made returnable forthwith.
(2.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging a communication dated 15th February, 2019, issued by the Common Entrance Test Cell set up by the State of Maharashtra - respondent No.1 refusing to recognise the admissions of thirty four students admitted to the petitioner-college.
(3.) The names of these students is at Exhibit-H to the petition. The petitioner's case is that these students have been admitted on the basis of the increased intake capacity of the petitioner-institution. The intake capacity has been increased from 60 to 100 seats in the Academic Year 2018-2019. Pertinently, the students have not filed any writ petition challenging the refusal.