VENKATESH SHIKSHAN SANSTHA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner institution has been restrained from recruiting the students pursuant to the order of this Court dated 16.06.2020.

(2.) We have perused our order dated 28/10/2021 in which we have reproduced a portion of the affidavit of the Education Officer (Primary) dated 18/03/2021, which reads as under:

(3.) The petitioner has entered an affidavit rejoinder dated 13.10.2021 through the Secretary of the Institution Shri Mahendra Madhusudan Khanapurkar. We have perused the said rejoinder.