MS. RACHANA RAGHUNATH KARNIK Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The learned Counsel for the Respondents waive service. Heard finally by consent of parties.

(2.) These Petitions involve challenge to the sixth round of online spot admission process to the LL.M Degree Course, held on 20 May 2021 conducted by the Respondent-University. As such they are being disposed of by this common judgment.

(3.) The Petitioners belong to the Open General Category and are desirous of seeking admission to the LL.M Degree Course in Law of Intellectual Property and Information Technology (Group III). There are six groups in which the LL.M. Course is offered by the Respondent-University, each having an intake capacity of 100 seats. It is undisputed that the Petitioners could not secure admission in the first five rounds. It is further undisputed that after the five rounds, there were in all 45 seats which were vacant. The Respondent-University had notified the vacancy position in each of the groups including the Reserved Category seats. In so far as the Open General Category in Group-III is concerned, there were three seats available against which the Respondent Nos.5 to 7 (Writ Petition (St) No.10944/2021) have been granted admission, in the sixth round.