SADHANA SHIKSHAN MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) After a detailed order was passed by this Court on 06.09.2021, an inquiry was ordered to find out the circumstances in which the admission forms of the petitioners in Writ Petition No. 3016 of 2021, who are Jayant Mali, Nisha Pimpale and Krishna Sondkar, were not sent to the respondent No.3-Board. The report of the enquiry dated 08.09.2021 is now filed on record by the respondent No.3, Board.