SHAIKH AINASHWA MOHD.HABEEBUDDIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We have considered the strenuous submissions of the learned Sr.Advocate for the petitioner and the learned Advocate for respondent Nos.1 to 3 and 5. Though this matter was heard for more than one hour, the learned Advocate for respondent No.4/Management has not appeared before the Court.

(2.) The petitioner, a student of B.H.M.S. Course, purportedly admitted on 12/10/2019 in the respondent No.4 college, has put forth prayers B, C, D and E as under :-

(3.) The undisputed factors emerging from the record and the submissions of the parties, are as under :-