ANAYA YOGESH PATKI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the petitioner has prayed for a writ of certiorari for quashing and setting aside the Notification No.202105281410593929 dated 28th May 2021 issued by the respondent no.1. By Interim Application (L) No.16326 of 2021, four of the students of the respondent no.5 International General Certificate of Secondary Education (IGCSE Board) have prayed for intervention or impleadment in the writ petition and also to implead IGCSE as the party respondents. We have already permitted the impleadment of the said IGCSE Board as the party respondent no.5 in the writ petition by an order dated 28th July 2021.

(2.) We have permitted the applicants in the said interim application to intervene and to canvass their submissions in Writ Petition No.1413 of 2021. Interim Application (L) No.16326 of 2021 is accordingly allowed in aforesaid terms.

(3.) Learned counsel for the petitioner states that all the respondents are served. The respondent nos.3 to 5 are absent though served. During the course of arguments, learned Advocate General for the respondent no.1 tendered copies of the letters addressed by the respondent nos.3, 4 and 5 clarifying their stand on the subject matter of this petition. Letters addressed by the respondent nos.3, 4 and 5 are taken on record.