NILESH KISHORRAOJI DHONGDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Bhende, learned Counsel for the petitioners, and Smt. Joshi, learned I/c. Government Pleader for the respondent nos. 1 to 3.

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

(3.) The contention of the petitioners is that their sports eligibility certificates have been cancelled by passing non-speaking and unreasoned orders and that too, not on final consideration of the material available, but only upon prima facie consideration thereof, which is not permissible in law.