SONALI SUBHASH MITKARI Vs. STATE OF MAHARASHTRA MUMBAI

JUDGEMENT

(1.) HEARD respective Counsel.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent.

(3.) IN all these petitions, common question arises. The question is, whether petitioners who have secured more than 60 % marks in Diploma in Pharmacy can be treated as candidates who have passed said examination in "first class with condonation", in order to enable them justify/claim admission to 2nd year of Bachelor of Pharmacy, directly. It is not in dispute that all these petitioners have been directly admitted to Bachelor of Pharmacy course and at the end of the year of their course i.e. 2nd year B. Pharm., they have been held not eligible and their admissions have been cancelled mentioning that they did not fulfill requirement of Rule or para 2.1 of the admission brochure. In all these matters, it is claimed that because of interim orders granted by this Court, the petitioners have continued prosecuting B.Pharm. course and have also passed the final degree examination.