MURLIDHAR Vs. STATE OF MAHARASHTRA.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) The petitioner assails the order dtd. 14/8/2018 passed by the respondent No. 2-university thereby cancelling his admission to a course of Bachelor of Education (B. Ed.). Consequently, he is also held ineligible for B. Ed. degree and his degree has been confiscated.

(3.) Facts of the case in nutshell are that :