RUTUJA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave to delete the college, being a formal party. Deletion be carried out forthwith.

(2.) Considering the grave urgency, we granted circulation of this petition and the same is listed at serial No. 919 on today's admissions board (students category). The learned advocate for the petitioner informs us that respondent Nos. 2 to 5 have been served with Advocate's notice alongwith copy of the petition paper-book. The learned Government Pleader's office is served with two copies. He places a service affidavit of the father of the petitioner alongwith copies of e-mails and certain documents (29 pages). The same is taken on record and collectively marked as "X-1" for identification.

(3.) The petitioner has put forth prayer clauses 'b', 'c' and 'd' as under: