BALUSHA SANTOSH BHASAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard

(2.) The grievance of the Petitioners is that despite the communication dtd. 27/4/2022 containing the minutes of meeting held on 25/4/2022 for necessary action, addressed by the State Government to some of the Respondents - Universities, no steps have been taken by the said Universities for conforming with the uniformity in the method and manner of examination, which is submitted is detrimental to the students studying in the said Universities. Petitioners therefore seek a mandamus directing the Respondent No.1-State to take a decision on implementation of the directions contained in the said minutes of the meeting held on 25/4/2022 for having uniformity in the conduct of examinations in the State of Maharashtra.

(3.) Learned counsel Mr. Warunjikar for the Petitioners submits that the Petitioners had filed a comprehensive representation dtd. 23/5/2022 in respect of the above to some of the Universities and endorsed Copy of the same to the Principal Secretary, Higher and Technical Education Department, Mantralaya, as also to the Hon'ble Minister, Higher and Technical Education, State of Maharashtra. Learned counsel submits that the suggestions given in the present writ petition shall enure to the benefit of all students and are required to be considered by the Universities as well as the State.