PRIYA KEDAR GOKHALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) The Petitioners assail eligibility criteria in the Notification issued by Respondent No.2 to the extent that same treats the Petitioners as outside Maharashtra candidates for admission to the MAH-CET Examination for the 5 years integrated LLB Course. The Petitioners further seek directions that they may be treated as within the State candidates in category-A of the Notification.

(3.) . Petitioners are the wards of an Army Officer. The Petitioners have completed 10th and 12th Examination from Army Public School, Dhaula Kuan, New Delhi. It is the case of the Petitioners that due to various postings of their father, the Petitioners have been pursuing their education in the Army Public School, Dhaula Kuan, New Delhi. They have studied in 4th and 5th Standard at Pune, State of Maharashtra. The Petitioners have not passed 10th and 12th standard Examination from the recognized institution within the State of Maharashtra, hence, are not considered in the 85% quota reserved for the students of the State of Maharashtra.