VIDHI HARESH KARIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, taken up forthwith for final hearing and final disposal at the stage of admission.

(2.) By this petition under Article 226 of the Constitution of India, the Petitioner is challenging notices dtd. 3/11/2021 and 16/12/2021 issued by the Respondent No. 2 University prescribing procedure of admission of LL.M. course for the academic year 2022-2023. The Petitioner is also challenging the second merit list dtd. 17/12/2021 published by Respondent No. 2.

(3.) The admission programme published on 14/10/2021 contains a clause as follows: