BASANT MERTIA Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) RULE. Mr. Girish Kulkarni, learned counsel, appears and waives service of notice of rule on behalf of respondent Nos. 1 to 4. Mr. A. V. Anturkar, learned counsel, appears and waives service of notice of rule on behalf of respondent No. 5. Mr. P. I. Khemani, learned Assistant Government Pleader, appears and waives service of notice of rule on behalf of respondent No. 6.

(2.) IN the facts and circumstances, the matters are taken up for final hearing today.

(3.) THE petitioners, in both the petitions, have approached this Court by filing the present petitions under Article 226 of the Constitution praying for quashing and setting aside an order dated May 22, 2003 passed by the University of Pune, respondent No. 1 herein, by which, the petitioners were declared ineligible and by directing them to declare the result of the petitioners for examination of Part-I, S. E. (Civil), and to permit them to appear in Part-II examination.