LAWS(BOM)-2023-9-390

MARATHWADA SHIKSHAN PRASARAK MANDAL Vs. REGISTRAR

Decided On September 21, 2023
Marathwada Shikshan Prasarak Mandal Appellant
V/S
REGISTRAR Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard learned Counsel for the respective parties for final disposal.

(2.) Both the petitioners are challenging action of the respondent /University refusing to issue no objection certificate for want of appointment of regular Principal and the faculties. As a consequence of the rejection, the petitioners are unable to participate in the Centralized Admission Process in the academic year 2023-24.

(3.) The facts of both the petitions are identical. For the sake of brevity, we are referring to the facts in Writ Petition No.7474/2023.