SAGAR BAHUUDDESHIYA SHIKSHAN SANSTHA Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard the learned Senior Advocates as also learned Advocates, the learned Additional GP and Standing Counsel for Union in respective matters.

(2.) Learned Addl. GP places across the bar written instructions received from the Government of Maharashtra, inter alia, demonstrating scheme framed for sharing the data of the verified applications for the academic year 2022 and 2023 with the Central Government. It is being mentioned that the State though has contributed 40% of its share was unable to push the data through API to the NSP portal. It is also being informed that necessary steps are being taken to co-ordinate with the concerned MoSJE, Government of India.

(3.) Learned Senior Advocate Mr. Khandeparkar, submits that he has been provided with this communication just now. He assures that instructions would be given to all concerned, so that the communication gap between the relevant departments of Union and the State Government would be sorted out by sitting across and for coming out of this technical problem, whereby, the data was unable to be shared. He seeks short accommodation to take positive steps.