SAVITA BALASO NIRUKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The consolidated Petition seeks a common relief for two Petitioners who are differently positioned. There ought to have been two separate Petitions as each Petitioner has a distinct cause of action and a distinct factual data set. Since, however, urgency is expressed, rather than lose time by directing the filing of a second Petition, or the withdrawal of this Petition and the filing of two fresh Petitions, we have proceeded with the hearing. There is also a consolidated reply filed on behalf of the 2nd Respondent by one Gajanan Ramakant Palse. The 2nd Respondent is the Registrar/Vice Chancellor of Shivaji University, Kolhapur. The Affidavit is filed by Deputy Registrar (Examination).

(2.) The 1st Petitioner, Savita Balaso Niruke, and the 2nd Petitioner, Sanjay Dhondu Kolekar, are both law students. The factual background briefly stated is this.

(3.) Savita took admission to the New Law College, Kolhapur in 2015. The New Law College is affiliated with the Shivaji University, Kolhpur. Sanjay obtained admission in March 2018 to the law course at the Shahaji Law College, Kolhapur.