SEVA SHIKSHAN PRASARAK MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) (a) Writ Petition No.2326/2023:- Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner Education Society has put forth prayer clauses B, C and D as under:-

(3.) We have considered the submissions of the learned Advocates for the respective sides. We have perused the petition paper book and the affidavit in reply filed by the Commissioner and Competent Authority, State Common Entrance Test Cell, State of Maharashtra and the Secretary of Admission Regularity Authority, dtd. 13/3/2023.