VILE PARLE KELVANI MANDAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE . Rule returnable forthwith.

(2.) THE Petitioners are minority institution, imparting the technical education since 1991 based upon the requisite approvals/permissions from the Respondent Authorities and have sufficient infrastructures including movable, as well as, immovable properties, as required to run the colleges/institutes.

(3.) THE Petitioners have taken out a Notice of Motion for urgent reliefs as inspite of pendency of this Petition and above order, the Petitioner, according to Respondent No. 2, has not deposited the amount so demanded and Respondent No. 2 therefore, refused to grant approval to the students of the year 2011 -12, 2012 -13, 2013 -14. This, in our view, is totally unjust and unacceptable approach of Respondent No. 2. That will hamper the career of students admitted by the Petitioners in the respective courses, for those years, in accordance with law, particularly in the present case in view of the order passed by this Court as referred above.