P.A. INAMDAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Hearing expedited. Mr. A.I. Patel, AGP waives notice on behalf of Respondents 1 and 2. Mr. S.S. Patwardhan waives service on behalf of Respondent No.3.

(2.) Heard in view of urgency for interim relief.

(3.) The Petitioners have challenged order/communication dated 22 November 2013 passed by Respondent No.3Pravesh Niyantran Samiti (for short, Samiti), thereby refused to grant permission to conduct Postgraduate entrance test for admission of muslim minority students for First M.D.S. Course for academic year 20142015 in Petitioner No.3College (M. A. Rangoonwala College, Pune). The impugned order is as follows :