LAWS(BOM)-2014-7-146

AKASH LAXMAN SAKAT Vs. STATE OF MAHARASHTRA

Decided On July 28, 2014
Akash Laxman Sakat Appellant
V/S
THE STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of parties.

(2.) We are inclined to dispose of the above Writ Petitions by this common order, as it revolves around the issue of eligibility criteria for Maharashtra State candidate and/or outside the Maharashtra State candidate of First Year of Degree Courses in the Engineering/Technology in Government, Government aided and unaided Engineering Institute in Maharashtra State for the Academic Year 201415.

(3.) Circular dated 6 March 2014 issued by Director of Technical Education (DTE) also refers to the same 50% percentage for open category and 45% marks for reserved category.