VINAYAK SOPAN MATRE Vs. PRINCIPAL, GOVERNMENT POLYTECHNIC PUNE

JUDGEMENT

(1.) Rule. Mr.Walimbe, learned Additional Government Pleader waives service for respondent nos.1 to 3. By consent of the parties, the petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners seek quashing of the order dtd. 18/11/2023 issued by respondent no.1-Government Polytechnic, Pune (Polytechnic) whereby the admissions of the petitioners are sought to be cancelled.

(3.) Brief facts are as under : -