ATHARVA ANIL KSHIRSAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, matter is taken up for final hearing at the stage of admission.

(2.) The petitioner approaches this Court under Article 226 of the Constitution of India with following prayers:-

(3.) The petitioner contends that he is a student and admitted to the College of Veterinary and Animal Science, MAFSU, Parbhani in the academic year 2021-2022 through merit position in NEET examination.