SAI SESHA ABHINAY KALLEPALLI Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, the writ petition is heard finally.

(2.) By this Writ Petition under Article 226 and 227 of the Constitution of India, the Petitioner seeks to challenge communication dtd. 24/8/2023, issued by Respondent Nos.1 and 2-University, whereby the Petitioner is held to be not eligible for F.Y. B.Com (Financial Markets) (for short "FM") Course after a period of almost 2 1/2 years of his having taken admission to the said course in Respondent No.6-College.

(3.) Narrative of Events:-