ROHAN RAVINDRA THATTE Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) Rule. Mr.Sharma, learned counsel waives service for respondent no.1-University, Mr.Helekar, learned counsel waives service for respondent no.4 and Mr.Takke, learned AGP waives service for respondent no.5. By consent of parties, the petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has sought appropriate writ against respondent no.1 whereby the petitioner vide communication dtd. 17/12/2022 has been declared as ineligible for 3 year LL.B. course.

(3.) Briefly, the facts are as under :-