ANOUSHKA TUSHARKUMAR DESAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioner seeks to challenge the communications dtd. 3/12/2021 and dtd. 4/4/2022 of Respondent No.2-University, whereby the Petitioner has been declared as ineligible for enrolling and completing her 5 year LLB course.

(2.) Narrative of the events:-

(3.) The Respondent No.2 has enclosed the policies and procedures for equivalence of the qualification/degree of AIU and paragraph 29 of the said policy reads as under :-