VINAYAK UTTAM HIRAVE Vs. IDEAL COLLEGE OF LAW

JUDGEMENT

(1.) Rule. Mr.Shaikh, learned counsel waives service for respondent no.1 and Mr.Kelkar, learned counsel waives service for respondent no.2- University. 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 directing the respondents to permit the petitioner to admit and appear for 6th semester examination of the said course.

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