RAVINDRA Vs. THE NORTH MAHARASHTRA UNIVERSITY JALGAON

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. By consent of the learned counsel for the petitioner and the learned for the respondent, the present Writ Petition is taken up for final hearing.

(2.) Heard Mr. S.R. Barlinge, the learned counsel for the petitioner and Mr. Vivek Dhage, the learned counsel for the respondent.

(3.) The present Writ Petition can be disposed of without expressing on merits and demerits of the matter, on the short ground of the applicability of Rule 47 of the Maharashtra Non Agricultural University and Affiliated Colleges Standard Code rules, 1984 [hereinafter referred to as the 'Rules' for the sake of brevity],