SURAJ ARJUN KASHID Vs. SHWETA JITENDRA RUKE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of parties.

(2.) By this petition, the petitioners who have appeared for 30 Words Per Minute (W.P.M.) Marathi and English Typing examinations conducted by GCCE/respondent No. 2 in the month of November, 2014, prayed that the result of their examination be declared and accordingly marksheets be issued.

(3.) On 8.12.2010, respondent No. 3 has conferred Government Recognition upon respondent No. 5 Typing Institute, which was initially for a limited period upto October/November 2011 but same was renewed thereafter. On 22.02.2011, respondent No. 2 considered the proposal of respondent No. 5 and by letter dated 22.02.2011, has allotted Institute registration No. 15441 and typing examination center number 1514 to respondent No. 5 so as to enable it to provide coaching and register students who are appearing for the Government Commercial Certificate Examinations. On 03.01.2012, respondent No. 3 has extended the Government recognition to the respondent No. 5 Typing Institute by order dt 03.01.2012 for a period upto April / May 2014, which came to be renewed thereafter. On 23.05.2014, respondent No. 3 conducted an inquiry pursuance of some showcause notice and by its order dated 23.05.2014, further extended the Government recognition of the respondent No. 5 typing institute for a period of six months i.e. upto 23.11.2014. In May2014, the petitioners were taking coaching in the respondent No. 5 Typing Institute i.e. during May 2014 to November 2014, when the Government recognition of the respondent No. 5 was very much in force. The typing examination for various speed limits is held twice in a year i.e. in May and November of every year. The candidates who desire to appear for the above examinations are required to fillup and submit the Forms upto the month of April and October every year to Maharashtra State Council of Examinations. The petitioners have submitted their forms of the said examination through respondent No. 5 which was a Government Recognized Institute. The Maharashtra State council of examinations has accepted and acknowledged the candidature of each of the petitioners for said examinations and allotted separate seat numbers. The Maharashtra State Council of Examinations has accepted the requisite examination fees towards said examination from the petitioners.