ASIM GAFFAR SHAIKH Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD .

(2.) RULE . Rule made returnable forthwith. By consent of the parties, taken up for final hearing forthwith.

(3.) IT is the case of petitioner that he was studying in Ahmednagar College of Arts and Science in the year 2014 -15. The petitioner has passed 12th standard examination (H.S.C.), from Science faculty and obtained 433 marks out of 650. It is the case of petitioner that he has completed H.S.C. and secured total 144 marks out of 300 for three subjects i.e. Physics, Chemistry and Maths. Rules of eligibility for admission to the first year of Four Years Full Time Degree Course in Engineering/Technology in the academic year 2015 -2016, has been prescribed in clause 2.1 of the said rules.