KISHORE PRATAP JADHAO Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. RULE made returnable forthwith. Heard Mr. Nemade, Mrs. Joshi, Mrs. Jog and Mr. Khamborkar.

(2.) THE Government Resolution dated 15-6-1992 permitted the facility of A. T. K. T. on passing any 2/3rd subjects in the relevant examination. According to the Petitioners before us, they have passed in five subjects out of 8, as such they claim the facility of A. T. K. T. This was refused on the ground that by subsequent circular issued by the Board on 7-8-1992, the student is required to pass in six subjects out of 8. THE Board initially in the mark-sheet indicated the facility of A. T. K. T. However, subsequently in view of the circular referred to above, they have vacated the same.