NANDLAL PUNDLIKRAO SABE Vs. MAHARASHTRA STATE EXAMINATION COUNCIL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties.

(2.) We have heard Advocate Shri B. G. Kulkarni for the petitioner, and advocate Shri P. B. Patil for respondent and Smt. S. W. Deshpande Advocate for the respondent No. 2.

(3.) The petitioner had enrolled for D. Ed. , "1993 Course" in respondent No. 2's College in March, 2001, as a regular student, and cleared the first year D. Ed. examination held in April-May, 2002 with 64. 16% marks. He was eligible for appearing in the second year D. Ed. , examination in May, 2003, but could not appear at the said examination, due to his financial difficulties. He could not appear for subsequent examination in October, 2003 and April, 2004 as well, for a variety of reasons.