UDAY SUDAMRAO JONDHALE Vs. STATE OF MAHARASTRA

JUDGEMENT

(1.) Heard learned Advocate for the petitioner as well as Mr. Latange, learned Advocate for Respondent No.4 University. The learned A.G.P. appears and waives service for R.Nos.1 and 2.

(2.) Rule. Rule is made returnable forthwith by consent of the parties and taken up for hearing.

(3.) The petitioner has sought quashing of the order cancelling his performance of VI Semester B.Sc. (Computer Science) third year examination held in April/May, 2007 passed by the Respondent No.4 University and further directions to Respondent No.3 to grant admission to M.C.A. Course pursuant to the offer of admission dated 27.5.2007 and also to grant provisional admission to Master s Degree Programme of the Department of Computer Science. The petitioner has also sought direction to Respondent No.4 University to declare the result of VI Semester as a sequel of quashing the order cancelling his performance, passed by Respondent No.4 University and other consequential reliefs.