SUPRIYA GOPALRAO KHISTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Taken up for final hearing by consent of both the parties, at the stage of admission.

(2.) Heard learned Counsels all the parties.

(3.) Petitioner has invoked the extra ordinary writ jurisdiction of this Court under Art. 226 and 227 of Constitution of India for issuing writ of mandamus in order to direct respondent No. 2 College to admit her for LL. B Course of 3 years on the basis of B. A. (Sociology) degree of Yashwantrao Chavan Maharashtra Open University.