VIJAYA VILAS PEMGIRIKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The petitioner was admitted to the three year degree course in law from SPS Law College, Sangamner, affiliated to the University of Pune - respondent no.2. The petitioner was admitted during the academic year 2002-03. The petitioner has been declared to have been passed in the First Class.

(3.) In terms of the Rules for Standard for Passing, Benefit, etc. of the University of Pune, Faculty of Law, the following rules are relevant :