LAWS(BOM)-2018-12-26

BHAGWANBABA SEVABHAI SANSTHA Vs. STATE OF MAHARASHTRA

Decided On December 06, 2018
BHAGWANBABA SEVABHAI SANSTHA S MAULI NURSING SCHOOL (R A N M And R G N M) Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard learned Counsel appearing for the respective parties.

(2.) Rule. Rule made returnable forthwith. By consent, heard finally.

(3.) The petitioners are education institutions running nursing school from the year 2012 and admitted students for nursing course including students belonging to reserved category.