BHAGYASHRI VILAS KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The limited relief claimed by the Petitioner is for direction to the Respondents to decide the claim of the Petitioner as expeditiously as possible. The Petitioner also apprehends cancellation of his admission on the ground of non-submission of validity certificate.

(3.) It is not in the hands of the Petitioner as to within how much period the Respondent No.2-Scrutiny Committee-would decide the claim of the Petitioner. However, on account of delay on the part of the Respondent No.2 in deciding the claim of the Petitioner, the Petitioner cannot be penalised.