AJIT RAJENDRA BHAGWAT Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) In addition, the Petitioners also seek the quashing of the Government Resolution dated 15th April 2017 providing freeship/scholarships and/or waiver of tuition fees to the students belonging to backward and economically weaker sections issued by the Deputy Secretary of the Government, Higher and Technical Education, Mantralaya, Mumbai.

(3.) The Petitioners are students who have sought admission to Bachelors decree in Pharmacy ("B.Pharm") in private unaided professional colleges through Centralised Admission Process ("CAP") on the basis of marks secured in Common Entrance Test ("CET") conducted by the State Common Entrance State Cell for the academic year 2019-20.