VIKAS YUVRAJ WAYDANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Respondent Nos.1 and 2 waive service. Respondent Nos. 3 to 541 being formal parties and since afdavits are not necessary to be fled, on the basis of the petition and its annexures, by consent heard fnally.

(2.) By this writ petition under Article 226 of the Constitution of India, the petitioners are praying that the criteria of appearing for a Common Entrance Test ( CET ) prescribed under Rules and 8(4)(e) of the Information Brochure and at serial No.541 of ScheduleB of Notifcation dated 19th May 2018 published by the State of Maharashtra be relaxed for admission to the Hotel Management and Catering Technology Course for the Academic Year 2019-20.

(3.) A direction is also sought to the CET Cell to admit the petitioners to this course at respondent No.541 college on the basis of the eligibility criteria prescribed under Appendix-1, Clause 1.3 of the Approval Process Handbook 2019-20 published by the All India Council of Technical Education. Prayer clauses (c) and (d) also require a reference and hence are reproduced below: