KV PENDHARKAR COLLEGE Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) Rule. Respondents waive service. By consent, rule made returnable forthwith, and the Petition is taken up for final hearing.

(2.) By this Petition under Article 226 of the Constitution of India, the Dombivli Shikshan Prasarak Mandal running the Petitioner college is seeking a direction to the University of Mumbai to reconsider the proposals of the college submitted vide letters dated 25th September 2018 and 29th September 2017.

(3.) All reliefs pertain to non-consideration of these proposals on the specious plea and ground that there are complaints pending against the college.