SUSHANT EKNATH JAVIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith by consent of the parties and heard finally.

(2.) By this Petition filed under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the refusal of admission to him by a communication dated 10th August, 2017 issued by respondent No. 5 - I.L.S. Law College for the academic year 2017-2018.

(3.) The petitioner belongs to S.C. category. He passed S.S.C. in the academic year 2014-2015. The petitioner took admission in Modern College of Arts, Science and Commerce, Pune, for 11th standard in the faculty of science. Due to his grandfather's death he could not attend the oral examination and consequently could not clear 11th standard. The petitioner in the year 2016 took admission for 12th standard in Arts from the same college which he appeared externally and successfully completed 12th standard securing 380 marks out of 650 marks which aggregates 58.46%.