DHANANJAY R KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE, returned forthwith.

(2.) RESPONDENTS Nos. 3 to 8 are various colleges under the purview of University of Pune. The said university is respondent No. 2. State of Maharashtra is respondent No. 1.

(3.) THE validity of the permission granted by respondent No. 1 to respondents Nos. 3, 4, 6 and 8 for starting Bachelor of Computer Science Course (B. C. S. Course, for short) is under challenge in this petition. The permission has been granted by respondent No. 1 in exercise of power under proviso to sub-section (5) of section 82 of the Maharashtra Universities Act, 1994 (for short, the Act ). According to respondent No. 1, these colleges fall under the category of exceptional cases and valid and good reasons have been recorded for granting approval to the said colleges to start B. C. S. Course, though their applications were not recommended by the University. The State Government, it is claimed, has wide powers under the aforesaid provisions to grant permission to any institution, irrespective of whether the case of an institution is or is not in conformity with the Perspective Plan prepared by the University.