LAWS(BOM)-1999-8-65

MAHARASHTRA COSMOPOLITAN EDUCATION SOCIETY Vs. UNIVERSITY OF PUNE

Decided On August 24, 1999
MAHARASHTRA COSMOPOLITAN EDUCATION SOCIETY Appellant
V/S
UNIVERSITY OF PUNE Respondents

JUDGEMENT

(1.) RULE. Advocates for the Respondents waive service. Returnable forthwith. Heard.

(2.) THE admission to Bachelor of Computer Science (B. C. S.) or Master of Computer Science (M. C. S.) course being managed exclusively by the colleges is now taken over by centralised admission procedure. However, so far as petitioners before us are concerned they do not have any objection on this and on the contrary they accept the said procedure. This point therefore does not survive.

(3.) THE fees structure of the said two courses is governed by the Ordinance which is dating prior to the appointment of Dr. Takawale Committee. Dr. Takawale committee being appointed recently has taken into consideration the present position and the financial requirement for running the aforesaid courses in Computer science and has recommended higher fees.