- (1.) Leave granted.
(2.) The present appeal is filed against final judgment and order dated August 8, 2005 passed by the High Court of Judicature at Bombay in Writ Petition No. 1513 of 2005. By the impugned order, the High Court dismissed the petition on the ground that the writ petitioner could not be said to be 'aggrieved party'. In view of the said finding, the High Court did not consider it appropriate to express any opinion on the question raised in the petition.
(3.) Shortly stated the facts of the case are that the first respondent is University of Mumbai. Respondent Nos. 2 and 3 are Vice Chancellor and Registrar respectively of respondent No.1, whereas Respondent No. 4 is the State of Maharashtra. The University is governed by the provisions of the Maharashtra Universities Act, 1994 (hereinafter referred to as 'the Act').;