DEVIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) C . K. THAKKER, C.J . This petition is filed by the Petitioner for appropriate directions to the respondents to consider his case for admission to M.Tech (Agriculture Engineering) for the academic year 2001 2002 from N.T. (D) category and to grant him admission.

(2.) THE case of the petitioner was that he passed B.Tech (Agriculture Engineering) from the Mahatma Phule Krishi Vidyapeeth . He applied for admission to M.Tech course for the academic year 2001 2002. Since he was not granted admission and the admission was given to respondent No.4 by shifting it to the category of Project affected persons/Freedom Fighters/Children of Defence Personnel and Exservicemen , the petitioner was constrained to approach this Court.

(3.) THE respondents appeared. An affidavit in reply is filed on behalf of the University.