RJ-WP 7978.2026.doc

Kavita S.J. 

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.7978 OF 2026

Janhavi Vinod Shegonkar …Petitioner

   Versus

State of Maharashtra & Ors., …Respondents

----------

Mr. Sariputta Sarnath for Petitioner.

Mr. A.I. Patel, Addl. G.P. a/w V.G. Badgujar, AGP for Respondent Nos. 

1 to 3 – State.

Mr. Krishnakant Dhere for Respondent No.4.

----------

CORAM   :R.I. CHAGLA AND 

FIRDOSH P. POONIWALLA, JJ.

  RESERVED ON  :  24

th

 AUGUST, 2026.

              PRONOUNCED ON :  8

th

 SEPTEMBER, 2026. 

JUDGMENT: (Per R.I. Chagla, J.)

1.   By this Writ Petition, the Petitioner is seeking a direction 

to Respondent No. 2 to issue hall tickets, conduct demo examination, 

practical and final examinations to be held on 1st and 2nd July 2026 

for   the   Certificate   Course   in   Health   Sanitary   Inspector   of   the 

Petitioner and other similarly placed students. Further consequential 

relief has also been sought. 

1/17

KAVITA

SUSHIL

JADHAV

Digitally signed

by KAVITA

SUSHIL JADHAV

Date: 2026.09.08

14:45:22 +0530

RJ-WP 7978.2026.doc

2.   The Petitioner has amended the Petition pursuant to the 

Order   dated   12th   August,   2026   by   joining   Applicants   as   party 

Respondents.  The Applicants are similarly placed as the Petitioner 

who has filed the petition. 

3.   The newly joined party Respondents have supported the 

Petition.

4.   The facts briefly stated are as under: 

(i)  The Petitioner claims to have secured admission 

to the Certificate Course in Health Sanitary Inspector 

for the Academic Year 2025-2026. This is based on the 

premise   that   Respondent   No.   4   –   Institute   has 

uploaded information of 161 students, which included 

the Petitioner, on the Web Portal along with their fees, 

and it is averred in the Petition that the admission was 

accepted by Respondent No. 2 and at no point of time 

objected  to   until  the  Respondent  No.  4   -   Institute 

sought additional intake for the aforesaid Certificate 

Course.

2/17

RJ-WP 7978.2026.doc

(ii)  The Respondent No.  2 issued a Letter  dated 

13th September 2024 directing Respondent No. 3 to 

stop accepting any Applications for new institutions, 

courses, or additional intake of students.

(iii)  The   Respondent   No.   4   -   Institute,   in   which 

Institute   the   Petitioner   claims   to   have   secured 

admission, had, on various dates, viz. 10th July 2025, 

27th October 2025, 10th November 2025, and 14th 

November 2025, sought permission from Respondent 

No. 3, for additional intake to the said Certificate 

Course in Health Sanitary Inspector.

(iv)  The Respondent No. 3, vide Letter dated 18th 

July 2025, sought clarification from Respondent No. 2 

with regard to increase of intake to the said Certificate 

Course in view of the Application of the Respondent 

No. 4 – Institute.

(v)  The Respondent No. 3, vide Letter dated 4th 

December 2025, informed the Respondent No. 4 – 

Institute that request for additional intake has been 

rejected.

3/17

RJ-WP 7978.2026.doc

(vi) The Respondent No. 3, vide Letter dated 17th 

December 2025, intimated the Respondent No. 4 - 

Institute that the Institute shall attract penalty under 

the   Maharashtra   Unauthorized   Institutions   and 

Unauthorized Courses of Study in Agriculture, Animal 

and   Fishery   Sciences,   Health   Sciences,   Higher 

Technical and Vocational Education (Prohibition) Act, 

2013,   (for   short   “the Act”),   for   admitting   excess 

students than the intake capacity.

(vii)  The Respondent No. 3, vide letter dated 8th 

April 2026, once again informed the Respondent No. 4 

- Institute that their Application for additional intake 

capacity has been rejected.

(viii)  The students, including the Petitioner of the said 

Certificate Course, vide Letter dated 17th June 2026, 

wrote to the Respondent No. 3 requesting them to 

appear   for   the   aforesaid   examinations   in   the   said 

Certificate Course.

(ix)  The present Petition has been filed in view of 

the Respondent Nos. 2 and 3 not granting permission 

4/17

RJ-WP 7978.2026.doc

to   the   Petitioner   for   appearing   in   the   aforesaid 

examination for the said Certificate Course.

(x)  Subsequent to the filing of the Petition, it was 

informed to this Court on 25

th

  June, 2026 that the 

Petitioner   had   filed   an   Application   before   the 

Competent Authority in terms of the prayer made in 

the   Petition   and   a   hearing   had   been   held   by   the 

Competent Authority on 19th June 2026. Thereafter, 

on the same date viz. 25

th

  June 2026, an order was 

passed   on   the   Application,   which   order   has   been 

placed before this Court and taken on record.

(xi)  The Respondent - State has filed their Affidavit-

in-Reply to the Petition on 29th June 2026.

(xii)  The Respondent No. 4 - Institute has also filed 

their Affidavit-in-Reply as well as Additional Affidavit-

in-Reply   on   2nd   July   2026   and   15th   July   2026, 

respectively.

(xiii)  There is an Affidavit-in-Rejoinder filed by the 

Petitioner   to   the   Affidavit-in-Reply   filed   by   the 

5/17

RJ-WP 7978.2026.doc

Respondent – State.

5.    Mr.   Sariputta   Sarnath,   the   learned   Counsel   for   the 

Petitioner, has submitted that the Petitioner and similarly placed 

students, who have been joined as Respondent Nos. 5 to 45, were 

admitted to the Respondent No. 4 - Institute and have also paid the 

their fees for such admission. He has placed reliance upon the List of 

161 Students, including 101 excess students, which he submits have 

been admitted along with their fees and which are available on the 

Web Portal of Respondent No. 2 (Exhibit C to the Petition). This has 

also been averred to in Paragraph 6 of the Petition. 

6.   Mr. Sarnath has submitted that the Respondent No. 4 - 

Institute   had   sought   approval   of   excess   intake   capacity   and   the 

approval was not granted by Respondent No. 2 and communicated by 

Respondent No. 3 vide Letter dated 4th December 2025. This was for 

Academic Year 2025-2026. He has submitted that Respondent No. 3, 

had   issued   subsequent   Communication   dated   8th   April   2026, 

informing   the   Respondent   No.   4   -   Institute   that   Application   for 

additional intake capacity for Respondent No. 4 - Institute is rejected. 

However, the Petitioner and Respondent Nos. 5 to 45, who had been 

6/17

RJ-WP 7978.2026.doc

admitted to the said Certificate Course, were not informed about the 

rejection   of   the   Application   for   additional   intake   capacity.   He 

submitted that these students were thus under the impression that 

the Respondent - State, taking into consideration the academic losses, 

may absorb the students and permit them to complete the said 

Certificate Course.

7.   Mr.   Sarnath has further submitted that the Petitioner 

and other similarly placed students requested Respondent No.3 to 

permit them to appear for the examination. A hearing was conducted 

by the competent Authority on 19th June 2026, when the Petitioner 

and other similarly placed students were permitted to be heard. He 

has submitted that in view of the delay in deciding the above issue by 

Respondent – State, which would result in academic loss to the 

Petitioner, that the present Writ Petition was filed. 

8.   Mr. Sarnath has accordingly submitted that the Petitioner 

and   other   similarly   placed   students   be   permitted   to   take   the 

examinations for the said Certificate Course as they were under a 

legitimate expectation that the Respondent No. 4 – Institute would 

obtain permission with regard to their admissions. He has submitted 

7/17

RJ-WP 7978.2026.doc

that any lapse on the part of Respondent No. 4 - Institute should not 

be at the prejudice of the Petitioner and similarly placed students, 

given their bonafide belief that their admissions have been accepted 

as they have been made to carry on with the said Certificate Course 

which is near completion.

9.   Mr.   A.I.   Patel,   learned   Addl.   GP   appearing   for   the 

Respondent Nos. 1 to 3 – State, has placed reliance upon the Affidavit 

of Respondent No. 2. He has submitted that the Petitioner has made a 

false statement in Paragraph 6 of the Writ Petition viz. that the 

Petitioner and other similarly placed students who were part of the 

101 excess students have been admitted to the Respondent No. 4 - 

Institute by paying their fees. The particulars of the 161 students, 

including the 101 excess students, is stated to be uploaded on the 

Web Portal of Respondent No. 2 (Exhibit-C to the Petition). He has 

submitted   that   this   is   contrary   to   the   documents   produced   by 

Respondent No. 2 in the said Affidavit. He has submitted that the 

true fact is that the entire process of admission is through  online 

portal https://msbsvet.edu.in. The domain is governed and regulated 

by   the   Government   of   Maharashtra   Skill,   Employment, 

Entrepreneurship and Innovation Department of Maharashtra State 

8/17

RJ-WP 7978.2026.doc

Board of Skill, Vocational Education and Training. From this portal, 

in the login section of Respondent No. 2 and Respondent No. 4 - 

Institute,   it   clearly   appears   that   only   total   sanctioned   intake   by 

Respondent No. 2 is 60 seats, and the Respondent No. 4 - Institute 

had   admitted   60   candidates   against   the   available   60   seats.   All 

admitted 60 candidates are approved by Respondent No.2 as per 

online approval process.

10.   Mr. Patel has further submitted that Exhibit-C to the 

Petition, which has been relied upon by the Petitioner, is not the 

admission   confirmation   page   as   seen   in   the   Respondent   No.4   - 

Institute's online account. After login by Respondent No. 4's Institute, 

Paras Skill Development Institute, Akola, the details shown is the List 

of   Candidates   who   had   applied   and   not   being   confirmed   by 

Respondent No. 4 – Institute.

11.   Mr.   Patel   has   submitted   that   the   mere   application, 

generation or payment of application fees on the online system does 

not   amount   to   scrutiny,   verification,   approval,   validation,   or 

acceptance of the admission by Respondent No. 2.   He has placed 

reliance upon the relevant documents which have been annexed to 

9/17

RJ-WP 7978.2026.doc

the Petition in support of his submissions.

12.   Mr.   Patel   has   submitted   that   the   Petitioner   has 

deliberately used the expression "accepted" without there being any 

order, communication, or decision of Respondent No. 2 evidencing 

such acceptance.

13.   Mr. Patel  has  accordingly submitted that  the Petition 

deserves to be dismissed on the preliminary ground of misleading 

statement made in the Petition and thus not approaching the Court 

with clean hands. Reliance has been placed on the decision of the 

Division Bench of this Court in  Jagdish Ramnaresh Yadav vs. The 

State of Maharashtra and Anr, Writ Petition No. 6624 of 2026, vide 

Judgment dated 6th July 2026, which has placed reliance upon the 

decision   of   the   Supreme   Court   in  S.P. Chengalvaraya Naidu vs. 

Jagannath

1

, which lays down that, "a litigant who approaches the 

Court, is bound to produce all the documents executed by him which 

are relevant to the litigation. If he withholds vital documents in order 

to gain advantage on the other side, then he would be guilty of 

playing a fraud on the Court as well as on the opposite party." 

1

 1994 1 SCC 1

10/17

RJ-WP 7978.2026.doc

14.   Mr. Krishnakant Dhere, learned Counsel appearing for 

Respondent No. 4 - Institute has submitted that during the pendency 

of the Petition, the competent authority has passed the Order dated 

25th June 2026, holding the admissions of 101 students in excess of 

the sanctioned intake to be unauthorized, refusing permission to such 

students to appear for the examination, directing refund of fees, 

imposing penalty upon Respondent No. 4 - Institute, and directing 

furnishing of an undertaking. He has submitted that the said order 

has been passed inspite of Respondent No. 4 - Institute repeatedly 

requesting enhancement of intake, and after the students had already 

completed substantial part of the academic course.

15.   Mr. Dhere has submitted that the Respondent No. 4 - 

Institute has filed an Appeal from the said Order dated 25th June 

2026 within the prescribed period of limitation, and which is pending 

consideration   before   the   appellate   authority.   He   has   accordingly 

submitted   that   the   said   order   dated   25th   June   2026   is   under 

challenge and has not attained finality.

16.   Mr. Dhere has submitted that the Respondent - State on 

similar issue concerning welfare of students have allowed 50 students 

11/17

RJ-WP 7978.2026.doc

of MG Paramedical Technical Development Institution, Gondia in the 

Year 2022 to appear for examination vide Order dated 6th May 2022.

17.   Mr. Dhere has further submitted that there are orders 

which have been passed by Respondent - State granting additional 

intake to other institutions on earlier occasions, and which orders 

have been relied upon by Respondent No. 4 – Institute and annexed 

to   their   Additional   Affidavit-in-Reply.   He   has   submitted   that 

Respondent No. 4 - Institute possesses infrastructure several times 

more than the minimum requirement prescribed by the Government 

authorities which is sufficient to conduct the said Course. He has 

placed reliance upon the building plan, infrastructure details and 

photographs which have been annexed to the Additional Affidavit.

18.   Mr.   Dhere   has   submitted   that   it   was   only   on   4th 

December 2025, for the first time, Respondent No. 2 specifically 

informed Respondent No. 4 - Institute that admissions made in excess 

of the sanctioned intake would not be considered. Until the issuance 

of   this   communication,   Respondent   No.   4   –   Institute   genuinely 

believed that the proposal for enhancement remained under active 

consideration.

12/17

RJ-WP 7978.2026.doc

19.   Mr. Dhere submitted that the admissions of the Petitioner 

and   other   similarly   placed   students   were   never   made   with   any 

dishonest intention or any intent to violate the directions of the 

Respondent   authorities.   He   submitted   that   Respondent   No.   4   - 

Institute honestly believed that approval for enhancement of intake 

would be granted, considering the available infrastructure, previous 

approvals   granted,   and   the   continued   correspondence   with   the 

authorities.

20.   Having considered the submissions, it appears from the 

documents produced by Respondent No. 2 in its Affidavit dated 29th 

June   2026,   that   Respondent   No.   2   had   sanctioned   intake   in 

Respondent No. 4 - Institute of 60 seats, and Respondent No. 4 

Institute had in fact admitted 60 students against the sanctioned 60 

seats. The entire process of admission is through the online portal 

[https://msbsvet.edu.in], which domain is stated to be governed and 

regulated by the Government of Maharashtra Skill, Employment, 

Entrepreneurship   and   Innovation   Department,   Maharashtra   State 

Board of Skill, Vocational Education and Training. The 101 students, 

which includes the Petitioner and Respondent Nos. 5 to 45, have not 

secured  admission  in the  Respondent  No.4 – Institute given  the 

13/17

RJ-WP 7978.2026.doc

sanctioned intake capacity of 60 seats and admittedly 161 students 

having applied for the said Certificate Course in Health Sanitary 

Inspector. Thus, there is a misleading statement made in Paragraph 6 

of the Petition that the names of 161 students, including 101 excess 

students, have been included on the Web Portal of Respondent No. 2 

along   with   their   fees   paid   and   which   has   been   accepted   by 

Respondent No. 2 and at no point of time objected to by Respondent 

No.2.

21.   Accordingly, we find much merit in the submission on 

behalf of Respondent Nos. 2 and 3 viz. that the Petitioner, by making 

such a misleading statement, has come to this Court with unclean 

hands,   and   on   this   ground   alone,   the   Petition   deserves   to   be 

dismissed with costs.

22.   The Respondent No. 4 - Institute, has inspite of being 

aware   that   their   Application   for   additional   intake   for   the   said 

Certificate Course having been rejected on 4th December 2025 and 

intimated to them vide Communication dated 17th December 2025 

addressed by Respondent No.3, including it being stated in the said 

communication   that   Respondent   No.   4   -   Institute   shall   upon 

14/17

RJ-WP 7978.2026.doc

admitting excess students than the approved intake capacity, attract 

penalty   under the Act, has admitted the 101 excess students and 

allowed them to continue with the said course in Respondent No. 4 – 

Institute.  The Respondent  No.  4 -  Institute has  acted  in  blatant 

violation of the Act.  This has necessitated the Order dated 25th June 

2026 passed by Respondent No.2 imposing a penalty on Respondent 

No. 4 – along with the refund of the fees to the 101 excess students. 

23.   We find such conduct of Respondent No. 4 - Institute, 

which conduct itself gives an impression to the 101 students that 

they are being continued in the said course as if their admissions 

have been sanctioned, suffering from malafides apart from being 

unauthorized.

24.   We   do   not   accept   the   submission   on   behalf   of 

Respondent No. 4 - Institute that merely because there are orders 

granting additional intake to other students on earlier occasions, 

their conduct can be justified. Merely by filing an Appeal before the 

appellate authority against the Order dated 25th June 2026, and 

without any stay being granted, it cannot be contended that the said 

order has not attained finality. 

15/17

RJ-WP 7978.2026.doc

25.   In these circumstances of the present case, apart from 

the finding that the Petitioner has not come with clean hands, for 

which the Petition requires to be dismissed, the Respondent No. 4's 

conduct   also  cannot   be   exonerated.   Hence,   we   impose  costs   on 

Respondent No. 4, which is quantified in the sum of Rs. 50,000/- 

payable to the High Court Staff Welfare Fund, Bombay.

26.   It has been a consistent view in several decisions of the 

Supreme Court including in the decision of this Court in  Nandini 

Prakash Ingawale & Anr. Vs. State of Maharashtra, Through its 

Department of Medical Education and Drugs and Ors.

2

 that where the 

institute has admitted the Petitioners inspite of not fulfilling the 

requisite qualification by charging them the fees, the management of 

the Institute is required to not only return the entire fees collected 

from the Petitioners but also pay the costs for such conduct. 

27.   We accordingly pass the following order:

(i)  The Writ Petition is dismissed.

(ii)   The Respondent No. 4 - Institute shall pay a sum 

2

 2025 SCC OnLine Bom 3847 

16/17

RJ-WP 7978.2026.doc

of Rs. 50,000/- (Rupees Fifty Thousand only) as and by 

way of costs imposed upon them to the High Court Staff 

Welfare Fund, Bombay payable within a period of two 

weeks from the date of uploading of this order.

           [ FIRDOSH P. POONIWALLA, J. ] [ R.I. CHAGLA, J.]

17/17