1. Petitioners have approached this Court seeking a declaration that the bond of Rs. 25,00,000/- which was required to be executed by Respondent No. 1 while admitting the Petitioners in the said College for the academic year 2014-15, is contrary to Rule 12 of the Information Brochure.
2. Mr. Sakolkar, learned Counsel for the Petitioner, submitted that the Information Brochure provided for execution of a bond only of an amount of Rs. 5,00,000/-. He submitted that only at the time of admission, the Petitioners came to know that the Bond to be executed by each of them was of Rs. 25,00,000/- and not of Rs. 5,00,000/-. He submitted that this Court should declare that the Bond, which was required to be executed by the Petitioners at the time of their admission in Respondent No. 1 - College, as per Rule 12 of the said Information Brochure, was of Rs. 5,00,000/-.
3. Petitioners have been admitted in the year 2014-15. After undergoing the Courses and getting complete qualification, now they have woken up from the slumber and realized that an illegality was committed by Respondent No. 1. Respondent No. 1 has imposed a condition of execution of bond of Rs. 25,00,000/- so that the huge amount which has been spent on education of the Petitioners is not gone in waste and they are required to serve the Nation or pay the amount of Rs. 25,00,000/- as a part of reimbursement towards the costs spent by a Public Exchequer. We find no illegality in the said approach of Respondent No. 1. Petition is therefore without any merit and liable to be dismissed with costs.
4. Petition is dismissed with costs which are quantified at Rs. 1,00,000/- per Petitioner. The costs of Rs. 1,00,000/- is to be deposited by each of the Petitioners within 10 days from the date of uploading of this order with Cipla Cancer & Aids Foundation, 118/1, Mumbai Bangalore Road, Warje, Opposite Popular Nagar, Pune 411058 and receipts thereof be placed on record of this matter, failing which, this Court would initiate suo moto contempt against the Petitioners.