STATE OF MAHARASHTRA Vs. MUNJAAL V KAPADIYA

JUDGEMENT

(1.) In this appeal, the order of the High Court dated 7th August, 1998 has been put in issue. By the said order, the High Court, while issuing Rule in Writ Petition No. 1546 of 1998, directed it to be heard along with a batch of other writ petitions by a larger Bench. The high Court also made an interim order contained in paragraph 4 of the order dated 7th august, 1998. At the time when the matter came up on 27th November, 1998, the operation of the interim order, dated 7th August, 1998 was stayed but it was clarified that the respondent in the appeal shall not be disturbed.

(2.) We are now informed that the writ petition is still pending in the High Court. We, therefore, while making the direction to the extent that the respondent shall not be disturbed during the pendency of the writ petition in the High Court absolutely clarify that the interim order made by the High Court shall be construed as confined to the. case of the writ petitioner alone in respect of these section to the MBBS and BDS courses for the year 1998-1999.

(3.) We dispose of the appeal with the above direction and request the High Court to dispose of the writ petition expeditiously. Civil Appeal Nos. 2032-2036 of 1999