RATHOD SNEH RAJENDRAKUMAR Vs. ADMISSION COMMITTEE FOR PROFESSIONAL POST GRADUATE MEDICAL EDUCATIONAL COURSES

JUDGEMENT

(1.) Heard learned Advocate Mr.Harsh Parekh for the petitioners, learned Sr. Advocate Mrs.Manisha Lavkumar appearing with learned Advocate Mr.K. M. Antani for respondent No.1 and learned Advocate Mr.Harshit Shukla for respondent No.2.

(2.) By way of these petitions, the petitioners have sought for the following reliefs:-

(3.) The case of the petitioners is that vide an order dtd. 13/12/2023, whereby this Court had directed the Admission Committee to hold a stray vacancy round for filling up vacancies in PG - Ayurved and Homeopathy, the petitioners have been prevented from participating and whereas the petitioners have approached this Court inter alia submitting that even after the stray vacancy round had been conducted, there are approximately 124 vacancies remaining in PG - Ayurved and whereas the petitioners request this Court to direct the Admission Committee to grant admission to the petitioners in the said vacancies.