SAURABH ANIL REDIJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. The learned A.G.P. waives service of notice on behalf of the respondents. By consent, rule is made returnable forthwith. Heard the learned Counsel for the petitioner and the learned A.G.P. for the respondents.

(2.) This writ petition under Article 226 of the Constitution of India seeks to challenge the rotation of subject and/or reservation of seats for the OBC category in M.D.S.-PGD-CET 2010 admission test for any subject of clinical character with alternative prayer that the respondents be directed to consider the petitioner for admission to any subject of clinical character in M.D.S.-PGD-CET 2010.

(3.) It is the case of the petitioner that he has passed the examination and obtained a Degree in Bachelor of Dental Surgery (B.D.S.) with 62.31% marks and he belongs to "Vaishya-Vani" caste, which is recognised as an other backward caste (OBC) and also falls under the non-creamy layer category. The petitioner desired to complete the M.D.S. and, therefore, he appeared for the common entrance test (CET) 2010, conducted by respondent No. 2, from the OBC category. The petitioner is interested to secure admission to any subject of clinical character in Dentistry which are quoted as