RACHITA SINGLA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Learned Asstt. Govt. Pleader Mr. D.P. Thakre waives service for respondent Nos. 1 and 3, learned Adv. Mr. P.A. Kadu, for respondent No. 2, and learned Adv. Mr. G.C. Singh for respondent Nos. 4 and 5.

(2.) Heard finally by consent of parties.

(3.) Petitioner has secured admission in the respondent No. 5-Hospital for the Course of Diploma in Gynaecology and Obstetrics [DGO].