KAVITA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard finally at the stage of admission.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has claimed the reliefs as under:-

(3.) Heard learned counsel for the petitioner and the learned AGP for the respondent nos.1 & 2. Perused the report submitted by the Medical Board constituted pursuant to order dated 12.5.2020 passed by this Court (Ravindra V. Ghuge, J.).