REGENT COMPUTRONICS PVT. LTD.

ASHWIN PRAFULLA PIMPALWAR Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

KUMARI JAYASHREE CHANDRACHUD DIXIT V. STATE [REFERRED TO]
ATTORNEY-GENERAL OF HONG KONG V. NG. YUEN SHIU [REFERRED TO]
VERGHESE V. DIRECTOR OF MEDICAL EDUCATION [REFERRED TO]
R.V. MINISTRY OF AGRICULTURE,FISHERIES AND FOOD [REFERRED TO]
UNION OF INDIA V. ANGLO AFGHAN AGENCIES [REFERRED TO]
SUPERINTENDENT AND REMEMBRANCE OF LEGAL AFFAIRS,W.B. V. CORPORATION OF CALCUTTA [REFERRED TO]
R ABDULLA ROWTHER S GOPALAN NAIR VS. STATE TRANSPORT APPELLATE TRIBUNAL MADRAS:K DAMODARAN NAIR [REFERRED TO]
DIRECTOR OF RATIONING AND DISTRIBUTION VS. CORPORATION OF CALCUTTA [REFERRED TO]
KUMARL REGINA VS. ST ALOYSIUS HIGHER ELEMENTARY SCHOOL [REFERRED TO]
CENTURY SPINNING AND MANUFACTURING COMPANY LIMITED VS. ULHASNAGAR MUNICIPAL COUNCIL [REFERRED TO]
STATE OF MAHARASHTRA SAKHARKHERDA EDUCATION SOCIETY SAKHARKHERDA VS. LOK SHIKSHAN SANSATHA:THE STATE OF MAHARASHTRA [REFERRED TO]
BENNETT COLEMAN AND COMPANY THE HINDUSTAN TIMES LIMITED INDIAN EXPRESS MADURAI PRIVATE LIMITED G NARASIMHAN VS. UNION OF INDIA [REFERRED TO]
SUKHDEV SINGH THE OIL AND NATURAL GAS COMMISSION THE L 1 C LIMITED THE INDUSTRIAL FINANCE CORPN EMPLOYEES ASSOCIATION VS. BHAGATRAM SARDAR SINGH RAGHUVANSHI:THE ASSOCIATION OF CLASS II OFFICERS 0 N G C:SHYAM LAL SHARMA:THE INDUSTRIAL FINANCE CORPN [REFERRED TO]
MOTILAL PADAMPAT SUGAR MILLS COMPANY LIMITED VS. STATE OF UTTAR PRADESH [REFERRED TO]
JIT RAM SHIV KUMAR VS. STATE OF HARYANA [REFERRED TO]
GUJARAT STATE FINANCIAL CORPORATION VS. LOTUS HOTELS PRIVATE LIMITED [REFERRED TO]
PRINCIPAL KING GEORGES MEDICAL COLLEGE LUCKNOW VS. VISHAN KUMAR AGARWAL [REFERRED TO]
K NAGARAJ D SHANKARAN D SUBBA RAJU VS. STATE OF ANDHRA PRADESH:CHIEF SECRETARY OF ANDHRA PRADESH [REFERRED TO]
EXPRESS NEWSPAPERS PRIVATE LIMITED VS. UNION OF INDIA [REFERRED TO]
J R RAGHUPATHY K MALLIAH M PAMPAPATHAIAH VS. STATE OF ANDHRA PRADESH:S BAL REDDY:STATE OF ANDHRA PRADESH [REFERRED TO]
MUNICIPAL CORPORATION OF GREATER BOMBAY UNIVERSITY OF BOMBAY STATE OF MAHARASHTRA DR GAYATRI AGARWAL DR SACHIN D KULKARNI VS. THUKRAL ANJALI DEOKUMAR:ANJALI DEOKUMAR THUKRAL:THUKRAL ANJALI DEOKUMAR:STATE OF MAHARASHTRA [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
KU NILOFAR INSAF VS. STATE OF MADHYA PRADESH [REFERRED TO]
CHANDRAKANT SAKHARAM KARKHANIS VS. STATE OF MAHARASHTRA [REFERRED TO]
V R POTDAR VS. STATE OF MAHARASHTRA [REFERRED TO]
CHARUDATTA S O PRABHAKARRAO PINGLE VS. STATE OF MAHARASHTRA [REFERRED TO]
DET NORSKE VERITAS VS. RESERVE BANK OF INDIA [REFERRED TO]
CONSERVATOR OF FORESTS YEOTMAL CIRCLE YEOTMAL VS. SHAMRAO RAMKRUSHNA DESHMUKH [REFERRED TO]
PRITA SUBODH PATGAONKAR VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) A prelude to the cases before the Court: Admissions to Professional Colleges, Medical, Engineering or other generates regularly and recurringly, an annual spurt of litigation. They raise quite often complex and complicated legal problems. Courts, particularly, the Constitutional, have the duty and responsibility to resolve the controversies. This feature was adverted to in a recent judgment by the Apex Court Vide (Dr. Ku. Nilofar Insaf v. State of Madhya Pradesh and others) J.T.1991(3) S.C. 433).

(2.) The time constraint for rendering the decision is often adverted to by the courts; for that cannot be a retrieval when the sands of time run off. It would be cruelty of a high order to expose indefinitely the flower of intelligent youth to a distressing situation of disconcerting unpredictibility. The rush and hurry required for an expeditious decision, in turn, entail difficulties on para of Counsel, long arguments in courts and serious consideration by the Judges. When numerous cases come before different Benches of the High Court (as in the Present case - Bombay and Nagpur) and when different Benches reach irreconciably opposite conclusions, the exigency of resolution of conflict arises. This Full Bench had to take up these cases in the above background. Some General Remarks on Maharashtra Medical Education.

(3.) The State of Maharashtra had advanced considerable, among others, in the medical education. The Universities of Bombay, Nagpur, Marathwada, Shivaji and Pune are the universities much concerned with the medical education. The Municipal Corporation of Greater Bombay runs three medical colleges in the city of Bombay and many are run by the State itself in Maharashtra. Studies at graduate and post-graduate levels are undertaken by the students in those institutions.

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ASHWIN PRAFULLA PIMPALWAR Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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