NIRAV DEEPAK JOBANPUTRA Vs. STATE OF MAHARASHTRA THOUGH ITS DEPARTMENT OF MEDICAL EDUCATION AND DRUGS

JUDGEMENT

(1.) HEARD Mr. Thorat and Mr. Vashi the learned Counsel for the petitioners and the Special Counsel Mr. Kumbhakoni with Ms. Geetanjali Prabhu, Ms. Manjiri Shah and Ms. A. Kalyanram the learned A. G. Ps. for the respondents.

(2.) ALL the above petitions raise the same points of law and the facts are also similar. In view thereof we are disposing of all the above writ petitions by this common judgment and order.

(3.) RULE in all the above petitions.