JASMIN JIGARALIRUPANI Vs. MAHARASHTRA UNIVERSITY OF HEALTH

JUDGEMENT

(1.) Rule, by consent returnable forthwith. With the consent of Counsel and at their request the Petition is taken up for hearing and final disposal.

(2.) Leave to amend in terms of the draft handed in and taken on record. Amendment to be carried out within two weeks from today.

(3.) The Petitioner passed the BDS course in 2006 and is a student of the post-graduate MDS course in the discipline of Orthodontics and Dentofacial Orthopedics at Y.M.T. Dental College, Navi Mumbai. She appeared in the annual examination conducted by the Maharashtra University of Health Sciences, on 1 June 2012. In the results declared on 4 August 2012, the Petitioner was declared to have failed the examination. The Petitioner applied for revaluation on 7 August 2012 of which the results are pending.