NIPUN TAWARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present Writ Petition is filed claiming following reliefs:

(2.) Subsequently, the amendment has been carried out and the following prayers are added :

(3.) Mr. Patil the learned counsel for the petitioner strenuously contends that the petitioners had appeared for the National Eligibility Cum Entrance Test (NEET-PG 2022) examination. They are desirous of seeking admissions to the post graduate medical degree courses available at the disposal of respondent no.2.