DATTA UTTAM PAWAR Vs. STATE

JUDGEMENT

(1.) Learned Advocate for the Petitioner mentioned the matter for urgent hearing today as at 3 'O clock today, the allotment of seat in favour of the Respondent No. 3 is going to take place. Learned Advocate for the Petitioner was directed to inform Shri N.R. Patil, learned AGP appearing for the Respondent/State and accordingly, the matter is placed on board at 11:00 am. At 11:00 am, when the matter was called, Shri Patil, learned AGP sought time to take oral instructions from the Respondent Nos. 1 and 2. Considering the urgency involved and the allotment of the seat in favour of the Respondent No. 3 is going to take place at 3:00 pm today, Shri Patil, learned AGP took the oral instructions from the Respondent Nos. 1 and 2 and sought further time to file detailed reply.

(2.) On the basis of the oral instructions taken from the Respondent Nos. 1 and 2, I have heard Shri Ateeque, learned Advocate for the Petitioner and Shri Patil, learned AGP for the Respondent/State.

(3.) At the outset, learned Advocate for the Petitioner is granted leave to amend the Petition to incorporate the relevant pleadings in support of his claim that the first preference mentioned in his application is for DNB Surgery. The Petitioner is granted leave to annex the copy of the Application Form and remaining part of the Information Brochure at Annexure-2 of the present Petition. The Petitioner shall also add Mr. Santosh Mohan Kamble, who is at Serial No. 54 and who has secured 272.64 marks and is lower in the merit list than the Petitioner, as the Respondent No. 3 in the present Petition.