RACHNA SANJAY KUWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties taken up for final hearing at admission stage.

(2.) By this Writ Petition under Article 226 of the Constitution of India, the petitioner seeks directions against the respondents to correct her NRI quota and to consider her from the State quota for Maharashtra for NEET-UG-2021. The petitioner is also challenging the communication classifying her in NRI quota.

(3.) Respondent no.1 - Medical Education and Medicine Department is the Department of the Government pertaining to education in Health Sciences. Respondent no.2 - Government Maharashtra State Common Entrance Test Cell, who is the Competent Authority to conduct the common entrance test. The said authority is to oversee the Centralized Admission Process for health sciences courses.