VIVEK PRAVIN TILWANI DR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD.

(2.) AT the outset, Mr. Pungalia, learned counsel for the petitioner submitted that petitioner is not pressing the prayer to declare the merit list prepared for the post of Junior Resident-II as null and void and therefore, the respondent Nos. 4 and 5 be deleted from the array of parties. We accept the submission of the learned counsel for the petitioner and delete the names of respondent Nos. 4 and 5.

(3.) THE learned counsel for the petitioner submitted that the petitioner's claim is now restricted to his selection for unregistered post of Junior Resident-III in Surgery at the Grant Medical College, Mumbai.