SHYAMSUNDAR KASHIRAM PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner has put forth prayer clauses (B) and (C) as under:-

(3.) The Petitioner has averred that he has acquired the qualification of M.D. (Medicine) from the Grant Medical College, Mumbai. He commenced his medical practice in Latur and is a well known medical practitioner in that town. He applied for the D.M. (Doctor of Medicine) entrance exam in 2022. He has succeeded in the said entrance test for a super speciality post for the year 2022. He was not comfortable in joining the college that was allotted to him and, therefore, he decided not to join the said college and re-appear for the same examination in 2023.