APPORVA DNYANESHWAR MHATRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The Petition is a gross abuse of the process of this Court. It is not the third round of litigation. It appears to be the sixth or seventh round of litigation. The petitioner seeks to protect her admission to an MBBS course. She first filed Writ Petition (L) No. 581 of 2014 later numbered as Writ Petition No. 2091 of 2014. On 5/3/2014, a Division Bench granted ad-interim relief noting that prima facie she had not been given a personal hearing against the charge that her non-creamy layer certificate which she had produced was false and fabricated. That ad-interim relief continued until 3/10/2016. On that date the Petitioners Writ Petition was taken up along with a companion Writ Petition No. 2545 of 2014. The Division Bench of Dharmadhikari and Colabawalla JJ delivered an elaborate judgment considering all aspects and discharged Rule in both Writ Petitions. The Petitioner's first Writ Petition thus failed.

(2.) The Petitioner then filed a Review Petition (L) No. 61 of 2016. That was dismissed on 28/11/2016. Against this, the Petitioner filed Special Leave Petition (C) Nos. 36134 of 2016 to the Supreme Court. That was dismissed on 9/12/2016. Then the Petitioner filed a second Review Petition (L) No. 37 of 2017 in her first Writ Petition. The Division Bench of Dharmadhikari and Colabawalla JJ dismissed this second Review Petition. Then the Petitioner filed a second Writ Petition (L) No. 3828 of 2018. By an order of 21/11/2018, the second Writ Petition was dismissed by Dharmadhikari and Smt Bharati Dangre JJ.

(3.) Now comes the third Writ Petition.