SHEELA LAXMIKANT KULWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL these petitions can be disposed of by this common judgment, as they involve common question of law.

(2.) ALL the petitioners are challenging the refusal to their admission to the post-graduate degree course on the ground that they were not eligible to be considered as they had already joined and were already registered for diploma courses. It is an admitted position and a common ground that the petitioners have lost their admission to the degree courses owing to the fact that they were already admitted to the diploma courses.

(3.) FOR the sake of convenience, we shall state the facts in Writ Petition No. 3258 of 1992 filed by Dr. Sheela Laxmikant Kulwal. It is an admitted position that the advertisement for the course of N. S. (opthalmology) was issued on 4-11-1992. This advertisement was for July, 1992 batch. It is commonly understood that there are two terms, first term beginning from January upto July and the second term beginning from July. The said terms are given in the prospectus where they are described as under :