SANJEEV DINKARRAO ROKDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Parties by Counsel. Rule. Heard forthwith.

(2.) The petitioner has challenged in this writ petition the registration granted to the respondent No. 6 in the course in Diploma in Child Health (for short D.C.H.) in the seat reserved for Nomadic Tribe (for short N.T.) candidate which had fallen vacant because one Shri Dr. A.H. Jadhao had vacated the same.

(3.) The facts are that in January, 1992 when the seats were advertised, for Post Graduate Registration in various subjects, one seat in D.C.H. was reserved for a N.T candidate. The said seat was filled in by allotting it to Dr. A.H. Jadhao who belonged to the N.T Category. As per the usual procedure, in July 1992 term also the seats for Post-Graduate registration were advertised. The respondent No. 6, pursuant to the above advertisement issued in July 1992 term applied for one of the seats for Post Graduate Registration giving his first preference for D.C.H. and the second preference for M.D. in Pathology. The respondent No. 6 was allotted the seat in M.D. (Pathology) which he accepted. Accordingly, he was registered as a student for M. D. (Pathology).