PRAFULKUMAR LAXMANRAO SUSKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) WE have already pronounced the operative part of the order dismissing these two petitions and hereby we record the reasons therefore : though these petitions were placed for motion hearing, considering the urgency involved in the same, we have, with the consent of the learned Advocates for the respective parties, decided to dispose of the Petitions finally.

(2.) WRIT petition No. : 3992/2004 is filed by one Prafullakumar laxmanrao Suskar, challenging the validity of rule framed by the Government of Maharashtra, Medical Education and Drugs Departments for selection to courses in Health Sciences for 2004-2005. The petitioner has challenged one of the clauses i. e. Clause l (ii) of Annexure "f" Hilly Areas (HA) Resident, which relates to reservation for the candidates from hilly area. The petitioner, in particular, has challenged the following clause:

(3.) IN Writ Petition No. 4312/2004 Miss Jyoti Vijaysing Shevgan has also impugned the said provision. As both petitions challenge the same provision and raise common grounds of challenges, we propose to dispose of both these petition by this common order.