STATE OF MAHARASHTRA Vs. NAROTE AMOL SADASHIVRAO

JUDGEMENT

(1.) 1. Heard finally by consent of the parties, in view of the urgency.

(2.) CIVIL Application No. 994 of 2014 for recalling and modification of Judgment/orders dated 20 March 2014 and 24 March 2014 in Writ Petition No. 5290 of 2013 along with other connected matters, is taken out by the Applicants -(i) State of Maharashtra, (ii) The Secretary, Medical Education and Drugs Department, (iii) Director of Medical Education and Research, (iv) The Director of Health Services and (v) The Secretary, Public Health Department, (for short, ''the State ''), as all are concerned with the admission process of Post Graduate Course in Medicine for the year 2014 -2015.

(3.) AS there was difference of opinion, which we have expressed separately, by order dated 24 March 2014 we have directed the office to place the matter before the Hon'ble the Chief Justice for further orders.