KIRTI PRAMOD BHARADIA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally by consent of parties.

(2.) The Petitioner/candidate has challenged Rule 4.5 of Rules For Admission to Health Science Courses including M.B.B.S. MHCET 2014 Information Brochure (for short, "the Rules") which is reproduced as under :

(3.) Rule 2.19 of the Rules, deals with "Qualifying examination", which reads thus :