RADHIKA JAYASWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE .

(2.) THE Petitioners have challenged clause 4.6 of MH -CET 2014 Information Brochure for admission to Health Science Courses in the State of Maharashtra issued by the Directorate of Medical Education and Research which reads as under:

(3.) BOTH these Petitions revolve around the challenge to the Rule referred to above as the same is brought out by publishing the same in the Brochure in March, 2014.