ADWAIT SANJAY KAMDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Being aggrieved by the action of the Maharashtra State Common Entrance Test Cell, Mumbai- the respondent no.3 and N. K. P. Salve Institute of Medical Sciences and Research Centre and Lata Mangeshkar Medical College, respondent no.4, in not considering the petitioner in the State quota for under graduate MBBS course and by holding him ineligible as per Rules framed under NEET Health Science Brochure-2024, the petitioner - Adwait Sanjay Kamdi has approached this Court, seeking the following reliefs:

(2.) On 9/9/2024 by recording the factual background to the following effect, by way of an ad-interim order, the respondent nos. 3 and 4 were directed to grant admission to the petitioner provisionally in the 85% State quota, subject to result of the petition.

(3.) We have heard learned counsel Shri Ashutosh Dharmadhikari for the petitioner, learned Assistant Government Pleader Shri Neeraj Patil for the respondent nos. 1 and 2, learned counsel Shri Nikhil Gaikwad for respondent no.3 and learned counsel Shri Atharva Manohar, for the respondent no.4.