BALAJI ASHOK BHISE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioner is challenging the Post Graduate (PG) Medical Course admission process for 'In-service' category and seeking directions to the Respondents to reserve a seat for the Petitioner for 'M.D. Medicine'. The Petitioner is also seeking compensation of Rs.2.00 Crore from the Respondents.

(2.) The case of the Petitioner is as under:-

(3.) Senior Advocate, Mr. Khandeparkar appearing for the Petitioner submitted that the Petitioner was kept away from rightful admission to PG Course of MD Medicine and once the petition filed by the Respondent No. 6 is dismissed by this Court at Aurangabad Bench, on merits, the Petitioner ought to be given admission in place of the Respondent No. 6.