(1.) This is NOT a case of a student who has not got an admission to MBBS course. This is a case of a student who has secured an admission in "A" government MBBS college but still insists for an admission in "B" government MBBS college, by dislodging other students.
(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.
(3.) The Petitioner is a student of MBBS course who has already got an admission in Government Medical College, Nagpur and is pursuing the same. The Petitioner being a permanent resident of a hilly area as notified by the State of Maharashtra, claims eligibility for reservation under the Hilly Area (HA) category. The Petitioner passed his SSC examination in the year 2022 scoring 92.2% marks. He thereafter appeared for the HSC examination in science faculty and passed the same by scoring 90.2% marks in February 2024.