SAMRADNI SUNDERRAO GHORPADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri S. B. Mhase for the petitioners and Shri A. M. Kanade, Government Pleader for the respondents.

(2.) RULE. Taken up for hearing forthwith by consent of the parties.

(3.) THE dispute in this writ petition relates to the procedure for filling the drop out vacancies of students, who are already admitted to M. B. B. S. Course in the Medical Colleges in the State of Maharashtra. The petitioner No. 1 Samradni Ghorpade was not admitted in the first instalment of admissions to the free seats and was standing in the que in the waiting list. The process for filling in the payment seats started from 30th August, 1995. Different dates were allotted to the students as per the merit list and on 5th of September, 1995, the claim of petitioner No. 1 was considered and she was admitted against the payment seat and is now studying at Pravara Medical College in Ahmednagar District.